Section 215(d) in Rajasthan Land Revenue (Land Records) Rules, 1957
(d)This rule may, however, be relaxed in the case of a Patwari, who is on leave and in whose place a substitute is working or who was officiating in a temporary vacancy and has been discharged. The pay of such a Patwari should be sent to him by money order after deducting the M.O. commission or may be delivered to a person duly authorised by him to receive it on his behalf.
