Section 367 in Rajasthan Land Revenue (Land Records) Rules, 1957
367. Distribution of Patwari's pay.
(a)The responsibility for the correct maintenance of Patwaris' pay accounts rests with the Tehsildars and Naib-Tehsildars. Under paragraph 215(b) the pay has to be distributed in the presence of the Tehsildar or Naib- Tehsildar who is required to sign each payment in the register of Patwaris and acquittance roll after satisfying himself that all necessary reports have been made by the Patwaris before taking their salaries. He is also required to attest the closing balance shown in the register of accounts of Patwaris pay on each day on which a transaction takes place.(b)Arrear claims of Patwaris pay need particular attention of the Tehsildar as these are often neglected and the negligence sometimes leads to or facilitates, embezzlement, Paragraph 213(c) requires the Tehsildar or the Naib-Tehsildar to note briefly in his own hand in the register of Patwaris arrears claims, the action taken for discouraging the accrual of arrears claims and the occurrence of delay in their settlement and also to scrutinize twice a year, once in April and a second time in October, every entry with a view to ascertain that there has been no undue delay in the settlement of any arrear claim. Claims outstanding settlement for more than six months are required to be specially looked into and delay in the case of each has to be explained in the half-yearly extract sent from this register to the Collector.While sending the Kharif crop statement, Rabi Crop statement and area statement, the Tehsildar is responsible for the accuracy and adequacy of the explanations given for the variations. He should, therefore, carefully scrutinize each statement and see that the explanations given are appropriate, correct and adequate and are fully intelligible.(c)The Tehsildar is also responsible for a brief agricultural history of his Tehsil being recorded on blank pages provided for the purpose in the Pargana register soon after each of the three statements referred to above is submitted tot he Collector. The history should be as concise and accurate as possible. Draft note on each point, shall be submitted by the Office Qanungo on the basis of the material contained in the explanatory supplements and the monthly agricultural reports. The history should be such as to give a correct idea of the agricultural conditions as they have existed in each season.
