- The Rehabilitation Grants Officer shall, as soon as may be, prepare with the help of statements in Z.A. Forms 10-A, 11 and 24, a statement in R.G. Form 1, showing particulars in respect of transfers made on or after July 1, 1948 and in the case of non-resident intermediaries, send extracts from this statement to the Rehabilitation Grants Officers of the Tahsils in which they reside.If the intermediary docs not reside in the jurisdiction of any Rehabilitation Grants Officer in U.P., the said extract shall be sent to the Compensation Commissioner who shall circulate it to all the Rehabilitation Grants Officers in the State.]
