Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 273 in Rajasthan Land Revenue (Land Records) Rules, 1957

273. [Selection for the post of Patwari] [Substituted 'Selection of candidates for admission to the school' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).].

- [(1) Selection of candidates for [the post of Patwari] [Substituted by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] shall be made by a Competitive Examination to be conducted by the Commission.]
(2)
(i)[deleted] [Clause (i) deleted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.]
(ii)The Board shall [notify] [Substituted 'also notify district wise vacancies for recruitment' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] in the leading daily Newspapers of Rajasthan indicating the number of vacancies that are likely to be filled in by direct recruitment and the number that will be reserved for the candidates of Scheduled Castes [Scheduled Tribes Other Backward Classes and women] [Substituted 'and Scheduled Tribes and for Class IV employees of the Department' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] out of these vacancies. Applications shall be in such form as may be prescribed [by the [Commission] [Substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.], [The fee for the application form and for examination shall be such as may be determined by the [Commission] [Substituted by GSR 18, Dated 26-5-95; published in Rajasthan Gazette Part IV-C(1), Dated 30-5-95; p. 41(1).] from time to time].
(iii)[ The [Commission] [Substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.] shall also prepare and notify the programme of examination giving the last date for submitting applications. [***] [Deleted 'The applications shall be submitted to the Collector' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]]
(iv)[ The competitive examination shall be conducted by the commission. The pattern of the examination the syllabus, total marks and eligibility marks etc. shall be decided by the commission.] [Substituted 'The applications shall be submitted to the Collector' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
[***] [Deleted '(v)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).][***] [Deleted '(vi)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).][***] [Deleted '(3)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
(4)[(i) He must have passed the [10+2/Senior Secondary School Examination] [Substituted by GSR 72, Dated 5-10-1989; published in Rajasthan Gazette Part IV-C, Dated 14-5-92, p. 176.] or its equivalent any other examination recognised by the Government with minimum 45 per cent marks:[***] [Deleted '(Proviso)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
(i)[ (a) He must have passed the 10+2/Senior Secondary School Examination or any other equivalent examination, recognised by the Government; and
(b)'O' or higher level certificate course conducted by the Department of Electronics Accreditation of Computer Course (DOEACC) under the control of the Department of Electronics, Government of India;
orComputer Operator and Programming Assistant (COPA)/Data Preparation and Computer Software (DPCS) certificate course organized under the National Council on Vocational Training/State Council on Vocational Training Scheme;orDiploma in computer Science/Computer Applications from a University established by law in India or from an Institution recognized by the Government;orDiploma in Computer Science and Engineering from Government recognized Polytechnic Institution;orRajasthan State Certificate Course in Information Technology (RSCIT) conducted by Vardhman Mahaveer Open University/ Kota under control of Rajasthan Knowledge Corporation Limited.] [Substituted by Notification No. G.S.R. 36, dated 1.6.2015, (w.e.f. 23.1.1958).]
(ii)Nationality. - A candidate for the appointment to the service must be:-
(a)a citizen of India, or
(b)a subject of Nepal, or
(c)a subject of Bhutan, or
(d)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or
(e)a person of Indian origin who has migrated to India from Pakistan, Burma, Ceylon and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyka and Zanziba) Zambiai, Malawi, Zaire and Ethiopia with the intention of permanently settling in India:
Provided that candidate belongs to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the Government of India.A candidate in whose case a certificate of eligibility is necessary may be admitted to the Examination and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.
(iii)He must have attained the age of 18 years and must have not attained the age of [40 years] [Substituted '35 years' by Notification No. G.S.R. 49, dated 14.5.2018 (w.e.f. 23.1.1958).] on the first day of January next following the last date fixed for the receipt of applications:
Provided:-
(a)[ In case of candidates belonging to Scheduled Castes/Scheduled Tribes and other Backward Classes and women candidates belonging to General Category, the upper age limit shall be relaxed by 5 years and in case of women candidates belonging to SC/ST/OBC, the upper age limit shall be relaxed by 10 years;] [Substituted by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
(b)that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before conviction and was eligible for appointment under the rules;
(c)that the upper age limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of an exprisoner who was not overage before his conviction and was eligible for appointment under the rules:
(d)that the persons appointed temporarily to the post of Patwari shall be deemed to be within the age limit had they been with the age limit when they were initially appointed even though they have crossed the age limit on the date fixed for the examination, and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment;
(e)that the Cadet Instructors shall be allowed to deduct from their actual age, the period of service rendered by them in the NCC and if the resultant age does not exceed the maximum age limit prescribed above;
(f)notwithstanding anything contrary-contained in these Rules in the case of person serving in connection with the affairs of the state in substantive capacity, the upper age limit shall be [42 years] [Substituted '40 years' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] recruitment to posts filled in by competitive examination:
(g)that there shall be no age limit in the case of persons repatriated from East African countries of Kenya, Tanganika. Uganda and Zanzibar;
(h)that the upper age limit mentioned above shall be relaxed upto 45 years for the persons repatriated from Burma and Ceylon on or after 1-3-1963 upto 29-2-1977 with a further relaxation upto 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes.
