Section 4 in Rajasthan Land Revenue (Land Records) Rules, 1957
4. Appointments.
(a)A Patwari shall be appointed to each circle.(aa)[ A Patwari shall be appointed by the District Collector or Colonization Commissioner, as the case may be.] [Inserted by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).](b)[ Only such persons who have [been selected by direct recruitment] [Clauses (b) & (c) Clauses (b)& (c) substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.] shall be eligible for appointment as Patwaries. Additional Pat-waries or Assistant Office Qanungo:Provided that they are not below 18 years and above [40 years] [Substituted '35 years' by Notification No. G.S.R. 49, dated 14.5.2018 (w.e.f. 23.1.1958).] of age on the date of appointment. In the case of candidate belonging to Scheduled Caste/Scheduled Tribe the upper age limit shall de-relaxed by five years:Provided further that-(i)a person who has worked as Patwari under State Government for not less than 15 years and whose confidential reports are found to be satisfactory and who has appeared to the Patwar examination and failed and who is above forty five years of age, may be exempted from passing the patwar examination by the Collector:[***] [Deleted 'Proviso (ii)' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).](iii)a person appointed as Patwari prior to the first January 1971 by the Appointing Authority in accordance with these rules except that he had passed the middle school examination. but not the High School/Secondary' examination' at the time of his appointment he shall be deemed to have been regularly appointed as a patwari from the date on which he passed the patwar school examination or from the date on which he completes 15 years of service on tire post of patwari. whichever is earlier:[***] [Deleted 'Proviso (iv)' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).](c)Collectors [or Colonisation Commissioner] [Added by GSR 98, Dated 29-6-89; published in Rajasthan Gazette Part IV-C, Dated 4-6-92, p. 239.] shall send requisition for the trained patwaries to the Secretary' (Land Records), Board of Revenue. [and after that, district/department-wise requisition shall be consolidated by the Board and send the total numbers of vacancies the Rajasthan Public Service Commission, hereinafter referred to as to the Commission, for selection-] [Substituted 'The Board shall select candidates for training and make available trained patwaries to Collectors' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).](cc)[ The Collector or the Colonization Commissioner, as the case may be, shall select the candidates and prepare merit list of the selected candidates. After appointing the selected candidates as probationer trainee for period of two years, send them to the Board for making admission to the Patwar Training School.] [Substituted by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).](d)On allotment by the Board, the appointment of Patwaries' Additional Patwaries and Assistant Office Qanungo shall be made by Collector [or Colonisation Commissioner] [Added by GSR 98, Dated 29-6-89; published in Rajasthan Gazette Part IV-C, Dated 4-6-92, p. 239.]. Collector [or Colonisation Commissioner] [Added by GSR 98, Dated 29-6-89; published in Rajasthan Gazette Part IV-C, Dated 4-6-92, p. 239.] shall intimate about all appointments of patwaries to the Secretary (Land Records) Board of Revenue].(e)No Patwari shall be posted to a circle which includes his home village or in which he or his nearest relations hold some immovable property lands for cultivation.(f)(i)Except as otherwise provided in sub-clause (ii), the service of a temporary' Government servant shall be liable to termination at any time by a notice in writing given either by the Patwari to the appointing authority or by the appointing authority to the Patwari. The period of such notice shall be one month unless otherwise agreed to by the appointing authority and by the Patwari:Provided that service of such Patwari may be terminated forthwith by payment to him or a sum equivalent to the amount, of his pay for the period of notice or as the case may be for the period by which such notice falls short of the month or by any longer period. The payment of allowances shall be subject, to the condition under which such allowances are admissible.(ii)The service of a temporary Patwari:-(a)Who has been in continuous Government service for more than three years:Provided that termination of service consequent on reduction of posts in a cadre under the appointing authority shall take place in order of juniority.
