Section 24A in Rajasthan Land Revenue (Land Records) Rules, 1957
24A. Additional duties of Patwari.
- A patwari shall also perform the following additional duties, namely:(i)to collect and pay into the tehsil, all sums of money payable by the land-holders and tenants of the Patwar circle for which he is appointed on account of revenue or rent or any other State dues under any law for the time being in force:(ii)to control and superintend every village servant appointed under the provisions of the Rajasthan Land Revenue Act, 1956, to report his death or absence from duty, to maintain him in the possession of land, if any. appertaining to his office, to recover and pay to him any remuneration to which he may be entitled, and to take such steps as may be necessary to compel him to perform his duties:(iii)to furnish reports regarding the agricultural conditions of the circle for which he is appointed at such places and times as the Collector may fix in this behalf:(iv)to report, and if possible, to prevent, encroachment on the public paths and roadways in the circle for which he is appointed:(v)to report, and if possible, to prevent, encroachment on unoccupied land and village boundaries and the unauthorised cutting of wood from any waste land:(vi)to preserve, in the circle for which he is appointed, such station and marks, erected by the surveyors of Government, as may be made over to his care:(vii)to report the contravention of, or failure to observe, any rule, custom or condition entered in the wajibul arz or land records:(vii-A) to verify and report by spot inspection during Kharif and Rabi girdawari that land allotted under Rajasthan Land Revenue (Allotment of Unoccupied Government Agricultural Lands for Construction of Schools, Colleges Dispensaries, Dharamshalas and other Buildings of Public Utility) Rules, 1963 or other rules framed under the Rajasthan Land Revenue Act 1956 is being actually utilised according to the terms and conditions of allotment.(viii)to report,-(a) the abandonment of any holding or a part thereof: (b) the non-payment of rent revenue or any other demands; and (c) any circumstances which indicate that the default in payment thereto is likely to be made:(ix)to report the continued absence, sudden disappearance or death of any estate holder or other person drawing a pension and residing in the area for which he is appointed;(x)to assist revenue officers in all matters connected with survey, settlement and preparation of record of rights and annual village registers: and(xi)to perform such other duties as may be cast on him under any other law for the time being in force.(xii)to attend the meeting of Gram-Panchayat in his jurisdiction once every month.(xiii)[ to attend the meeting of Finance and Tax Imposition Standing Committee of Gram Panchayat in his jurisdiction.] [Added by Notification No. G.S.R. 43, dated 2.7.2002 (w.e.f. 23.1.1958).]