(iv)A candidate for recruitment to the post of Patwari must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a patwari and if selected must produce a certificate to that effect from a Medical Authority [as specified in sub-rule (10)] [Substituted 'notified by the Government for the purpose' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).].
The Appointing Authority may dispense with production of such certificate in the case of candidate who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standards of medical examination of the two posts held by him are comparable for efficient performance of duties of the new posts and his age has not reduced his efficiency for the purpose.
(v)The character of a candidate for direct recruitment to the service must be such as to qualify him for employment to the post of Patwari. He must produce a certificate of good character from the Principal/Academic Officer of the University, School or College in which he was last educated, and two such certificates written not more than six months prior to the date of application from two responsible persons not connected with his University or College or School and not related to him.
Note 1. - A conviction by a court of law need not of itself involve the refusal of a certificate of a good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes of violence or with a movement which has as its object the overthrow by violent means of Government as bylaw established the mere conviction need not be regarded as a disqualification.Note 2. - Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their previous conviction for purposes of employment in the service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to the effect from the Superintendent, "Aftercare Home"or if there are no such homes in particular district, from the Superintendent of Police of that District.Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, After Care Home or if there are no such homes from the Superintendent of Police of the District endorsed by the Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in on After-care Home.
(vi)No candidate who has more than one wife living shall be eligible for selection and appointment to the post of Patwari unless the Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.
(vii)No female candidate who is married to a person having already a wife shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.
(viii)No married candidate shall be eligible for appointment to the service if he/she had the time of his/her marriage accepted any dowry.
Explanation:-For the purpose of this rule 'dowry' has the same meaning as given in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).
(5)[ x x x] [Deleted by GSR 18, Dated 26-5-95; published in Rajasthan Gazette Part IV-C(1), Dated 30-5-95; p. 41(1).][***] [Deleted '(6) and (7)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
(8)A candidate who is or has been declared by the [Commission] [Substituted 'Board' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] guilty of impersonation or of submitting fabricated documents, which have been tampered with or of making statements which are incorrect or of suppressing material information or using or attempting to use unfair means in the examination or otherwise resorting to any other irregular or improper means for obtaining admission to the examination shall, in addition to rendering himself liable to criminal prosecution be debarred from competitions either permanently or for a period specified by the [Commission] [Substituted 'Board' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).].[***] [Deleted '(9)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
(10)[ The candidates who are selected and given admission to the training school shall be required to produce a certificate of fitness signed by the Chief Medical and Health Officer or Medical Jurist of district in which the candidate normally resides, at the time of admission in the training school.] [Substituted by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).](10-A) The candidates who are [appointed and sent] [Substituted 'finally selected' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] for admission to the training school shall be required to execute a bond in the form prescribed hereunder and submit the same to the Principal of Patwar Training School.[***] [Deleted '(11)' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).]Form of the Bond to be Executed by Government Servant Selected for Patwar Training School TonkThis bond is made on the.......... day of......... 198, by....... S/o........ holding the post of..........(hereinafter called the trainee) of the first part and........ S/o...... resident of...........(First surety) and............. S/o........... resident of.............(Second surety) hereinafter collectively referred to as "the sureties" of the second part in favour of Government of Rajasthan (hereinafter referred to as "Government");Whereas the trainee has applied to the Government for leave and other concessions for being sent for training to......... (name of country) under the.............(Name of scheme).And Whereas The Government, being the employer of the trainee has agreed to do so on the terms hereinafter mentioned and on the condition that the sureties shall give security for the required performance by the trainee of the terms hereinafter mentioned;and whereas the sureties have agreed to give security for performance of the trainee of the said terms in the manner hereinafter appearing;Now This Bond is Made as Follows:
(1)In pursuance of this agreement and in consideration of Government giving to the trainee leave and other concessions in respect of the training as aforesaid, the trainee hereby covenants with Government that the trainee shall on the expiry of the period of training resume duty and continue to serve the Government for a period of three years on any salary or grade not lower than the substantive salary and grade of the trainee prior to his proceeding for the said training in any capacity for which the trainee shall for the time being, be regarded as fit by the Government.
(2)In pursuance of this agreement and for the consideration as aforesaid, the trainee and the sureties hereby agree that if the trainee does not continue in service in accordance with clause 1 of this agreement, or fails to resume duty on the expiry of period aforementioned or is dismissed from service within the said period of three years mentioned in clause 1 herein above on the ground of misconduct, inefficiency, in subordination or neglect of duty on the part of the trainee (of which the Government shall be the sole judge) or if the trainee shall resign or relinquish the services of the Government within the said period, the trainee and sureties shall jointly and severally pay to the Government the whole of the salary drawn by trainee during the period of training as aforesaid, or such portion thereof as the Government may deem fit and all other expenses incurred by the Government in the training of the trainee as aforesaid.
(3)The liability of the trainee and the sureties shall be limited to an amount not exceeding Rs. ...............In Witness There of the trainee and the sureties execute this bond as follows:-
Signature of the Trainee Signature of First Surety Signature of Second Surety
Witness 1....... Witness 1........... Witness 1...........
Witness 2....... Witness 2........... Witness 2...........