Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 304 in Rajasthan Land Revenue (Land Records) Rules, 1957

304. Examination.

(1)At the end of the school session, a qualifying examination shall be held in each subject which shall be arranged and conducted by the Board of Revenue.
(2)The subjects for the examination, the maximum marks and the time allowed for each paper shall be as under:-
  Subject Maximum Marks Time allowed for each paper
1. Rajasthan Tenancy Act, 1955 and Rajasthan Land Revenue Act,1956 100 3 hours
2. (a) The Rajasthan Land Revenue (Land Records) Rules, 1957 100 3 hours
  (b) Other rules framed under the Rajasthan Tenancy Act, 1955and the Rajasthan Land Revenue Act, 1956    
3. General 100 3 hours
  (a) Rajasthan Travelling Allowance Rules    
  (b) Rajasthan Civil Services (Conduct) Rules, 1971    
  (c) Rajasthan Civil Services (Classification, Control andappeal) Rules, 1958    
  (d) Tehsil Administration    
  (e) Development    
  (f) Local Self Government:    
  TheRajasthan Panchayat Act, 1953, and the Rajasthan PanchayatSamities and Zila Parishads Act, 1959    
4. Survey Theory and Mensuration 100 3 hours
5. Survey Practical 100 3 hours
The training to be imparted to the candidate shall be more intensive.
(3)The paper setter, Examiner and Tabulators shall be appointed by the Board of Revenue and shall be given remuneration at the rates sanctioned by the Government from time to time.
(4)To pass the examination it shall be necessary to obtain at least 40% marks in each subject. But a candidate who fails to obtain 40% marks in any one or more subjects but obtains 40% marks in the aggregate may be allowed to appear again in such subjects or subjects in the next examination and on passing the examination in such subjects, he shall be declared to have passed the examination.
(5)The answer books shall be kept for six months after the announcement of the result. Any candidate, who wants a scrutiny of his marks or re-checking of his result may apply within one month, from the announcement of his result alongwith the deposit of a fee of Rs. 10/- for main as well as compartmental examination.