Section 16 in Rajasthan Land Revenue (Land Records) Rules, 1957
16. Procedure on arrest of Patwari in execution of a decree.
- Immediately on receipt of a notice that a court has issued a warrant of arrest against a Patwari the Tehsildar or the Sub-Divisional Officer, who ever may receive the notice, shall pass an order of his suspension and, shall make temporary arrangements for the work of his circle If the Patwari is detained for more than 6 weeks from the date of his arrest, the case should be reported to the Collector, who will pass such orders as he deems necessary in the case.[17. Application of Classification, Control and Appeal Rules. - In disciplinary proceedings against Patwari, Rajasthan Civil Service, (Classification, Control and Appeal) Rules, 1958 shall apply.] [Substituted by No. F. 2(4) Rajasthan/4/86, Dated 16-5-87; published in Rajasthan Gazette Part IV-C(I), Dated 27-8-87, p. 175 in Hindi.]
