Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 295 in Rajasthan Land Revenue (Land Records) Rules, 1957

295.

Omitted.[296 to 299. [Deleted by Notification No. G.S.R. 36, dated 1.6.2015, (w.e.f. 23.1.1958).]***]
296. Salary during Training.- The patwari who is selected for admission to Training School and joins the same, shall be treated as on duty and he shall receive his salary during the period of training.297.On going through the Examination of the Training successfully, the candidates will be granted Diploma by the Principal of the Training School.298.(i) The Board of Revenue shall maintain a list of all successful candidates (diploma holders) in order of seniority based or aggregate marks obtained by them in the Examination of Training.(ii) The recruitment on the post of Inspector Land Records Office Qanungo and Assistant Qanungo in districts will be made by the Collectors in accordance with the provisions contained in Rule 171.(iii) The Diploma holders shall not be eligible for appointment immediately on getting Qanungo-ship Diploma but they shall be eligible for appointment as and when vacancies occur on the basis of their seniority.299. Completion of probation.- On completion of one year of probation the I.L.Rs/Office Qanungo and Assistant Sadar Qanungo shall be eligible for being confirmed. Promotees of the same year shall however rank senior to the direct recruits from serving patwaries of the same year.