Section 272(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)Patwaris, who have been appointed subject to the condition as laid down in paragraph (4)(c) and have still to pass the examination, will be allowed to attend the school with the permission of the Collector, Patwaris appointed conditionally will ordinarily be removed if they fail to pass the examination within two years, unless his case is governed by Cl. (i) or Cl. (ii) of the proviso to sub-para (c) of para 4.
