Section 625 in The Orissa Estates Abolition Rules, 1952
625. Compensation Annuity Payment Order (O.T.C.) 75. - (a) The Compensation Officer should ensure that the compensation payable has been worked out after taking into account all recoverable amounts from the Intermediary including those recoverable under Sections 5 (d), 38 (3), 28 (4) and 38 (2) of the Act and that the annual equated instalments under Section 37 (3) of the Act have been correctly fixed, showing separately for each year the amount of principal and the amount of interest.
Before publication of the draft compensation assessment roll under Section 31 (1) of the Orissa Estates Abolition Act, the Compensation Officer should see that the Internal Audit Organisation appointed for the purpose have checked and certified the correctness of the calculations, computations etc. shown in the compensation assessment rolls with reference to relevant records in the matter.(b)On determination of compensation under Sections 4 and 37 of the Orissa Estates Abolition Act in the manner prescribed in the Orissa Estates Abolition Rules the Compensation Officer shall report to the Collector the amount of compensation payable to each Intermediary in respect of each estate. On receipt of report from the Compensation Officer regarding the amount of Compensation payable to each Annuity holder in respect of each estate to the Collector shall make necessary entry in the appropriate column of the Register of Compensation Annuity Payment Order (Form O.T.C. 72 under his dated initials. A copy of the Compensation Annuity Payment Order should also be sent to the Accountant-General. The fact of issue of Payment Order shall be recorded in the Register of Compensation Annuity Payment Orders in Column 10 of O.T.C. Form 72.Payment of final compensation annuity can be made only upon "Annuity Payment Order" issued by the Collector in OTC 75. The Compensation Officer should send the requisition to the Collector furnishing the particulars as the Annexure "A" to these rules. The Accountant-General will also be furnished with the requisite particulars and requested to carry out necessary adjustment under the proper head of account in the accounts of his office for March (Preliminary) every year.The Collector (of the district) should maintain permanent registers in O. T. C. 72 note separately for each estate, all orders affecting the vesting of the estate, the compensations due and all particulars of payment authorities in favour of the original Intermediaries of theirs, after death for keeping a strict watch over the payments with a view to guard against the risk of frauds, over payment and fictious, payment.The Touzis vested in Government under Section 3 (1) of the Orissa Estates Abolition Act shall be allotted serial numbers separately for each district and the corresponding Assistant Roll shall indicate the vesting order under section 3 (1) of the Act a/id the serial number of the estate so allotted. Below each such serial number separate sub-numbers, where necessary shall be assigned for each shareholder whose name is shown in the Compensation Assessment Roll. These numbers should be quoted in all connected records to facilitate linking and to avoid risk of wrong payment.(c)In issuing a Compensation Payment Order in OTC 75, the Collector will attach to the Order, a specimen signature of the Intermediary if he can sign his name, such signature being duly attested by a Gazetted Officer. If the Intermediary cannot sign his name, his thumb and finger impression of the left hand duly attested by a Gazetted Officer or Chairman of the Panchayat Samiti or retired Gazetted Government servants shall be attached.
