[Cites 0, Cited by 0]
[Entire Act]
State of Rajasthan - Section
Section 344 in Rajasthan Land Revenue (Land Records) Rules, 1957
344. Record Room at Sadar.
- While at headquarters, the Sadar Qanungo shall inspect at least twice a year the Record Room in his charge. He shall carefully examine the diary of the Assistant Sadar Qanungo in order to find out that he is not wasting his time and shall see that records are received from Tehsils on fixed dates; that they are placed without undue delay in the Bastas concerned and entered in the Basta lists; that the contents of Bastas are properly arranged and agree with the Basta lists; that weeding of records is properly carried out; and that Settlement records are kept in safe custody and are in good condition.The following table shows the dates on which the records are to be received by the Sadar Qanungo and the time they shall be retained by him and the method of their disposal:-| Name of record | Date of Deposition | Period for which retained in the district recordroom | Method of disposal | Remarks | |
| 1 | 2 | 3 | 4 | 5 | |
| 1. | Map | After the revision of Settlement | Till the next revision of settlement | Destroyed | |
| 2. | Khasra Girdawari (Quadrennial) | After the revision of Settlement | -do- | -do- | |
| 3. | List of Boundary and Survey marks | Attached with Khasra Girdawari | -do- | -do- | |
| 4. | Dhal Banchh | After three years of its completion | -do- | -do- | |
| 5. | [Deleted] | ||||
| 6. | Khasra Parivar-tanshil | After the revision of Settlement | -do- | -do- | |
| 7. | Jamabandi Parivartanshil | After the revision of Settlement | -do- | -do- | |
| 8. | Quadrennial Jamabandi (Parat Sarkar)[(Parat Patwar)] [Inserted by GSR 52, dated 8-7-86; published in Rajasthan Gazetted Part IV-C(I), dated 14-8-86, p. 145.] | 1st April after preparation every 4th year. | Retained permanently. | ||
| 9. | [Deleted]. | ||||
| 10. | Fard Badar | 1st April attached with Jamabandi | Retained permanently. | ||
| 11. | [Deleted] | ||||
| 12. | [Deleted] | ||||
| 13. | Monthly abstract of daily diary of Inspectors with statementson form Nos. 13 and 14. | 20th of each month. | Five years Destroyed | ||
| 14. | Register of salary bills of Land Records staff. | After ten years of preparation. | Thirty years. | -do- | |
| 15. | [Deleted]. | ||||
| 16. | Register of rainfall. | After ten years. | Term of Settlement. | Destroyed after the next revision of Settlement. | |
| 17. | Register of Patwaris and Qanungo candidates. | For ten years after it is filed. | Destroyed | ||
| 18. | Register of establishment of Land Records | Thirty years after it is filed | -do- | ||
| 19 to 22. | [Deleted.] | ||||
| 23. | Register of indent of Land Records forms. | For three years after its completion | -do- | ||
| 24. | Stock register of receipt and despatch of Land Records forms. | -do- | -do- | ||
| 25. | [Deleted]. | ||||
| 26. | Register of Halat of Tehsil. | Till it is completed. | Kept permanently in the District record room. | ||
| 27. | [Deleted]. | ||||
| 28. | Register of different forecasts & other returns | For five years after its completion. | -do- | ||
| 29. | Register of rainfall | After the revision of Settlement | Till the next revision of Settlement | -do- | |
| 30. | Misal Haqiyat | After the revision of Settlement when a new volume of theRecord of rights is received. | Retained permanently. |