Section 266 in Rajasthan Land Revenue (Land Records) Rules, 1957
266. Appointment, Qualification etc.
- (i) When the post of the Head Master or a Teacher of Patwar School falls vacant, the Collector shall immediately report the facts to the [Director, Revenue Research & Training Institute, Ajmer] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5)].(ii)Appointment of Head Master will ordinarily be made by promotion from amongst teachers, whose names shall be borne on a list maintained by the Board of Revenue. Promotion of teachers to the post of Head Master shall be made by seniority, subject to their being considered fit for the appointment.(iii)Appointment of teachers shall be made from the list of Inspectors of Land Records. Assistant Sadar Qanungo and Office Qanungos approved for appointment as teachers, which shall be maintained by the Board of Revenue.(iv)When there is a vacancy in the list of approved candidates the [Director, Revenue Research and Training Institute, Ajmer] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5)] shall, after inviting applications and considering them, select a candidate or candidates best suited for appointment. The qualifications of candidates to be entered in this list shall be:-(a)Domicile in Rajasthan.(b)Age not exceeding 35 years at the time of approval as a candidate for entry in the list.(c)Minimum educational qualifications. - Matriculate or any other equivalent examination.(d)Experience. - At least five years experience of performing the duties of an Inspector of Office Qanungo or both put together: and(e)State of health. - He should be free from any physical defect which is likely to interfere with the efficient performance of his duties:Provided that in special cases the State Government may grant exemption from the age limit prescribed, if considered necessary, in the public interest or in the interest of fair dealing and waive the qualification regarding education or may reduce the period prescribed for experience.(v)No recommendation either written or oral other than that of the authority under whom the applicant is working and through whom the application is forwarded shall be taken into consideration. Any at tempt on the part of a candidate to enlist support by other means directly or indirectly shall render him liable to disqualification.
