Section 4(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(iii)a person appointed as Patwari prior to the first January 1971 by the Appointing Authority in accordance with these rules except that he had passed the middle school examination. but not the High School/Secondary' examination' at the time of his appointment he shall be deemed to have been regularly appointed as a patwari from the date on which he passed the patwar school examination or from the date on which he completes 15 years of service on tire post of patwari. whichever is earlier:
