Section 273(10) in Rajasthan Land Revenue (Land Records) Rules, 1957
(10)[ The candidates who are selected and given admission to the training school shall be required to produce a certificate of fitness signed by the Chief Medical and Health Officer or Medical Jurist of district in which the candidate normally resides, at the time of admission in the training school.] [Substituted by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).](10-A) The candidates who are [appointed and sent] [Substituted 'finally selected' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] for admission to the training school shall be required to execute a bond in the form prescribed hereunder and submit the same to the Principal of Patwar Training School.[***] [Deleted '(11)' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).]Form of the Bond to be Executed by Government Servant Selected for Patwar Training School TonkThis bond is made on the.......... day of......... 198, by....... S/o........ holding the post of..........(hereinafter called the trainee) of the first part and........ S/o...... resident of...........(First surety) and............. S/o........... resident of.............(Second surety) hereinafter collectively referred to as "the sureties" of the second part in favour of Government of Rajasthan (hereinafter referred to as "Government");Whereas the trainee has applied to the Government for leave and other concessions for being sent for training to......... (name of country) under the.............(Name of scheme).And Whereas The Government, being the employer of the trainee has agreed to do so on the terms hereinafter mentioned and on the condition that the sureties shall give security for the required performance by the trainee of the terms hereinafter mentioned;and whereas the sureties have agreed to give security for performance of the trainee of the said terms in the manner hereinafter appearing;Now This Bond is Made as Follows:
