Section 55 in Rajasthan Land Revenue (Land Records) Rules, 1957
55. Nature of Diary of work and its arrangements.
- (i) The Diary of work is the register in which all work done by the Patwari is to be entered day by day. The Patwari shall keep one diary for his circle.(ii)Arrangement. - The Diary of work of a Patwari shall contain 100 pages of the prescribed form (Form P-2); 12 blank leaves will also be appended to this diary for recording the inspection notes by the Inspector and other Inspecting officers. It will be supplied in book-form and one volume may be given to each Patwari or Addl. Patwari. Each page of the diary shall be numbered and stamped with the Tehsil seal before being issued to the Patwari, who when he receives it, shall see that there are full 100 pages and 12 blank leaves. A certificate verifying the number of pages contained in the diary shall be written by the Office Qanungo on the first page of each book. The Diary of each year shall commence on 1st October and shall close on 31st September. It will be made over to the Office Qanungo by 31st October in the year following that to which it relates. The Patwari will, however, keep the portion containing the inspection notes with him and stitch them with the new diary so that he may be able to make the corrections and carry out the instructions. This portion will be handed over to the Office Qanungo on 31st October, of the next following year.(iii)The following entries will be made in the diary of work:-(1)the official duties which the Patwari has performed each day and explanations of failure to perform the same:(2)the absence from the circle on leave or otherwise of the Patwari for attendance in any court or upon any official, mid his return after such absence with dates:(3)when the patwari makes harvest inspections (Girdawari), he shall enter in his diary of work the number of fields he has inspected with details of the number he began from find ended at. He shall also enter daily the amount of work done on each type of work in which he may be engaged:(4)all corrections made by the Office Qanungo or the Inspector in the records:(5)the following occurrences must be noted in the diary on the day on which they come to the Patwari's notice the manner in which they come to his knowledge being stated:-(a)the visit of any revenue officer to his circle:(b)the facts of attendance in my court or upon any official, the cause of attendance and the name and designation of the court and official (This entry should be supported by a certificate of the competent authority):(c)the receipt of any order or instructions from an official superior other than those entered in the Order Book:(d)all mortgages, sale deeds, transfers and leases alongwith allotments of land by committee or special orders:(e)deaths of Khatedar/Gair Khatedar tenants with dates:(f)the surrender of any holdings:(g)all cases of extinction of tenancies as contemplated by section 63 of the Rajasthan Tenancy Act, 1955:(h)all cases of division of holdings under the Rajasthan Tenancy Act;(i)all cases of disputed successions:(j)all changes done by the Patwari in the recorded entries at the time of or after the Girdawari, in cultivating occupancies and rents:(k)the ejectments, abandonments or setting of cultivators; (1) any change in the character of Government land, particularly conversion of all kinds of land for example agriculture to Industrial area, petrol pumps, etc. or vice versa:(m)infringement of the conditions under which any grant or lease of land is held from the Government and the transfers in respect of such grant or lease:(n)destruction or decay of any survey or boundary marks requiring renewal or repair:(o)execution of orders:(p)the issue of any notice by a revenue court or official:(q)any proceeding regarding attachment of standing crops:(r)any advancement of loan made for agricultural purposes by the Government or Banks:(s)calamities such as hail storms, locusts, floods, frost, cattle disease or epidemics, out break of fire of houses, crops or other properties and epidemic disease among men and cattle including abnormally serious outbreak of seasonal fever:(t)all cases of encroachments of Nazool or other property vested in Government:(u)all cases of alluvion or diluvian with approximate areas and description of soil affected:(v)inspection of records and issue of extracts under paragraph 28:(w)rain fall, with description of the duration of rain, its condition and influence on crops:(x)any alienation or resumption of revenue by Government and suspensions and remissions of revenue and any alteration in the rate of cesses:(y)any fact relating to the land or its revenue or rent reported to the Patwari by a person interested therein with a request that it be entered in his diary or which the Patwari may think of importance:(z)any unusual occurrence.
