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State of Rajasthan - Section

Section 318 in Rajasthan Land Revenue (Land Records) Rules, 1957

318. Returns and Diaries.

(1)The Sadar Qanungo is responsible for the examination of all monthly progress returns of work received from the Inspectors of Land Records and Revenue Officers. The returns of the Revenue Officers should reach the Sadar Qanungo within five days from the date on which they are closed. The examination should be completed within one week, so that defects, if any, may be promptly brought to the official concerned.
(2)The Sadar Qanungo is required to scrutinize carefully the returns with a view to satisfy himself that the work of every Revenue Officer and Inspector is reasonably up-to-date, that arrears are not accumulating, that no Inspector is wasting his time by faulty arrangements of work or otherwise, or is being objectionably employed on duties not connected with land records. He will test, on the spot, when he inspects, and in every way open to him at other times, the correct ness of the entries made therein.
(3)When any point enumerated in sub-para (2) above or any defect or slackness in progress is disclosed by any entries in the returns, on which the Sadar Qanungo thinks instructions and comments necessary. he shall record a note thereof and submit it to the Collector for orders. As soon as practicable, the Collector shall pass order on the points involved therein and if he finds that the conduct of and officer or Inspector has reached the stage of misconduct or neglect of duty warranting infliction of punishment, he should direct formal proceedings to be instituted against him on a separate file. Adverse remarks passed by the Collector in his orders on the work or conduct of a Revenue Officer or Qanungo, which are not made the subject of formal proceedings, will be entered in the list of delinquencies to be maintained by the Sadar Qanungo in the following form for each officer or Inspector. This will be communicated tot he person concerned. The list of delinquencies of any officer or Inspector whose conduct is brought to the special notice of the Collector by the Sadar Qanungo should be submitted to him when he submits the report.Form of list of DelinquenciesName of Qanungo/Revenue Officer........... Circle......... Tehsil............. Year..............
Month Nature and brief details of delinquenciesreported Collector's orders with date Remarks
1 2 3 4
       
(4)The Sadar Qanungo shall bring to the notice of the Sub-Divisional Officer concerned salient points in the monthly returns.
(5)A copy of the Sadar Qanungo's monthly report together with an orders thereon shall be forwarded by the Collector to the Commissioner of the division who, if he thinks that any further action is required on any report, will return it with his remarks to the Collector.
(6)The Sadar Qanungo will keep the monthly progress return of Inspectors and Revenue Officers arranged in a separate file for each officer after they have been finally disposed of in accordance with sub-paragraph (4) above and will deposit them in the Record room after one year.