Section 352 in Rajasthan Land Revenue (Land Records) Rules, 1957
352. Submission of Reports.
- As soon as the Tehsildar or the Naib Tehsildar finishes the inspection of an Inspector's circle he should draw up a report and submit it to the Collector through the Sub-Divisional Officer along with the note book and the copy of the Tehsil map maintained under paragraph 373. The report should be brief and to the point, clearly indicating record-wise (i) general defects in procedure, (ii) serious delays, bad work and neglect of duties, (iii) defects in detail. The report should also give definite finding whether the Inspector has made honest efforts to bring bad work to light and whether he has dealt with it promptly and justly when discovered.(ii)The statistics of work inspected, the number of mistakes detected and the nature of important mistakes should also be stated in the report. A large number of errors is usually conclusive against an Inspector irrespective of their nature. Some officers do to attach importance to mistakes of crop but they have their own importance, as it is generally mistakes in these that helps the inspecting officers to find out whether the Inspector has made field Inspection or not. From this point of view formal errors are as important as substantial errors, since an Inspector can detect the former most easily. On the other hand, even the best Inspector may pass mistakes now and then. If the record is found to have been corrected under his initials in various places, it is usually a sign that he has in fact tested it with some care even if his test is not complete.
