Section 6 in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958
6. Principal Duties of Naib-Tehsildar.
- The principal duties of a Naib-Tehsildar are-(1)to hold charge of the Office Qanungo's officer and the land records of the Tehsil. He will superintend and inspect the work of the Office Qanungo and be responsible that his registers are maintained in accordance with the rules and that the periodical returns are duty furnished. He will give particular attention to the registers of proprietary mutations and scrutiny of the Khewats.(2)to test the work of the Patwaris and Inspectors of Land Records or Girdawar, Qanungos at the Tehsil and in the field. He will arrange with Tehsildar to go no tour for the purpose of testing Patwari's records, as required by the Land Records Rules,(3)to receive the reports of the Inspector, Land Records, or Girdawar Qanungos, and to report, through the Tehsildar, on any point connected with land records which requires the orders of the Sub-Divisional Officer.(4)to distribute Patwari's salaries on the dates fixed under the rules for Office Qanungos in the Land Records Rules unless he is unavoidable absent from Tehsil head quarters on those dates,(5)to see that the defects pointed out by the Sadar Qanungo and other inspecting officers at their inspection of the Office Qanungo's office are promptly removed,(6)to supervise the work of Qurk Amins and be responsible that the registers and receipt-books are properly kept up-For this purpose he will test and compare the Qurk Amins accounts and check their proceedings while on tour,(7)to supervise the work of the Office Qanungo in the matter of measuring of the rainfall, maintaining of the register and reporting on the prescribed dates all falls of rain to the Collector through the Tehsildar,(8)to perform such other duties as may be prescribed by or under any other rules or orders of Government, as or the Tehsildar, with the general or social sanction of the Collector, may entrust to him.
