Section 301(3B) in Rajasthan Land Revenue (Land Records) Rules, 1957
(3B)List prepared under sub-rule (3A) shall be sent to the Board of Revenue together with Annual Confidential Reports and service records of all the candidates included in the lists as also of those not selected, if any.] [Substituted by Notification No. G.S.R. 103, dated 30.11.2017 (w.e.f. 23.1.1958).]
