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State of Rajasthan - Section

Section 302 in Rajasthan Land Revenue (Land Records) Rules, 1957

302. Training.

(1)Candidates selected for admission to the Qanungo and Inspectors Training School shall undergo training for [nine weeks] [Substituted by SO 127, Dated 27-6-87; published in Rajasthan Gazette Part IV-C, Dated 10-9-87, p. 108.].
(2)[ The subject for the examination, the maximum marks and the time allowed for each papers shall be as under:-
  Subject Maximum Marks Time allowed for each paper
1. Rajasthan Tenancy Act- 100 3 hours
  Chapter 1 to 7 (Section 1 to 87)    
  Chapter 9 to 1 1 (Section 93 to 168, 175, 177. 183 to 185)    
  Chapter 16 (Section 251).    
  Rules framed under Rajasthan Tenancy Act (such rules whichgive effect to the above mentioned secs, of Chapter 1 to 7, 9 to11 and 16)    
2. Rajasthan Land Revenue Act 100 3 hours
  Chapter 6. 7 and 10 Allotment of land for various purposes,regularisation, conversion.    
  All rules framed for sale, ease, fiction of trespassers 1975,Payment. Loan, Refund and Recovery Rules, 1958.    
3. Rajasthan land Revenue (Land Records) Rules- 100 3 hours
  Part 2, 3, Part 5 and 5-A    
4. General:-    
  (a) Rajasthan Traveling Allowance Rules    
  (b) Rajasthan Civil Service (Conduct) Rules    
  (c) Rajasthan Civil Service (C.C.& A.) Rules, 1958    
  (d) Rajasthan Service Rules    
  (e) Rajasthan Panchayat Act, 1953-    
  Chapter 1,2 and 3.    
  Organisationof Panchayat Samities and its functions.    
  (f) Rajasthan Panchayat Samities and Zila Parishad Act, 1959    
5. Survey-Theory 50 3 hours
  Survey through theodolite and Prismatic compass    
6. Survey Practical 50 3 hours]
[Substituted by SO 127, Dated 27-6-87; published in Rajasthan Gazette Part IV-C, Dated 10-9-87, page 108.]