Section 354(g) in Rajasthan Land Revenue (Land Records) Rules, 1957
(g)Other points to be seen in connection with village maps are:-(i)Whether the Patwaris have kept up their knowledge of survey and map correction. If there be any Patwari who has not done so, he should be allowed a period of grace for reviving such knowledge and if he still fails to do so. he should be required to pass a test examination, arrangements for which will be made by the Collector from time to time;(ii)Whether maps in the hands of Patwaris are in good condition or require renewal having become unserviceable by wear and tear and what arrangements exist for their renewal;(iii)Whether Patwaris and Inspectors possess necessary survey instruments, and(iv)Whether Inspectors keep a correct record of the state of maps in the Patwari's registers.
