Section 9 in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
9. Maintenance of account.
(a)An annual demand and collection register in respect of income from the properties vested in the Grama Sasan under Section 3 of the Act shall be maintained by the Grama Panchayat in Form 'C'(b)The income and expenditure in respect of such properties shall be kept separately for each property by the Grama Panchayat concerned in Form 'D'.(c)The daily receipts and payments to and from the Grama Fund in respect of such properties shall be entered in the Cash Book on the same day as prescribed in Sub-rule (1) of Rule 140 of the Orissa Grama Panchayats Rules, 1949.Form 'A'[See Rule 3(1)]Notice under Sub-section (1) of Section 3 of the Orissa Vesting of Properties (in Grama Sasans) Act, 1964
