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State of Rajasthan - Section

Section 319 in Rajasthan Land Revenue (Land Records) Rules, 1957

319. Inspections.

(1)The Sadar Qanungo shall ordinarily inspect the work of every Office Qanungo and Inspector at least once a year. He should usually inspect the Office Qanungo's work during the rainy season (July and August) in order to enable him to check the work of the field staff during the remaining part of the year. In addition to his ordinary annual inspections, he shall from time to time make special inspections of such branches of work of any Inspector as he may be directed or as may appear desirable from the entries in the periodical returns or from information otherwise obtained by him.
(2)In inspecting the work of the Office Qanungo, the Sadar Qanungo must satisfy himself that the work is being carried on in accordance with the rules, that it is up-to-date; that all recent orders have been fully understood and complied with: that the record of statistics is accurate; that the prescribed registers and lists are properly maintained; that mutation work is properly done and mutation orders correctly entered in the mutation register; that Patwari's pay accounts are correctly kept; that blank forms are not lavishly indented for and misused and that village records are properly dealt with.
(3)In inspecting the work of Inspectors, the Sadar Qanungo shall see that it is up-to-date and shall satisfy himself re-testing a sufficient number of entries in the various records already checked by the Inspector; that the work of checking is thoroughly done. He shall also see that village maps and records are properly maintained, checking for that purpose some unattested entries also; that the revised entries made as a result of mutation orders in the Khatauni Jamabandi are correctly made; that the new Chausala Jamabandi has been correctly prepared; that the entries in the Inspector's diaries accurately represent the work performed and that there has not been any omission or suppression of work actually done; that the Patwaris register and other prescribed registers required so be maintained by the Inspector are properly maintained up-to-date; that all orders affecting entries in Patari papers have been properly communicated to the Patwaris concerned and correctly enforced; that all recent orders and rules have been fully understood by the Inspector and Patwaris had complied with and that the Patwaris actually live within their circles.