Section 1 in Rajasthan Registration Rules, 1955 Volume II
1. District Registrars Inspection.
- By section 68 of the Indian Registration Act. the District Registrar of the District is invested with powers of superintendence and control over the Sub- Registrars in his District. And to enable him to exercise such supervisions and control in an efficient manner, it is essential that he should examine the registers and other records of the Sub-Registrars offices as often as possible. Offices at the head-quarters of a registration district shall be frequently inspected by District Registrars, and other registration offices once at least in each year by visiting such offices. The result of all inspections should be recorded in the inspection book of the office, and a copy sent to the Inspector General within 15 days from the date of inspection. In submitting the result of inspection, the purport of the orders issued should invariably be noted thereon before they are transmitted to the Inspector General.
