Section 72 in Rajasthan Registration Rules, 1955 Volume II
72. Annual Reports by the District Registrars.
- District Registrars shall submit to the Inspector General every year a report on the administration of the Department. The Report should give a clear indication as to the significance of the statistics and a brief review of the operation of the preceding year with such further remarks as the statistics or the inspections may suggest. For example, any marked increase or decrease or the number of registrations under the several heads of classification should be explained. The causes affecting the popularity of registration and the tendency to resort to it should be reported. Facts which seem to offer data for conclusion as to whether optional registration is becoming more or less frequent, should be noted. If District Registrar is of opinion that registration is not gaining popularity, remedies which may appear to be suitable should be suggested. Remarks on the miscellaneous business of the Department, such as the deposit etc., of will authentication of powers of attorney, issue of commissions, refusals to register, prosecutions, applications for searches, inspections and copies and such like, will be interesting. The reasons for refusing to register should be analysed, and details should be given of the cause and result of prosecutions and registered documents discredited by civil courts. The working of the staff and their qualifications should also be noted.
