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State of Rajasthan - Section

Section 282 in Rajasthan Land Revenue (Land Records) Rules, 1957

282. Patwar Examination Rules.

- (i) The Patwar Examination shall be conducted under the direction of the Board of Revenue.
(ii)[ The subject for the examination, the maximum marks and the time allowed for each paper shall be as shown below:- [Substituted by GSR 64, Dated 3-6-1991; published in Rajasthan Gazette Part IV-C, Dated 7-5-92, p. 140.]
  Subject Maximum marks Time allowed for the paper
1. (a) Law Records Rules 100 3 hours
  (b) Preparation of records 100 3 hours
  (c) Mensuration 100 3 hours
2. Revenue Law 100 3 hours
3. General 100 3 hours
4. (a) Survey Theory 100 3 hours
  (b) Survey Practical 100 3 hours
Note. - [trainees] should obtain 33% marks in each subject or part thereof].
(iii)The Setters, Examiners and Tabulators shall be appointed by the Board of Revenue and shall be remunerated at the rate sanctioned by the Government from time to time.
(iv)To pass the Patwar Examination, it is necessary to obtain at least 33% of the maximum marks in each subject. But a [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] who fails to 33% of marks in an any one subject only except but obtains 33% in the aggregate may be allowed to appear in that subject alone in the next examination and on passing the examination in the subject shall be declared to have passed the examination.
(v)The following [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall be eligible to appear at the Examination:-
(a)[trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] who are on the roll of the Patwar schools, and have attended the school for at least 75% of the working days of the whole session, or
[x x x] [Clause (b) deleted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.]
(c)[trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] who have failed in the Patwar Examination during the last two examinations, [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] and Patwaris, who fail in three examinations shall not be allowed to sit again at any Patwar Examination. They shall be removed from the establishment if they are already in service, and if not in service; shall not be appointed even conditionally or temporarily unless his case is governed by clause (i) or clause (ii) of the proviso to sub-para (c) of para 4.
[x x x] [Last paragraph deleted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.]
(d)[x x x]
Patwaris Hawaldars, Taffedars and Amins, who have been employed temporarily or permanently in the Land Records Department will be exempted from appearing in the paper in Hindi if they have worked as such for more than three years and have produced a certificate from the Collector concerned to the effect that they possess a good working knowledge of Hindi.
(vi)All the [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).], who want to appear at the Patwar Examination. shall fill in the application form, appended to these rules. The regular Patwar School [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall fill in this form in the presence of the Head Master of their school, while all other [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall fill in this form before the Collector or any officer, not below the rank of a Sub Divisional Officer, specially authorised by the Collector for this purpose. The Examination fee for the regular Patwar School [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall be [Rs. 30/- while for others it will be Rs. 50/-] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5)]. This fee must be deposited with the application form.
(vii)The Patwar Examination shall be held at the centres and on dates prescribed from time to time by the Board of Revenue.
(viii)At each centre, the Collector shall appoint an Examination Committee:-
(a) S.D.O. of the district headquarter Chairman
(b) Two Tehsildars of the District from which the[trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).]areeligible to appear at the centre, and Members
(c) as many other officers as are deemed necessary for supervisionof the Examination -do-
(ix)For written examinations the chairman shall have a chart prepared showing the seating arrangement of the [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] in the Examination Hall. The chart shall be kept on the file relating to the Examination. The private [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).], as far as possible, will be seated alternatively with the school [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).].
(x)The answer-books and ink-pots will be supplied by the Board of Revenue so as to ensure uniformity and as a measure of safeguard against unfair means.
(xi)Any [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] found copying or allowing other [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] to copy or indulging in any other malpractice shall be liable to be turned out from the Examination Hall by the Chairman, and may be debarred from appearing at the subsequent papers.
(xii)At the end of examination, the Chairman shall send the answer books in a sealed cover to the examiner according to the directions of the Board of Revenue.
(xiii)No [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall communicate with an examiner in connection with his answer-book and if any body does so, his result may be withheld and he may be disallowed to appear at the future examination for such period as the Board of Revenue may deem necessary.
(xiv)The result of the examination shall be announced as expeditiously as possible
Marks sheet can be obtained from the office of the Secretary Board of Revenue Land Records on payment of a fee of [rupees five] [Substituted by GSR 18, Dated 26-5-95; published in Rajasthan Gazette Part IV-C(1), Dated 30-5-95; p. 41(1).].
(xv)Each examiner shall return t he answer-books within two months from the date of their receipt.
(xvi)The answer-books shall be kept for six months after the announcement of the result. Any [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).], who wants scrutiny of his marks and rechecking of his result, may apply within one month after the announcement of the result. The fee shall be [Rs. 10] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5).] and for compartmental [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] in one subject [Rs. 10] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5).] only and this shall be paid with his application.
(xvii)The result shall be announced in the Rajasthan Gazette and no [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] should correspond with the Board of Revenue for the communication of the result to him.
(xviii)A certificate in the form appended to these rules, shall be issued to each [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).]: who is declared successful at the examination within six months after the announcement of the result.
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