Section 418(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)A Patwari who has not, within a reasonable time, become resident in his circle should ordinarily be removed; and a Patwari, who having become resident ceases without permission to reside in it should ordinarily be dismissed. Existing exemptions from the obligation of residence may be continued to the Patwaris who at present enjoy them so long as their work and conduct remain satisfactory. An exemption should be promptly withdrawn if a Patwari is habitually absent from his circle or if he delays the submission of his papers and returns beyond the dates fixed.
