Section 205 in Rajasthan Land Revenue (Land Records) Rules, 1957
205. Pay and Allowance.
- Subject to any sanctioned local allowance, the pay and allowances of all the Office Qanungos will be personal and will not depend on the Tehsils to which an Office Qanungo is posted. To begin with an Office Qanungo will be appointed on the lowest grade of the sanctioned scale of pay, which will be as sanctioned by the Government from time to time.
