Section 318(3) in Rajasthan Land Revenue (Land Records) Rules, 1957

[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Rajasthan - Subsection

Section 318(3) in Rajasthan Land Revenue (Land Records) Rules, 1957

(3)When any point enumerated in sub-para (2) above or any defect or slackness in progress is disclosed by any entries in the returns, on which the Sadar Qanungo thinks instructions and comments necessary. he shall record a note thereof and submit it to the Collector for orders. As soon as practicable, the Collector shall pass order on the points involved therein and if he finds that the conduct of and officer or Inspector has reached the stage of misconduct or neglect of duty warranting infliction of punishment, he should direct formal proceedings to be instituted against him on a separate file. Adverse remarks passed by the Collector in his orders on the work or conduct of a Revenue Officer or Qanungo, which are not made the subject of formal proceedings, will be entered in the list of delinquencies to be maintained by the Sadar Qanungo in the following form for each officer or Inspector. This will be communicated tot he person concerned. The list of delinquencies of any officer or Inspector whose conduct is brought to the special notice of the Collector by the Sadar Qanungo should be submitted to him when he submits the report.Form of list of DelinquenciesName of Qanungo/Revenue Officer........... Circle......... Tehsil............. Year..............

Month	Nature and brief details of delinquenciesreported	Collector's orders with date	Remarks
1	2	3	4

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 318(3) in Rajasthan Land Revenue (Land Records) Rules, 1957