Section 303 in Rajasthan Land Revenue (Land Records) Rules, 1957
303. Removal from training.
(a)At any time during the course of the training the Board of Revenue may on the recommendation of the Principal, remove from the school any candidate when satisfied that such candidate is undesirable or unsuitable for appointment as Qanungo or Inspector.(b)Any of the candidates admitted under paragraph 301 if removed under paragraph 303 (a) will be reverted to the post which he held immediately before his admission to the school.
