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State of Rajasthan - Section
Section 284 in Rajasthan Land Revenue (Land Records) Rules, 1957
284. [ Selection of candidates for admission. [Substituted by Notification No. G.S.R. 36, dated 1.6.2015, (w.e.f. 23.1.1958).]
- The Selection of candidates for admission to the school shall be from the Patwaries of Revenue and Land Records Department who promoted seniority-cum merit basis.][285 to 294. [Deleted by Notification No. G.S.R. 36, dated 1.6.2015, (w.e.f. 23.1.1958).]***]| 285. Recruitment from among the serving Patwaris of Revenue (LR) Department.- The Board of Revenue will notify in the local newspapers and in such other manner as it deem fit the actual number of vacancies that will be filled up by Recruitment from among the serving patwaries of Revenue (Land Records) Department and the number that will be allotted to the scheduled castes and tribes out of these vacancies.286. Qualifications.- Candidates intending to apply for selection must possess the following qualification:-(i) That he is a patwari of Revenue (Land Records) Department and has five years of service experience as patwari;(ii) That he has passed Secondary Examination or any other equivalent examination recognised by Government;(iii) That he is not above 45 years of age on the first day of January, next following the last date fixed for receipt of application for admission to the said school;(iv) That he is patwar diploma holder or he is exempted from this diploma as per rules.287. Competitive Examination.- A competitive examination shall be held by the Board of Revenue for recruitment from amongst the serving patwaries of the Revenue (Land Records) Department for admission to the training school in the manner laid down in the following rules.288. Submission of applications.- Form of application -The candidates possessing the qualifications prescribed in rule 286 and desirous to appear at the examination shall apply to the Collectors of their respective districts in which they are serving as patwaries in the form given below so as to reach the Collectors on the date which shall be notified in the local newspaper and in such other manner as the Board may deem fit-(i) 1. Name2. Father's Name3. Educational qualifications4. Date of birth5. Is he a member of a Scheduled Caste or a Scheduled Tribe6. Applicant's present post held Department Place7. Name of District to which patwari belongs (Home district)8. Name of district where patwari is originally appointed/keeps his lien i.e. the district where patwari figures in the seniority list.9. Date of which he first joined the post of patwari10. Date/year of passing patwar examination11. Collector's Remarks(ii) Such application must be accompanied by:-(a) a copy of the certificate of the qualifying Exam, attested by a Gazetted Officer of Rajasthan;(b) proof of age entered in the application;(c) a certificate, in case of applicant belonging to a Scheduled Caste or a Tribe by a Gazetted Officer of Rajasthan testifying that the applicant belongs to a Scheduled Caste or Tribe;(d) a certified copy of Mark-sheet or diploma of patwar examination.289. Scrutiny of applications.- The applications so received shall be scrutinised by an officer nominated by the Collector.(ii) Such nominated officer shall countersign each of the application and enclosures thereto by way of attestation that the entries contained are correct and all certificates prescribed in the form of application, have been annexed with the applications.(iii) The Collector shall, thereafter, forward the applications alongwith heir enclosures to the Secretary (LR), of the Board within the date specified by the Board.290. Candidates desirous of Admission.- The candidates desirous of admission to the examination shall pay[the fee for the application form and for the examination shall be such as may be determined by the Board from time to time] [Substituted by GSR 18, Dated 26-5-95; published in Rajasthan Gazette Part IV-C(1), Dated 30-5-95; p. 41(1).].Note.- The fee shall be deposited under the Head O-65 other Administrative Services (5A) other receipts, (xvii) Examinations through the Board of Revenue, and the Treasury Receipt shall be submitted to the respective Collector, as per direction of the Board, failing which the candidature shall be liable to summary rejection.291.The fee shall not be refunded in any circumstance nor will it be held over for any subsequent examination: or desirous of Examination.292. Subjects.- The following are the subjects for examination and the marks obtainable for each.-{| | ||
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