Section 202 in Rajasthan Land Revenue (Land Records) Rules, 1957
202. Office Qanungo.
(a)Generally, one Office Qanungo will be appointed in each Tehsil. who will be incharge of all Land Records work to be performed in the Tehsil office, under the control and supervision of the Tehsildar, and shall be responsible for performing the duties mentioned below in time.(b)Assistant Office Qanungo. - If it is found that the work in a certain Tehsil is comparatively heavier and cannot be performed in time by the Office Qanungo single handed, one Assistant Office Qanungo, from the cadre of Patwaris, will be appointed to assist him, and the rules governing the appointment of Patwaris mentioned in paragraph 4, shall apply mutatis mutandis to the appointment of such assistants. Generally, experienced Patwaris will be posted as Assistant Office Qanungos, Office Qanungos will be appointed by the Commissioner of the Division from amongst those candidates, who have passed the Qanungo s training course and obtained a diploma thereof. Rules regarding the selection of candidates and admission to the training school and passing the course are given in Part IV. Candidates having higher educational qualifications and experience of clerical as well as Patwari's and Inspector of Land Records duties, will be given preference.(c)Officiating arrangement. - The Collector may appoint senior Patwaris or Assistant Office Qanungo to officiate as Office Qanungos subject to continuation by the Commissioner of the Division find subject to the selection by the Committee mentioned in Part IV and passing the Qanungo examination within two years. For such officiating appointment the qualifications laid down for permanent promotion of Patwaris to the post of Inspectors of Land Records shall be observed.
