Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Land Revenue Amendment Rules, 2008 CONTENTS 1. Rules 1 2. Rules 2 Punjab Land Revenue Amendment Rules, 2008 With reference to Government of Punjab, Department of Revenue and Rehabilitation, Notification No. G.S.R 61/P.A.17/1887/Ss.17 and 28/Amd./2006 dated the 7th December 2006, and in exercise of the powers conferred by sections 17 and 28 of the Punjab Land Revenue Act, 1887 ( Punjab Act No. xvii of 1887), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Land Revenue Rules, 1909, namely:- 1. Rules 1 :- (1) These rules may be called the Punjab Land Revenue Amendment Rules, 2008. (2) They shall come into force on and with effect from the date of their publication in the Official Gazette. 2. Rules 2 :- In the Punjab Land Revenue Rules, 1909, after rule 19-B, the following rule shall be inserted, namely:- "19-C.(1) Notwithstanding anything to the contrary contained elsewhere in these rules, where twenty families from a particular revenue estate are NRIs, as determined by the Department of NRIs Affairs from time to time there shall be appointed one additional honorary headman from amongst the local residents of the NRIs family, comprising son, daughter or wife of the NRIs of the village concerned without any remuneration, subject to the following conditions, namely:- (2) In appointing the headman, regard shall be had among other matters to:- (a) the service rendered to the State by himself or by his family; (b) his personal influence, character, ability and freedom from indebtedness; and (c) being a resident of concerned NRIs village and nominated member from amongst the NRIs family comprising son, daughter or wife of the NRI, preference would however be given to ex-NRIs, who reside in India for a period of more than nine months in a particular calendar year. Explanation:- The expression NRI shall have the same meaning as assigned to it in the Punjab Security of Land Tenure Act, 1953, and shall also include the persons born abroad after attaining the age of majority, but this benefit would be limited to four generations of the NRI concerned. (3) The headmen shall perform the following duties, namely:- (a) all duties prescribed in rule 20 of these rules, except those prescribed in clause (i) to (iv) thereof; ( b ) authenticate the pedigree tables of NRIs alongwith their addresses of abroad; (c) assist the Patwari in preparation, maintenance and updation of record of rights including the harvest inspection in respect of NRI right holders; and (d) any other duty, assigned by the State Government by a special order." Romila Dubey, Financial Commissioner Revenue and, Secretary to Government of Punjab, Department of Revenue & Rehabilitation.