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State of Rajasthan - Section
Section 276 in Rajasthan Land Revenue (Land Records) Rules, 1957
276. [ Course. [Substituted by GSR 64, Dated 3-6-1991; published in Rajasthan Gazette Part IV-C, Dated 7-5-92, page 140.]
- The following course is prescribed:-| (1) | (a) | The Rajasthan Land Revenue (Land Records) Rules, 1957. | - | Entire rules. |
| (b) | Preparation of records | - | Preparation of specimen records (maps) registers, andstatement enumerated in rule 48. | |
| (c) | Plane mensuration | - | Plane mensuration including definition areas lengths, relationbetween acre and bigha, square roots, triangles, rectangles,quendrilate, rare, paradile, grams, sueres, circles, elliptic andcurved figures, and field books. Knowledge of hectare &decimal system. | |
| (2) | Revenue Law | - | First part-section 3 interpretation, chapter 3,(Revenue Court & Officers), Chapter 6 (Land); | |
| Chapter 7 (Survey and Records Operation); | ||||
| Section 142 to 147, 175 to 177, 181 and 182 of chapter 8(settlement erection); | ||||
| Chapter 10 (Collection of revenue) section 262 of chapter 11(Patwaris to be public servant) of the Rajasthan Land RevenueAct, 1956. | ||||
| Following rules under Rajasthan Land Revenue Act andRajasthan Land Revenue (Surcharge) Act, 1960:- | ||||
| 1. | Rajasthan Land Revenue (Allotment of land for agriculturalpurposes) Rules, 1970. | |||
| 2. | Rajasthan Land Revenue (Allotment of land for recaptacles)Rules, 1961. | |||
| 3. | Rajasthan Land Revenue (Allotment, Conversion &Regularisation of Agricultural Land for construction of cinemas,hotels and establishment of petrol pumps) Rules, 1978. | |||
| 4. | Rajasthan Land Revenue (Allotment conversion andregularisation or agricultural land for residential or commercialpurposes in Urban Area) Rules, 1981. | |||
| 5. | Rajasthan Land Revenue (Conversion of agricultural intonon-agricultural land) Rules, 1961. | |||
| 6. | Conditions for allotment of unoccupied Government agriculturallands for construction of schools, colleges, dispensaries,dharamashallas and other building of public utility. | |||
| 7. | Rajasthan Land Revenue (Allotment of Tank-bed lands forcultivation) Rules, 1961. | |||
| 8. | Rajasthan Land Revenue (Conversion of agricultural land forresidential or commercial purposes in rural areas) Rules, 1971. | |||
| 9. | Rajasthan Land Revenue (Surcharge) Rules, 1960. | |||
| Second part. Rajasthan Tenancy Act, 1955-Section 5(Definition); | ||||
| Section 15 to 17-A, chapter 111 (c)-Primary rights of tenants;chapter IV (Devolution, transfer, exchange and division); chapterV (Surrender, abandonment and estinotion); Chapter VI(Improvement); Chapter VII (Trees) and section 251 (Rights of wanand other private easement) of Rajasthan Tenancy Act. | ||||
| Note: Two questions from each part shall compulsorilybe asked in every examination. | ||||
| (3) | General | 1. | Rajasthan Traveling Allowance Rules. | |
| 2. | Rajasthan Civil Services (Classification, Control &Appeal) Rules, 1958. | |||
| 3. | Rajasthan Civil Services (Conduct) Rules, 1971. | |||
| 4. | Rajasthan Panchayat Act, 1953. | |||
| 5. | Rajasthan Service Rules,- Chapter 2 (Definition): 3 (Generalcondition of services): 4 (Salary): 8 (Removal, dismissal &suspension); 9 (Compulsory retirement); 10 & 11 (Leave); 12(Joining period): 15 (Service record). | |||
| 6. | Organisation & function of District Development Agency. | |||
| 7. | Planning and working of Department of development, Medical Co-operative, Animal husbandry. Agriculture & Industries. | |||
| 8. | Statics Department & Compilation of statistics Department &Compilation of statistics & crop-cutting experiments. | |||
| 9. | Work of famine, natural calamities, census, etc. | |||
| (4) | (a) | Survey Theory | 1. | Rajasthan Land Revenue (Survey, Records & Settlement)Government Rules, 1957. |
| 2. | Rajasthan Land Revenue (Settlement) (Board of Revenue) Rules,1957 and | |||
| (a) | Knowledge of important survey instruments and their use. | |||
| (b) | Important marks. | |||
| (c) | Important lines used in land measurement. | |||
| (d) | Different methods of survey. | |||
| (e) | Prevailing methods of revenue administration towers system.Muslat bandi, Marabti bundi. | |||
| (f) | Planting & maps. | |||
| (g) | Area fixation. | |||
| (h) | Number andaji. | |||
| (i) | Calculating area. | |||
| (j) | Correction of maps (Tarmim). | |||
| (k) | Boundary (Milan). | |||
| (l) | Record writing (preparations of records including recordprepared in field & office). | |||
| (b) | Survey Practical | 1. | Knowledge and use of plane table, shist, prismatic, Compassand survey and preparation of map of a village knowing the use &functioning of theodo lite machine. | |
| 2. | To draw position of site on map and to do and locate site asper map, efficiency to identify & locate field. | |||
| 3. | Boundary milan-knowledge & practice of boundary ofdistrict & tehsil by different zaribs (chains). | |||
| 4. | Correction of maps. | |||
| (i) | showing field boundaries as per correction in map. | |||
| (ii) | Correction of map as per actual field and putting field numberof the area. | |||
| 5. | Tracing-Practice of preparing new trace in place of old un-serviceable maps. | |||
| 6. | To mark field number of plot for allotment, reserving land forways & link to village roads]. |