Section 382(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)Patwaris who do not attend on the dates fixed for the disbursement or pay are not allowed to draw their pay on any other date during the month except under special orders. Any pay that remains un-disbursed for two consecutive months is refunded by short drawals and the detail are given in the salary bill of the refunds. The refunded pay can be redrawn only by an arrear bill which is prepared as soon as the claim for the same is preferred. In order to keep the correct accounts of these refunds and statement of claims on account of them, the Office Qanungo is required to maintain a register entitled as the register of arrear claims. Columns 1 to 6 of this register are filled up as soon as the arrears claim arises, while the remaining columns are filled up at subsequent stages as the various steps are taken for its settlement.
