Section 363(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)The Tehsildar and the Naib-Tehsildar are both responsible for the proper working of the Office Qanungos' office which is directly under their control. They must see that distribution of work between the Office Qanungo and his assistants is fair; and that each of them attends to his duties properly and arrears do not accumulate and that each branch of work receives adequate attention of the Office Qanungo.
