Section 241(c) in Rajasthan Land Revenue (Land Records) Rules, 1957
(c)The Office Qanungo shall compare the certificates submitted by the Inspectors with the stock book, if he finds that any instruments are missing or need repairs, he shall at once report the matter to the Tehsildar for orders. He shall also take the signature of each new Inspector in his register on the occasion of his first visit to the tehsil in token of his having seen the instruments standing in the name of his predecessor and shall make necessary entries in the register to show that the instruments have been received back from the later and re issued to the former.