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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Rajasthan - Subsection

Section 304(2) in Rajasthan Land Revenue (Land Records) Rules, 1957

(2)The subjects for the examination, the maximum marks and the time allowed for each paper shall be as under:-
  Subject Maximum Marks Time allowed for each paper
1. Rajasthan Tenancy Act, 1955 and Rajasthan Land Revenue Act,1956 100 3 hours
2. (a) The Rajasthan Land Revenue (Land Records) Rules, 1957 100 3 hours
  (b) Other rules framed under the Rajasthan Tenancy Act, 1955and the Rajasthan Land Revenue Act, 1956    
3. General 100 3 hours
  (a) Rajasthan Travelling Allowance Rules    
  (b) Rajasthan Civil Services (Conduct) Rules, 1971    
  (c) Rajasthan Civil Services (Classification, Control andappeal) Rules, 1958    
  (d) Tehsil Administration    
  (e) Development    
  (f) Local Self Government:    
  TheRajasthan Panchayat Act, 1953, and the Rajasthan PanchayatSamities and Zila Parishads Act, 1959    
4. Survey Theory and Mensuration 100 3 hours
5. Survey Practical 100 3 hours
The training to be imparted to the candidate shall be more intensive.