Section 318(2) in Rajasthan Land Revenue (Land Records) Rules, 1957
(2)The Sadar Qanungo is required to scrutinize carefully the returns with a view to satisfy himself that the work of every Revenue Officer and Inspector is reasonably up-to-date, that arrears are not accumulating, that no Inspector is wasting his time by faulty arrangements of work or otherwise, or is being objectionably employed on duties not connected with land records. He will test, on the spot, when he inspects, and in every way open to him at other times, the correct ness of the entries made therein.
