Section 338 in Rajasthan Land Revenue (Land Records) Rules, 1957
338. Detailed Instructions.
- (i) The following detailed instructions should be complied with in writing this register.(a)If the Patwari is exempted from residence or examination or is permitted to own or cultivate land, the number and date of order should be quoted in column No. 3.(b)In case of Patwaris appointed conditionally, the condition laid down should be given in detail in the same column.(c)Each reward or punishment must be noted briefly as soon as orders are passed; rewards should be shown in red ink.(ii)When a Patwari is transferred from one circle to another the entries of punishments and rewards of the outgoing Patwari should be closed by drawing a red line across the column concerned and a note made below the line to show the number of page on which entries relating to the outgoing Patwari are to be made thereafter and also of the page on which entries relating to the incoming Patwari have hitherto been made. The entries of future punishments and rewards of the incoming Patwari should be made below this note.Note. - Entries regarding punishments should be occassionally checked by the Sadar Qanungo by comparing them with the Misalband register or complaints against the staff.
