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State of Rajasthan - Section

Section 215 in The General Rules (Civil), 1986

215. Duty of Inspection Clerk.

- The Inspection Clerk shall, on the day of the inspection and immediately after the inspection has begun, make on the order a memorandum showing the date on which the order has been complied with and shall, on the same day, at an hour to be fixed by the Presiding Officer, return the record and the order to the official from whom he received them. Such official shall forthwith file every order which has been returned to him and shall not again issue for inspection on an order so filed any record or paper.The inspection shall be made in the presence of the Inspection Clerk, who, before returning the file, shall examine the record and satisfy himself that all papers in the record are as they were before inspection.