Section 105 in The Rajasthan Law And Judicial Department Manual, 1952
105. Duty of the officer-in-charge.
(1)On receiving the notice, the officer-in-charge shall forthwith make a careful enquiry into the case and within fifteen days of the receipt thereof, submit to the Collector a detailed report containing -(a)a clear chronological statement of facts and circumstances of the case, in narrative form, with references to the documentary evidence on both sides and indications of the oral evidence on either side:(b)a separate statement answering serially all points raised in the notice;(c)copies of all documents relevant to the case.(2)In a case in which the facts are complicated and of a technical character, the officer-in-charge should ascertain from the claimant whether if Government agree, he himself will agree, to have the dispute referred to arbitration in accordance with Chapter II of the Arbitration Act, 1940 (X of 1940). The provisions of that Chapter and the First Schedule of that Act should be explained and the advantages of its cheapness and speedy decision of arbitration proceedings should be pointed out to the claimant. If he agrees, the proposal in detail should be submitted to the Collector.
