Section 414(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)In addition to the inspections made by the Sub-Divisional Officers Tehsildars, Naib Tehsildars and the Sadar Qanungo, inspections are also made from time to time by officers of the Land Records Department designated as Assistant Director of Land Records. Notes recorded by these officers, particularly by Assistant Directors, should be treated as opinions of specialists and given due weight in the districts. Suggestions made by them for removing the defects brought to light in the course of their inspections, should form the basis of general instructions to be issued for the guidance of the land records staff in the district.