Section 215 in Rajasthan Land Revenue (Land Records) Rules, 1957
215. Attendance of the staff in the Tehsil and disbursement of salary.
(a)A date shall be fixed for the attendance of each Patwari and Inspector at the Tehsil in such a manner that ordinarily the same date is not fixed for the attendance of more than 30 patwaris, and that the Patwaris should not be required to attend before the past month will have been received in the Tehsil in the ordinary course. When in any month the office is closed on any pay day the Patwari must attend on the next day on which office is opened.(b)Each Patwari attending shall be first required to hand over the reports, which he may have to make. When this has been done and the Patwari has received such instructions orders and circulars as may be necessary, the Office Qanungo will pay him his salary in the presence to the Tehsildar or the Naib-Tehsildar, who will sign in the register of salary bill against each payment.(c)No payment shall be made to any other person in place of any Patwari; personal attendance is necessary.(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.(e)The Office Qanungo has nothing to do with the custody or the actual payment of money: the sum due will be paid to the Patwari and other staff by the treasury of the Tehsil, who will keep the cash.(f)A Patwari, who does not attend on the day fixed for his attendance, shall not be allowed to draw his pay on any other day during the month except under a special order. Such order should not be passed unless the incumbent satisfies from his diary and other record that his failure justified by attendance in any court or some similar reason.(g)If a Patwari does not attend the Tehsil on the day fixed tor disbursement of salaries without sufficient reasons, he should be called upon to explain and be dealt with properly.
