Section 18 in Rajasthan Land Revenue (Land Records) Rules, 1957
18. Transfer of Charge.
- (i) Before the resignation of a Patwari is accepted, or his transfer is ordered he shall make over all the papers, records (complete up to date), cash instruments and other articles to the Inspector or to such other person as the Inspector may depute for the purpose. Two charge-lists shall be framed and attested by the Inspector, one on the Patwari's diary and another on a separate paper to be forwarded to the Tehsildar.(ii)When it is proposed to remove or dismiss a Patwari he shall first be suspended and shall make over such papers, records cash and instruments to the Inspector or to such person as the Inspector may depute within one week of receipt of the order. In either case the Inspector shall be responsible for seeing that the Patwari has handed over all the records cash instruments and other articles in his charge.
