Section 272 in Rajasthan Land Revenue (Land Records) Rules, 1957
272. Conditions for Admission.
- (i) Candidates for admission to Patwar Schools will be (a) Patwaris and (b) other candidates.(a)Patwaris, who have been appointed subject to the condition as laid down in paragraph (4)(c) and have still to pass the examination, will be allowed to attend the school with the permission of the Collector, Patwaris appointed conditionally will ordinarily be removed if they fail to pass the examination within two years, unless his case is governed by Cl. (i) or Cl. (ii) of the proviso to sub-para (c) of para 4.(b)Candidates selected under Rules 273 and nominated by the Collector or the Board.(ii)& (iii) [Deleted].(iv)No candidate, who has once been enrolled in any Patwar School, will be admitted to another similar school except for sufficient reasons to be certified by the Office-Incharge. A certificate of classifications obtained by concealing the facts of previous enrollment in another school shall be void.
