Section 3(7) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958
(7)to keep the Collector and the Sub-divisional Officer in touch with all important social economic or political movement in the Tehsil and to act. generally as the executive officer of Government, under the direction of the Collector and the Sub-divisional Officer, in all matters connected with the land revenue and general administration of the Tehsil.
