Section 320 in Rajasthan Land Revenue (Land Records) Rules, 1957
320. Inspection Reports.
(1)As soon as the Sadar Qanungo finishes his inspection of an Inspector or Office Qanungo, he shall submit to the Collector a report, which should be brief and to the point, clearly indicating:-(i)General defects in procedure;(ii)Serious delay, bad work and neglect of duties; and(iii)Defects in details, the statement attached to the report should give the statistics of work inspected and the return of important mistakes detected.(2)Defects of classes of (i) and (ii) above require prompt and careful order of the Collector. Defects of class (iii), if not already removed by the Sadar Qanungo, during the course of his inspection (e.g. he should try to correct on the spot all such erroneous entries as he is legally competent to correct), require such order of the Collector as may ensure their correction in due course. It will be the duty of the Sadar Qanungo to see that all the defects pointed out by him in his report have been duly removed.(3)When these reports are received back in the office they shall be kept arranged in a separate file for each Inspector of Land Records and Office Qanungo.
