Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 46 in Rajasthan Registration Rules, 1955 Volume II

46. Strength of establishment.

- The strength of registration establishment shall vary according to the amount of work to be performed in each office and will undergo a periodical review. As a general rule, one registration clerk may be allowed for every 800 documents registered annually with indexing, but the average length of documents and the amount of copying and other miscellaneous work will be taken into account. It may also be noted that the term document used above means an average document containing 500 words. These standards are the minimum and in places where documents are generally short a comparatively higher standard will be excepted.