Section 415 in Rajasthan Land Revenue (Land Records) Rules, 1957
415. Care in Inspection Reports.
- In dealing with inspection reports of Sub Divisional Officers, Tehsildars, Naib Tehsildars and the Sadar Qanungo, it should be seen whether Sub-Divisional Officers have concerned their attention on the work of Tehsildars, Naib Tehsildars and the Sadar Qanungos rather than on that of Inspectors and Patwaris; whether Tehsildars, Naib-Tehsildars and the Sadar Qanungo have in their turn, tested the quality of the Inspector s work rather than that of Patwaris and whether each inspecting officer has made genuine efforts to ascertain the main defects in the records and has given a clear finding, supported by facts and figures, on each point required to be examined by him in the course of his inspection, and has drawn correct conclusions about the quality of each branch of work of the official whose work he has inspected. The note books and maps, if any, attached to these reports should also be looked into by the Collector in order to verify the facts given in the reports.
