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State of Rajasthan - Section

Section 171 in Rajasthan Land Revenue (Land Records) Rules, 1957

171. [ Appointment. [Substituted by Notification No. G.S.R. 103, dated 30.11.2017 (w.e.f. 23.1.1958).]

- As per procedure laid down in Rules 284 and 301 of these rules the Board of Revenue shall select candidates for training of Inspector Land Records. After training of such selected candidates, the Board of Revenue shall provide such selected and trained candidates to the Divisional Commissioner concerned. The Divisional Commissioner shall maintain a list of those candidates who have received training and obtained diploma. When there is a substantive vacancy in the cadre of Inspector Land Records or a vacancy which is likely to become substantive, the Collector shall, for the purpose, send a requisition to the Divisional Commissioner. On receipt of the requisition the Divisional Commissioner shall make allotment of the senior most person to the Collector as Inspector Land Records.]