Section 22 in Rajasthan Registration Rules, 1955 Volume II
22. Form of report.
- The report will be drawn up in the form of answers to the prescribed questions. Each question answered will be cited by its number only. No entry of either question or answer need be made in the case of matters in which the work of the office is found to be entirely in order, so that the answer would be simply yes' or 'No'. The number of the question, however, be cited and a full answer given in all cases in which an irregularity has been detected, or in which the Deputy Inspector General finds it desirable to make a suggestion or to give any instruction or advice. At the close of each section of the report, the Deputy Inspector General should add any remarks which he desires to make on the general state of work or upon points which cannot conveniently be brought under any of the foregoing questions.
