Section 363 in Rajasthan Land Revenue (Land Records) Rules, 1957
363. Supervision of Office Qanungos.
(a)The Tehsildar and the Naib-Tehsildar are both responsible for the proper working of the Office Qanungos' office which is directly under their control. They must see that distribution of work between the Office Qanungo and his assistants is fair; and that each of them attends to his duties properly and arrears do not accumulate and that each branch of work receives adequate attention of the Office Qanungo.(b)The Naib-Tehsildar is expected to remain in closer touch with the Office Qanungo's office than the Tehsildar and to inspect it at the end of every quarter in a year. The Tehsildar should exercise effective supervision over it and inspect it at least twice a year. Efforts should be made to examine the work of each branch at each inspection.(c)As soon as the Tehsildar or the Naib-Tehsildar finishes his inspection, he should record in the inspection book a note stating briefly the test applied thereof. The notes recorded by the Naib-Tehsildar should be submitted to the Tehsildar who should pass such orders as he thinks necessary.(d)Any defects that are brought to light as a result of the Tehsildar or Naib-Tehsildar's inspection should be removed as soon as possible and if there be any matters requiring the orders of the Sub-Divisional Officer or the Collector they should be reported to him.
