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State of Rajasthan - Section

Section 391 in Rajasthan Land Revenue (Land Records) Rules, 1957

391. Stock Book of Forms.

(a)The Office Qanungo is responsible for the custody and distribution of forms for the use of Inspectors and Patwaris. He keeps a stock book of forms which are received and issued by him. Indents for the supply of forms are sent to the Sadar Qanungo. In the interest of economy it is essential that the reasonableness of these indents be carefully checked before they are submitted to be Sadar Qanungo. For facilitating this check the Office Qanungo is required to prepare annually a standard of forms for each Patwari Circle on the basis of the number of forms actually used by each Patwari in his various records in the preceding year.
(b)Instructions in connection with the indenting, custody and supply of forms are given in para 239. While checking the stock of forms with the stock book the inspecting officer should see:-
(i)Whether the standard of forms prepared by the Office Qanungo has been prepared after getting counted the forms actually used by each Patwari in the preceding year and whether this standard is utilised by him in preparing and checking the indent of forms received from the Inspector:
If the record of the year for which the standard is prepared is available in the Tehsil record room, some of them may be taken out and the forms counted in order to check the accuracy of the standard. The extent to which the Office Qanungo has utilised the standard for preparing and checking the indents should also be ascertained by comparison of the standard with the indent.
(ii)Whether indents are scrutinized by the Tehsildar or Naib-Tehsildar before they are sent to the Sadar Qanungo.
(iii)Whether the stock book of forms is properly maintained and is correct and up-to-date;
Check the stock of some of the forms particularly those that are supplied in large quantities:
(iv)Whether the stock of forms is sufficient and not excessive:
(v)Whether forms are distributed to Patwaris and Inspectors in time and in accordance with the indents: and
(vi)Whether records filed by Patwaris contain a large number of unused forms or whether forms are wasted in any other manner.