Section 202(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)Assistant Office Qanungo. - If it is found that the work in a certain Tehsil is comparatively heavier and cannot be performed in time by the Office Qanungo single handed, one Assistant Office Qanungo, from the cadre of Patwaris, will be appointed to assist him, and the rules governing the appointment of Patwaris mentioned in paragraph 4, shall apply mutatis mutandis to the appointment of such assistants. Generally, experienced Patwaris will be posted as Assistant Office Qanungos, Office Qanungos will be appointed by the Commissioner of the Division from amongst those candidates, who have passed the Qanungo s training course and obtained a diploma thereof. Rules regarding the selection of candidates and admission to the training school and passing the course are given in Part IV. Candidates having higher educational qualifications and experience of clerical as well as Patwari's and Inspector of Land Records duties, will be given preference.
