Section 210 in Rajasthan Land Revenue (Land Records) Rules, 1957
210. Duties of office Qanungo.
- The duties of Office Qanungos and their assistants are set out in the following paragraphs. They shall not be employed regularly on any other class of work without the special sanction of Commissioner of the division. They shall not be allowed to leave the Tehsil headquarters except for special reasons to be reported by the Tehsildar tot he Collector:-(i)Maintenance of accounts and establishment records of the Land Record staff as laid down in the Rajasthan Service Rules and G.F. & A.R.;(ii)Conduct of proceedings in cases of correction of records and mutation cases;(iii)Supply of blank forms to Inspectors of Land Records and Patwaris;(iv)Testing of Khatauni Jamabandis and errata lists;(v)Receipt, preservation and disposal of records;(vi)Compilation of statistics for transmission tot he Sadar Qanungo and or record in the Tehsil;(vii)Supply to the Collector or to the Sub-Divisional Officer of any information that may be required regarding entries In the village papers filed in the Tehsil or in registers maintained by him; and(viii)Checking of the returns of the monthly progress of work of the Inspectors and Patwaris.
