Section 4(f) in Rajasthan Land Revenue (Land Records) Rules, 1957
(f)(i)Except as otherwise provided in sub-clause (ii), the service of a temporary' Government servant shall be liable to termination at any time by a notice in writing given either by the Patwari to the appointing authority or by the appointing authority to the Patwari. The period of such notice shall be one month unless otherwise agreed to by the appointing authority and by the Patwari:
