Section 363(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)The Naib-Tehsildar is expected to remain in closer touch with the Office Qanungo's office than the Tehsildar and to inspect it at the end of every quarter in a year. The Tehsildar should exercise effective supervision over it and inspect it at least twice a year. Efforts should be made to examine the work of each branch at each inspection.
