Section 320(1) in Rajasthan Land Revenue (Land Records) Rules, 1957
(1)As soon as the Sadar Qanungo finishes his inspection of an Inspector or Office Qanungo, he shall submit to the Collector a report, which should be brief and to the point, clearly indicating:-(i)General defects in procedure;(ii)Serious delay, bad work and neglect of duties; and(iii)Defects in details, the statement attached to the report should give the statistics of work inspected and the return of important mistakes detected.
