Section 19 in Rajasthan Registration Rules, 1955 Volume II
19. Duties of Deputy Inspector General.
- Subject to any special direction which may be issued by the District Registrars, it is the duty of each Deputy Inspector General to minutely examined and fully report upon every Sub-RegistrarÂ’s office within his circle. His functions are confined to inspection and report: he is not empowered to direct any changes in the existing procedure or in the distribution of work. All such orders will be issued upon his reports by the District Registrar or, if necessary, by the Inspector General. But these instructions do not absolve him from responsibility to explain all minor points of law and procedure, as laid down in the Manual, on which there may be a doubt or which he may find being misunderstood.
