Section 9 in Rajasthan Land Revenue (Land Records) Rules, 1957
9. Transfers.
- (i) The Collector may transfer a Patwari from one circle or tehsil to another in his own district; but no transfer of a Patwari from one district to another shall be made without the sanction of the Member, Land Records, Board of Revenue. Transfers from one division to another will be sanctioned by the Board of Revenue. The Sub-divisional Officers are also empowered to transfer a Patwari from one circle to another in the same tehsil or to another tehsil in their sub-division on sufficient grounds.(ia)[ The Sub-Divisional Officer may transfer a Patwari anywhere within the Sub-Division and the Collector may transfer a Patwari anywhere within the District: [Substituted by Notification No. G.S.R. 4, dated 28.7.2011 (w.e.f. 23.1.1958).]Provided that the State Government may direct the Collector for the transfer of a Patwari anywhere within the District.](ib)[ ***] [Deleted by Notification No. G.S.R. 103, dated 30.11.2017 (w.e.f. 23.1.1958).](ii)Transfers of patwaris should not be made unless the officer has satisfied himself that such transfer are necessary in the interest of efficiency of work or to fill up vacancy created by long leave, resignation, dismissal, suspension or transfer of a Patwari. The Patwari going on transfer shall have to complete all his record and clear all his work in arrear before handling over charge to his successor. The Tehsildar may, with the approval of the Sub-Divisional Officer, get the incomplete record completed by employing extra staff and paying such staff by deducting the required amount from the salary of the negligent Patwari. The unsatisfactory' work or conduct of a Patwari should not be a ground for his transfer but for penal action.
