Section 179(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Inspector Land Records will submit monthly abstract in Form I-2 and statement of details of attestation of Jamabandi and mutation in Form I-3 to the Tehsildar for examination alongwith Form I-1 on the 5th of each month. The Tehsildar and S.D.O. shall see that the Inspector has carried out instructions which were given in the last month and action is taken on the suggestion of the Inspector, if any. The S.D.O. shall also see that the Tehsildar takes proper action on the reports of the Inspector and make arrangement for the preparation and compilation of the statistics and records. The Tehsildar and the S.D .O should assess the amount of work done by Inspector after scrutinizing the abstract and statement annexed with the diary, which will be prepared in Form I-2 & I-3. The Tehsildar will forward these forms with his remarks to the S.D.O. by the 10th. Form I-2 & I-3 will be sent by the S.D.O. to the Collector for his orders with his remarks. These abstracts will be kept in the Collectorate by the Sadar Qanungo in a file to be kept open for each Inspector Circle.
