Section 275 in Rajasthan Land Revenue (Land Records) Rules, 1957
275. Discipline.
- (i) The Collector may at any time, during the session, impose on a [trainee] [Substituted 'scholar' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] a fine not exceeding Rs. 10/- or expel him from the school or examination for insubordination or any other misconduct. An expelled [trainee] [Substituted 'scholar' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall not be admitted to any other Patwar school and the Collector on expulsion shall report to the Board of Revenue the name of such [trainee] [Substituted 'scholar' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] for communication to other schools. The Collector may also remove from the school, after three months training, a [trainee] [Substituted 'scholar' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] who is idle or incorrigible or whose intellectual power is so deficient that there is no prospect of his being successful in the final examination. In such a case the Collector shall personally satisfy himself either by his own examination, or from the report of the Officer-In-Charge of the school, that the [trainee] [Substituted 'scholar' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] is not likely to benefit by continuing his studies at the school. The order of the Collector in such cases shall be final.(ii)The Board of Revenue may, at any time, cancel the Patwar Examination certificate of a candidate if it is satisfied on a report of the Collector that the [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] has been guilty of serious misconduct in circumstances connected with his securing the certificate provided that no [such candidate] [Substituted 'candidate's certificate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] will be cancelled unless either his explanation has been taken or he refuses to give his explanation or he is not traceable. The Board of Revenue may also intimate his case to Government for debarring him from service in the State of Rajasthan in case the Board is satisfied that he deserves such punishment.
