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