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State of Rajasthan - Section

Section 56 in Rajasthan Registration Rules, 1955 Volume II

56. Character Rolls.

(1)A Character roll of each departmental Sub-Registrar shall be maintained in the office of the Inspector General of Registration. The Deputy Inspector General of the Circle shall submit through the District Registrar concerned early in January each year a confidential report in column 2 of the form prescribed below about the preceding year’s work and conduct of each Sub-Registrar in his circle. The Deputy Inspector General shall also record a certificate on each report, if he can conscientiously do so. to the effect that nothing has come to his knowledge which casts any doubt upon the Sub-Registrar's official integrity. If, however, such a certificate cannot be given in the case of any Sub-Registrar, the Deputy Inspector General shall bring out this fact prominently in the report. Such an entry shall be self-contained and shall, so far as possible, give the reasons for withholding the certificate.
(2)On receipt of such confidential report, the District Registrar shall record his own remarks in column 3 of the form. and forward the same, not later than 1st February each year, to the Inspector General of Registration who will record his own remarks, if any, in column 4 of the form. No separate register shall be maintained for entering any confidential remarks by the Inspector General about any Sub-Registrar.
(3)In the case of a Sub-Registrar transferred from one District to another, the Deputy Inspector General of Registration for both the circles will send their independent reports to the District Registrars concerned, who, after recording their own remarks, shall forward the same to the Inspector General of Registration. In such cases, the Inspector General of Registration shall record his own remarks, if any in column 4 of the form received from the District Registrar of the District to which the Sub-Registrar has been transferred.Form-
Year Remarks by the Deputy Inspector General of thecircle Remarks by the District Registrar Remarks by the inspector General of Registration