Section 263 in Rajasthan Land Revenue (Land Records) Rules, 1957
263. Maintenance of a School.
- It will be the duty of the Collector of each district to examine the strength of Patwari candidates in his district and see whether 20% qualified candidates of the sanctioned strength are available for appointment. If he finds that such number is not available and the Patwaris, who are already in service, also require training, he may submit proposals to the *[Director, Revenue Research and Training Institute, Ajmer] for opening a school in his district. The *[Director, Revenue Research and Training Institute, Ajmer] will examine the proposals having in view the number of candidates readily available for appointment in other districts and if the [Director, Revenue Research and Training Institute, Ajmer] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5).] is satisfied that the opening of a school is necessary in any district or districts a provision will be made in the next year's budget and necessary sanction will be obtained. The school will be located at the headquarter of the district. If, in any year the requirements of a district made it indispensable that an additional school be opened, the Collector will submit his proposals to the [Director, Revenue Research and Training Institute, Ajmer] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5).]
