Section 12 in Rajasthan Land Revenue (Land Records) Rules, 1957
12. Obligation of [office and residence.] [Substituted 'residence' by Notification No. G.S.R. 64, dated 7.9.2017 (w.e.f. 23.1.1958).]
- (i) Patwari shall reside within his circle in the village specified by the Collector to be his headquarter unless he has obtained a written permission from the Collector to reside outside his circle. [***] [Deleted 'No Patwari shall, however, be allowed to reside at a place beyond a radius of 3 miles from the limits of his circle except under very special circumstances' by Notification No. G.S.R. 64, dated 7.9.2017 (w.e.f. 23.1.1958).].(ii)[ A government building shall be provided to the Patwari at his posting place for the purpose of his office (Patwar Ghar). In case the government building is not available for his office (Patwar Ghar), rented building shall be arranged. The rent of such building shall be determined by the State Government. [Substituted by Notification No. G.S.R. 64, dated 7.9.2017 (w.e.f. 23.1.1958).](iii)A government building shall be provided to the Patwari at his posting place for the purpose of his residence. In case the government building is not available for his residence, he shall be entitled to get house rent allowance in accordance with the prevailing rules.]
