Section 275(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)The Board of Revenue may, at any time, cancel the Patwar Examination certificate of a candidate if it is satisfied on a report of the Collector that the [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] has been guilty of serious misconduct in circumstances connected with his securing the certificate provided that no [such candidate] [Substituted 'candidate's certificate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] will be cancelled unless either his explanation has been taken or he refuses to give his explanation or he is not traceable. The Board of Revenue may also intimate his case to Government for debarring him from service in the State of Rajasthan in case the Board is satisfied that he deserves such punishment.
