Section 435 in Rajasthan Land Revenue (Land Records) Rules, 1957
435. Submission of periodical Reports.
- An annual report on the working of the Land Records Department shall be submitted by the Commissioner, so as to reach the Board of Revenue by the 31st October. The report should deal with the subjects noted below. It would be copied on half margin so as to provide space for any remarks the Commissioner may desire to make:-(a)Punctuality in filing Patwari's records.(b)Testing of Patwari's records by Inspectors,(c)Testing of Patwari's records by Tehsildars, Naib-Tehsildars and Sadar Qanungos.(d)Testing of Patwari's records by superior officers.(e)Education of Patwaris,(f)Residence of Patwaris,(g)Promotions of Inspectors and Patwaris,(h)Boundary marks,(i)Map correction,(j)Concealment or inflation of rents,(k)Unrecorded collection of rents and(l)Statistical registers.(ii)The information required under the first six heads should be given in tabular statement. Any explanation of the figures that may be considered desirable should be given in the report but it is not necessary to repeat and discuss the figures when they show no note worthy features. In connection with heads (c) and (d) the cases in which the officers concerned have been unable to complete the amount of testing prescribed for them should be mentioned and the cause of failure explained. When fresh exemptions from residence have been allowed during the year, the reason should be briefly stated. The information required under the other heads is as follows:-
