Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 372 in Rajasthan Land Revenue (Land Records) Rules, 1957

372. Duties during Inspection.

- (i) The principal duty which the Sub-Divisional Officer has to perform during the touring season is the inspection of village maps and records of his Sub-Division in order to discover (1) the general standards of accuracy (2) the quality of supervision exercised and (3) the means by which improvement can be effected in them.
(ii)When he is about to go on tour, he should look into the file of his own inspections, study the inspection notes, if any, of departmental officers, and carefully examine along with the Patwari's register the inspection reports of the Sadar Qanungo relating to his Sub-division. This will in some cases narrow the field of his inquiry and will enable him to chalk out the lines on which he has to make his inspection.
(iii)Tehsildars and Naib-Tehsildars are expected to inspect each year the record of every Inspector and the Sadar Qanungo about one-fifth in the Tehsil. The selection of circles should, so far as possible, be so made as to include in the Sub- Divisional Officer's programme of inspection at. least one-third of the circles inspected by each of these officers. The Sub- Divisional Officer should inspect as many Inspectors' circles as possible and in no case less than three-fourths. if he finds that he will not be able to inspect this number, he should forthwith bring the matter to the notice of the Collector, who may be able to arrange for the inspection of some of the circles by another officer out of his gazetted staff. Such officer shall, on his deputation or inspection, follow the same instructions as are laid down for the guidance of the Sub-Divisional Officers.