Section 382(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)All these registers have to be carefully examined by the inspecting officer who should see:-(i)Whether pay bills are correctly prepared and promptly submitted.(ii)Whether all deductions required to be made from the pay have been made, duly entered in the register of deductions and accounted for in the salary bills concerned. In order to check the accuracy of this register, a sufficient number of entries in it should be traced in the salary bills concerned and compared with the corresponding entries of deductions in the Sub- Divisional Officer's Misal Band Register.(iii)Whether the dates fixed for disbursement of Patwaris' pay are convenient and whether Patwaris attend regularly on these dates also whether defaulters, if any, are taken to account for their failure to attend on the dates fixed.(iv)Whether all refunds claimable by Patwaris are duly brought into the register of arrear claims, whether claims are promptly settled, whether suitable action is taken to discourage the accrual of arrear claims and to prevent the recurrence of delay in their settlement and whether the register of arrear claims is put up regularly after every six months before the Tehsildar for scrutiny and for reporting up-to-date arrear claims to the Collector; and(v)Whether signatures are duly taken in the acquittance roll in token of receipt of pay, whether receipts for amounts exceeding Rs. 20/- are duly stamped, whether postal receipts and acknowledgments for amounts remitted by Money Order are duly pasted at their proper places in the acquittance roll, whether all amounts received and disbursed on account of pay and closing balance are duly attested by the Treasury Officer, whether the daily total in the acquittance roll tallies with the entries of this register and whether closing balances shown in this register agree with the corresponding entries in the cash book.
