Section 410 in Rajasthan Land Revenue (Land Records) Rules, 1957
410. Disciplinary Action.
- The question of disciplinary action against the staff is also important. Indiscriminate punishment is as prejudicial as failure of punish defaulter. It is important to adjust the punishment not only to the particular offence but also to the past record of the official concerned. When a Patwari has accumulated a long list of minor punishments, it is necessary to consider whether it is no time to reduce, remove or dismiss him. Similarly when a defaulting Inspector has accumulated a number of adverse entries in the list of delinquencies it becomes necessary to see whether his conduct has reached the stage of misconduct or neglect of duty warranting the institution of formal proceedings against him for the infliction of punishment. Experience has shown that constant ineffective punishment have, on the whole, an injurious effect on discipline For first and petty offences a warning is usually sufficient, while for serious and repeated offences punishments such as reduction, removal or dismissal are likely to produce better results.
