Section 283 in The Rajasthan Revenue Courts Manual, 1956
283. Collector to be informed when work not sufficient for copyists.
- If, in any court, copying work fails off so that every copyist cannot actually employed, the Head Copyist shall at once report to the Collector, and during any quarter of the year, the actual receipts in any court on account of copying work fall below the disbursements the Presiding Officer of such court or the Collector shall report the matter on or before the fifteenth day of the first month of the next quarter to the Revenue Board for orders. The Presiding Officer or the District Collector as the case may be, shall thereupon hold in abeyance fresh appointment to his clerical establishment till such time as he considers necessary.
