Section 183 in Rajasthan Land Revenue (Land Records) Rules, 1957
183. Punctuality and competence of Patwaris.
- The Inspector shall see that the Patwaris in his circle begin preparation of their records at the proper time and use reasonable diligence in preparing them. He must report to the Tehsildar if any Patwari is habitually negligent or dilatory, or owing to age, ill health or any other cause is not fit for the post. If any Patwari is unable to finish his work on account of the circumstances beyond the control of Patwari within the prescribed time, it shall be the duty of the Inspector to arrange for his reasonable assistance.
