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Haryana Financial Commissioners' (Distribution of Business) Rules, 1975
Published vide Notofication No. G.S.R. 135/P.A. 17/1887/S.7/75. dated 24.10.1975
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(a) "Act" means the Punjab Land Revenue Act, 1887, the Punjab Tenancy Act, 1887, or any other Act or Regulation in pursuance of which the Financial Commissioner has jurisdiction as the Chief Controlling Authority.
(b) "Financial Commissioner" means the Financial Commissioner appointed as such by the State Government. In case two or more Financial Commissioners are appointed, the seniormost amongst them shall be called the First Financial Commissioner.
3. First Financial Commissioner. - Subject to the provision hereafter made or the orders issued thereunder, the words 'Financial Commissioner' wherever used in the Act, shall, where there are two or more Financial Commissioners, refer only to the First Financial Commissioner. 4. Distribution of business among Financial Commissioners. - [(1) The general superintendence and control of the Revenue Courts shall be exercised by the Government. (2) The distributions/transfer of work/business relating to appeals, revisions and applications under the Act amongst the various Financial Commissioners shall be made by the First Financial Commissioner. (3) All proposals involving material change in the Revenue policy or system of the state or alteration of the limits of districts or tahsils, shall be submitted to the Government through the First Financial Commissioner. (4) Proposals to confer powers under the Act, shall be submitted to the Government through the First Financial Commissioner, who may, if he so desires, consult the other Financial Commissioners.] 5. Entrustment of cases to bench of the Financial Commissioners. - (1) If the State Government is of the opinion that it is expedient that any case or class of cases or any other business under the Act within the competency of any Financial Commissioners should be considered and disposed of by a bench consisting of two or more Financial Commissioners, it may entrust the case or class of cases or other business to such bench for diposal. (2) Where a bench of the Financial Commissions is of the opinion that it is expedient that any case or other business under the Act pending before it should be heard and decided by a larger bench of the Financial Commissioners, the bench may refer the same to the State Government for entrustment to a larger bench of Financial Commissioners to the constituted by the State Government. (3) In case of difference of opinion among the Financial Commissioners the case or class of cases shall be considered and disposed of in accordance with the provisions of sub-section (3) of section 7 of the Punjab Land Revenue Act, 1887. 6. Repeal. - The rules by the erstwhile Punjab Government, Revenue and Agriculture Department, - vide notification No. 132, dated the 1st March, 1888, in their application to the State of Haryana, are hereby repealed.
