Section 23(a) in Rajasthan Land Revenue (Land Records) Rules, 1957
(a)The patwari shall attend the Tehsil eveiy month, on a date which will be fixed by the tehsildar. On the occasion of attendance he will receive his salary which may be due and will make such reports as are required under these rules. In case of a circle very far from the tehsil headquarters, the Collector may dispense with the attendance of the Patwari in tehsil and order the disbursement. of his salary at. a sub-tehsil if close by, or by remittance through money order, the postal commission being charged in contingent bills. The usual reports and returns will be submitted by the Patwari by post.
