Section 419 in Rajasthan Land Revenue (Land Records) Rules, 1957
419.
(i)Collectors should arrange to have the case of every exempted Patwari examined periodically by the Sub-Divisional Officer, who should satisfy himself by local inquiry, by inspection of his work and by examination of the register of Patwaris, that his work and conduct are satisfactory.(ii)New exemptions may be granted to Patwaris only on one or more of the following grounds and no others:-(a)that no site exists within the circle habitable throughout the year without risk of serious injury to health;(b)that the circle contains no inhabited site suitable for the Patwari's residence:(c)that a site outside the circle is as convenient of access to all the villages of his circle as any site within it; and(d)that the district officer considers exemption to be justified by particular circumstances affecting the circle.(iii)No exemption should, however, be given merely on the ground that the former Patwari of the circle had been exempted. Fresh sanction is necessary.(iv)Exemptions should be sanctioned only, by the Collector, and only on a report made after a local inquiry by an officer not below the rank of an Assistant Collector.IV. Investigation of Record of Fluctuation in Agricultural Prosperity
