Section 116 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
116. Qualification of a Tahsildar ora Patwari.
- When the tahsildari establishment includes a patwari he shall not be employed on collection work but should be treated only as a clerical assistant to the tahsildar. No one should be appointed as tahsildar or patwari even as a temporary measure in any Government estate unless he is a competent surveyor, able to do planetable survey nor should he be allowed to remain in the same circle for more than three years except under the special orders of the Collector or more than five years without the approval of the Commissioner.Note. - The patwaris in the Government estates in Purnea make collections and are paid by commission.
