Section 23 in Rajasthan Land Revenue (Land Records) Rules, 1957
23. Attendance at tehsil.
(a)The patwari shall attend the Tehsil eveiy month, on a date which will be fixed by the tehsildar. On the occasion of attendance he will receive his salary which may be due and will make such reports as are required under these rules. In case of a circle very far from the tehsil headquarters, the Collector may dispense with the attendance of the Patwari in tehsil and order the disbursement. of his salary at. a sub-tehsil if close by, or by remittance through money order, the postal commission being charged in contingent bills. The usual reports and returns will be submitted by the Patwari by post.(b)The Collector may suspend the operation of this paragraph during the periods fixed for field inspections or other times when the Patwaris are required to be busy in the villages, but the suspension shall not extend to more than a month.Notes:-(i) A Patwari shall not. generally, be called during the period of field inspection and of preparing demand papers.(ii)A Patwari shall also not be called too often to the tehsil to attend to the case work. The case in which Patwari's attendance is necessary, wall usually be kept for hearing on the date which is prescribed for his attendance in the tehsil.
