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State of Rajasthan - Section

Section 360 in Rajasthan Land Revenue (Land Records) Rules, 1957

360. Inspector's diary, return and Registers.

(a)Under paragraph 179, the Inspector is required to maintain a diary in which he records each day the duties on which he has been engaged whatever their nature.
With the help of this diary, he prepares a monthly return showing the progress of various branches of his work. This return is submitted by him along with his diary to the Office Qanungo on the first working day of the month following that to which it relates.
(b)The Office Qanungo scrutinizes the diary and returns of Inspectors and issues such instructions as may be required after obtaining orders of the Tehsildar. While inspecting an Inspector's work, the inspecting officer has also to examine his diary with a view to ascertain whether it is a faithful record of the work done by him and whether he has complied with the instructions issued by the Tehsildar or the Sub-Divisional Officer from time to time on the diary.