Section 403 in Rajasthan Land Revenue (Land Records) Rules, 1957
403. Assistance of Inspector Land Records.
- Serious injury to the land records may result from the employment of the Staff on work which is not covered by the rules and attention in this connection is invited to the provisions of paragraphs 22, 178 and 210. Inspectors and Patwaris may, however, occasionally be so employed but what is required is constant vigilance on the part of the Collector that the land records work, which is their primary concern; is not allowed to suffer by their employment on extraneous duties. Hard and fast rules in a matter like this cannot be laid down, but generally it is the duty of the Collector to see that the time necessary for the performance of the duties laid down by the rules is not seriously curtailed; that the Inspectors spend as much time as possible in their circle and are not kept in attendance at the Tehsil or officer's camps: that the Office Qanungos and their assistants at the Tehsil and are not taken out in camp or called to headquarters; and that Patwaris are not unnecessarily kept away from their circles by Inspectors or Office Qanungos.
