Section 3 in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958
3. Principal Duties of Tehsildar.
- The principal duties of a Tehsildar are-(1)to collect land revenue, rent, Taqavi, cesses and other Government dues and perform other duties connected therewith in accordance with such rules as the Government may, from time to time, prescribe;(2)to keep in safe custody all Government moneys and properties which-may be placed in his charge:(3)to supervise by test the land records work in his Tehsil in accordance with the Rajasthan Land Revenue (Land Records) Rules, 1957:(4)to see that the rules in the Land Records Rules prescribing the duties of Inspectors, Land Records, or Girdawar Qanungoes Office Qanungoes and Patwaries are properly carried out;(5)to act as Sub-Treasury Officer wherever Sub-Treasuries have been established in the Tehsils:(6)to report to the Sub-Divisional Officer-(a)all cases of alluvion and diluvion which have to be reported under the rules:(b)all cases in which Jagirs or Revenue-Free Grants laps to Government by the death of the incumbent or otherwise:(c)all cases in which the condition o which a Jagir or Revenue-Free Grants was made has been broken: or the term of such grant has expired;(d)all seasonal calamities affecting the crops, and any outbreak of epidemic sickness or unusual mortality among either men or cattle:(e)all cases of serious fluctuations in agricultural prosperity:(f)all escheats through failure of heirs:(g)the case of any estate-holder who may become disqualified under section 8 of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951):(7)to keep the Collector and the Sub-divisional Officer in touch with all important social economic or political movement in the Tehsil and to act. generally as the executive officer of Government, under the direction of the Collector and the Sub-divisional Officer, in all matters connected with the land revenue and general administration of the Tehsil.
