Section 4(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)[ Only such persons who have [been selected by direct recruitment] [Clauses (b) & (c) Clauses (b)& (c) substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.] shall be eligible for appointment as Patwaries. Additional Pat-waries or Assistant Office Qanungo:
