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State of Rajasthan - Section

Section 412 in Rajasthan Land Revenue (Land Records) Rules, 1957

412. Administrative matters pertaining to Patwaris.

- The Col lectors are solely responsible for the appointment, transfer and discipline of Patwaris. Transfer of Patwaris are ordinarily undesirable mid should on no account be made to suit the convenience of individuals They can only be made under the conditions given in paragraph 9 and these conditions should be strictly observed. In order to avoid unnecessary transfers. Patwaris picked out for transfer, should, so far as possible be exchanged with one another rather than with other Patwaris. Transfers by way of punishment are not contemplated by law. Moreover, a transfer is hardly a substitute for punishment.