The Punjab Scheduled Castes Land Development and Finance Corporation (General) Rules, 1974

Published vide Punjab Government Gazette Legislative Supplementary Part 3, dated 28.6.1974.

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Short title and commencement.- (i) These rules may be called the Punjab Scheduled Castes Land Development and Finance Corporation (General) Rules, 1974.

(ii) These rules shall come into force at once.

Definitions.- In these rules, unless there is anything repugnant in the subject or context :-

(a) "Act" means the Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970.

(b) "Defaulter" means a person from whom any amount is due to the Corporation and includes a person who is responsible as surety for the payment of any such amount;

(d) Words and expressions used in these rules but not defined shall have the meaning assigned to them in the Act.

Terms and conditions of appointment of Directors.- (a) Each Director other than a director nominated from amongst them as officer salaried of the State Government shall receive fee of Rs. 50/- for each meeting of the Board attended by him.

(b) Each Director attending a meeting of the Board shall be allowed travelling and halting (expenses if any) allowances on such scales as may be fixed by the Board from time to time.

Procedure for recovery.- (1) The Executive Director may make an application to the Sub-Divisional Officer (Civil) stating that a particular sum has fallen due to the Corporation from the loanee named in the application and that the said sum has not been paid to the Corporation as per the stipulations between the loanee and the Corporation. The Sub-Divisional Officer (Civil) after giving the loanee an opportunity of representing his case either personally or in writing within a period of 10 days by an order, determine the amount due to the Corporation.

(2) [ - ]

Appeal.- (1) Any person aggrieved by an order of the Sub-Divisional Officer (Civil) under rule 4 may appeal to the Collector within thirty days of the date of receipt by him of such order.

(2) The decision of the Collector and, subject only to that decision the order of the Sub-Divisional Officer (Civil) shall be final.

(3) No order shall be made under this rule unless the aggrieved person has been given a reasonable opportunity of stating his case.

(4) Pending the disposal of an appeal, the Collector may direct that the order appealed against shall not take effect until the appeal is disposed of.

[(5) Any order made under this rule shall be communicated by the Collector to the Executive Director].

On receipt of an order, made under rule 4 or as the case may be, under rule 5, the Executive Director shall issue a certificate in the Form 'A' appended to these rules. The Collector shall proceed to recover the amount from the defaulter in the manner specified in section 24(1) of the Act.
Maintenance of Accounts.- The Corporation shall prepare and maintain the accounts in the form and manner specified.

[Form 'A']

Certificate

From

The Executive Director,

Punjab Scheduled Castes Land Development and Finance Corporation,

Chandigarh

The Collector

No. _________________ Dated, Chandigarh, the

Sir,

A sum of Rs. _________________ calculated upto _________________ is payable on account of _________________ by Shri _________________ son of Shri _________________ resident of _________________ village _________________ Post Office _________________ Tehsil _________________ District _________________ who is believed (to be at _________________) to have immovable property consisting of house/plot/land at _________________ in your District. The Details of loanee/surety and his/their property are as under :-

Loanee's property _________________
Name of surety and detail of his property _________________ Village _________________ District _________________ Post Office _________________ Tehsil _________________ North _________________ South _________________ East _________________ West _________________
Name of the Department, Office, post held and place of posting in case the surety is an employee _________________

Under section 24(1) of the Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970, the said sum is recoverable by you as if it was an arrear of land revenue which had accrued in your own district. You are, hereby requested to recover it and remit the same to my office at Chandigarh. Interest and penal interest at the rate of _________________ per cent may be recovered respectively on the principal amount of rupees _________________ till the actual date of recovery.

This certificate has been issued in exercise of the powers conferred upon the undersigned by section 24(1) of the said Act.

Yours faithfully,

Executive Director."