Section 316(1) in Rajasthan Land Revenue (Land Records) Rules, 1957
(1)Each Sadar Qanungo will be allowed one Assistant Sadar Qanungo and as many clerks as may be required to meet the needs and requirements of the district. The strength of the ministerial staff will be fixed by the Board for each district and appointments will be made by the Commissioner of the division from amongst the Land Records staff having experience of field of work. The post of the Assistant Sadar Qanungo will be of the status and interchangeable with the Inspectors and Office Qanungos and those of the clerks with the Lower Division Clerks of Rajasthan.(ii)Each Sadar Qanungo will be given one peon.For the purpose of promotion. Land Records clerks and peons will remain on the Collector's staff and will be governed, as regards all conditions of service by the same rules as are applicable to the other staff of the Collectorate.
