Section 7 in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970
7. Diary of Circle Officer and Circle Inspector.
- Every Circle Officer and Circle Inspector shall submit in such form as may be determined in that behalf by the State Government, a diary monthly to the Tahsildar or, as the case may be, the Naib-Tahsildar who shall forwarded it with remarks through the District Inspector of Land Records to the Sub-divisional Officer by whom it shall be returned also through the Tahsildar. The Circle Officer, or as the case may be, the Circle Inspector shall not ask for orders on any point in the diary but shall make a separate report in the matter after making a note in the diary about the circumstances under which such report is made. An office copy of the diary containing copies of all remarks made by the superior officers shall be kept by the Circle Officer or, as the case may, be the Circle Inspector in his office. This entry of remarks shall be invariably made before finally returning the diary of record to the Tahsildar. The office copy of the diary shall be produced for perusal of any superior officer on his visit for inspection.
