Section 414 in Rajasthan Land Revenue (Land Records) Rules, 1957
414. Inspection Reports.
- (i) Inspection reports of officers require personal attention of the Collector. Prompt and careful disposal of these reports is of considerable importance.(ii)In addition to the inspections made by the Sub-Divisional Officers Tehsildars, Naib Tehsildars and the Sadar Qanungo, inspections are also made from time to time by officers of the Land Records Department designated as Assistant Director of Land Records. Notes recorded by these officers, particularly by Assistant Directors, should be treated as opinions of specialists and given due weight in the districts. Suggestions made by them for removing the defects brought to light in the course of their inspections, should form the basis of general instructions to be issued for the guidance of the land records staff in the district.(iii)During the limited time at their disposal, department officers can see only specimens of work done in the district They art not therefore, expected to trace out individual errors in the records, which is exclusively the work of the district staff. Moreover, they can hardly afford the burden their inspection notes with what are known as defects in detail" The main object of their inspections is to find out defects in procedure, non observance of rules, general condition of land records in the district and suggest ways and means for effecting an improvement in them. Prompt and adequate action on these notes is, therefore, of the utmost importance, and the Collector should see that the officials concerned have in due course fully complied with the orders and instructions issued by him on the basis of these notes.
