Section 230 in Rajasthan Land Revenue (Land Records) Rules, 1957
230. Register of security of Patwaris F. No. 18.
- As laid down in paragraph 6, every Patwari shall be required to furnish a security of 200/- as soon as he is appointed and given charge of the circle. The Office Qanungo will see that this order is complied with in time and shall bring to the notice of the Tehsildar, if any Patwari does not furnish security property. Files regarding security will be kept by the Office Qanungo and abstract form the same will be entered in the columns of the register which are self explanatory.In the remarks column the Office Qanungo shall enter the number and date of Fidelity Bond together with date of its expiry and further renewals.
