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State of Rajasthan - Section

Section 301 in Rajasthan Land Revenue (Land Records) Rules, 1957

301. Submission of applications.

- [(1) (i) For the purpose of selection of candidates by promotion as provided in Rule 284, the Board of Revenue shall prepare a State level seniority list of all Patwaris of the Revenue and Land Records Departments serving in the State, irrespective of the district cadre to which they belong.(ii)The seniority of all Patwaris serving on the date of commencement of the Rajasthan Land Revenue (Land Records) (Second Amendment) Rules, 2017, shall be determined by the Board of Revenue on the basis of their first date of joining as Patwari. If the first date of joining on the post of Patwari is the same the seniority shall be determined on the basis of the date of birth. The Patwari whose date of birth stands first shall be deemed to be senior. In case of same date of joining and the same date of birth, the order of the English alphabet of the name of employee shall be criterion for determination of seniority.Explanation. - For the purpose of this rule first date of joining shall be as recorded in the service book of the Patwari concerned.(iii)The seniority of Patwaris appointed, after the date of commencement of the Rajasthan Land Revenue (Land Records) (Second Amendment) Rules, 2017, shall be determined according to their senior number in selection list of Patwari Direct Recruitment Examination. In case, a patwari is appointed on the compassionate ground, his/her seniority shall be determined on the basis of first date of joining.
(2)The selection of candidates for promotion shall be made by a Committee consisting of the following, namely: -
1. Member (Land Records) Board of Revenue Chairman
2. Registrar, Board of Revenue Member
3. Secretary Land Records, Board of Revenue Member Secretary.
(3)The zone of consideration of persons eligible for promotion shall be as under: -
(i) Number of vacancies Number of eligible persons to be consider
(a) for onevacancy five eligible persons
(b) for twovacancies eight eligible persons
(c) forthree vacancies ten eligible persons
(d) for fouror more vacancies three times the number of vacancies.
(ii) where the number of eligible persons forpromotion is less than the number specified above, all thepersons so eligible shall be considered.
(iii) where adequate number of the candidatesbelonging to the Scheduled Castes or Scheduled Tribes, as thecase may be, are not available within the zone of considerationspecified above, the zone of consideration may be extended uptoseven times the number of vacancies and the candidates belongingto the Scheduled Castes or the Scheduled Tribes, as the case maybe (and not any other) coming within the extended zone ofconsideration shall also be considered against the vacanciesreserved for them.
(3A)The Committee shall consider all persons who are eligible and qualified for the post of Inspector Land Records and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit as per the criteria for promotion laid down in these rules equal to the number of vacancies determined under these rules.
(3B)List prepared under sub-rule (3A) shall be sent to the Board of Revenue together with Annual Confidential Reports and service records of all the candidates included in the lists as also of those not selected, if any.] [Substituted by Notification No. G.S.R. 103, dated 30.11.2017 (w.e.f. 23.1.1958).]
(4)Candidates so selected will be admitted to the Qanungo Training School for training:Provided that the Patwaries who attain the age of 45 years on the 1st day of January next following the year of selection shall be exempted from the training and shall be eligible for appointment as Kanoongo or Inspector, Land Records without such training.