Section 7 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969
7. Diary of Revenue Inspector.
- Every Revenue Inspector shall submit in such form as may be determined in that behalf by the Government, a diary monthly to the Mamlatdar who shall forward it with remarks through the Inspector of Surveys and Land Records to the Sub-Divisional Officer by whom it shall be returned also through the Mamlatdar. The Revenue Inspector shall not ask for orders on any point in the diary but shall make a separate report in the matter after making a note in the diary about the circumstances under which report is made. An office copy of the diary containing copies of all remarks made by the superior officer shall be kept by the Revenue Inspector in his office. This entry of remarks shall be invariably made before finally returning the diary for record shall be produced for perusal of any superior officer on his visit of inspection.
