Section 43 in Rajasthan Registration Rules, 1955 Volume II
43. Responsibility of the Sub-Registrar for the proper working of the office.
- As ex-officio Sub-Registrars are not always fully in touch with the routine of the Registration business and are pre-occupied with their regular duties, senior and capable clerks of Tehsil or other courts should be deputed by the District Registrars to do registration work in the ex-officio offices.
