[13 February 1958] In
exercise of the powers conferred by sub-section (2) of section 261 of the Rajasthan
Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956), the State Government
hereby makes the following rules, namely- These
rules may be called the Rajasthan Land Revenue (Duties of Tehsildars and
Naib-Tehsildars) Rules, 1958. They
shall come into force on the date of their publication in the Official Gazette. A-Tehsildars The
principal duties of a Tehsildar are- (1) to collect land
revenue, rent, Taqavi, cesses and other Government dues and perform other
duties connected therewith in accordance with such rules as the Government may,
from time to time, prescribe; (2) to keep in safe
custody all Government moneys and properties which-may be placed in his charge: (3) to supervise by test
the land records work in his Tehsil in accordance with the Rajasthan Land
Revenue (Land Records) Rules, 1957: (4) to see that the rules
in the Land Records Rules prescribing the duties of Inspectors, Land Records,
or Girdawar Qanungoes Office Qanungoes and Patwaries are properly carried out; (5) to act as
Sub-Treasury Officer wherever Sub-Treasuries have been established in the
Tehsils: (6) to report to the
Sub-Divisional Officer- (a) all cases of alluvion
and diluvion which have to be reported under the rules: (b) all cases in which
Jagirs or Revenue-Free Grants laps to Government by the death of the incumbent
or otherwise: (c) all cases in which
the condition o which a Jagir or Revenue-Free Grants was made has been broken:
or the term of such grant has expired; (d) all seasonal
calamities affecting the crops, and any outbreak of epidemic sickness or
unusual mortality among either men or cattle: (e) all cases of serious
fluctuations in agricultural prosperity: (f) all escheats through
failure of heirs: (g) the case of any
estate-holder who may become disqualified under section 8 of the Rajasthan
Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951): (7) to keep the Collector
and the Sub-divisional Officer in touch with all important social economic or
political movement in the Tehsil and to act. generally as the executive officer
of Government, under the direction of the Collector and the Sub-divisional
Officer, in all matters connected with the land revenue and general
administration of the Tehsil. Tehsildars
are required to move freely about their Tehsils in order to acquire such
personal knowledge of every portion of their charge as is essential for the
efficient performance of their duties. Every Tehsildar is required to be on
tour beyond a radius of five miles from the Tehsil headquarter for 120 days in
a year: the exact period being fixed by the Collector. Every
Tehsildar shall submit to the Collector monthly a tour diary showing the
villages he has visited and giving a brief account of his local inspections: B-Naib-Tehsildars The
principal duties of a Naib-Tehsildar are- (1) to hold charge of the
Office Qanungo's officer and the land records of the Tehsil. He will
superintend and inspect the work of the Office Qanungo and be responsible that
his registers are maintained in accordance with the rules and that the
periodical returns are duty furnished. He will give particular attention to the
registers of proprietary mutations and scrutiny of the Khewats. (2) to test the work of
the Patwaris and Inspectors of Land Records or Girdawar, Qanungos at the Tehsil
and in the field. He will arrange with Tehsildar to go no tour for the purpose
of testing Patwari's records, as required by the Land Records Rules, (3) to receive the
reports of the Inspector, Land Records, or Girdawar Qanungos, and to report, through
the Tehsildar, on any point connected with land records which requires the
orders of the Sub-Divisional Officer. (4) to distribute
Patwari's salaries on the dates fixed under the rules for Office Qanungos in
the Land Records Rules unless he is unavoidable absent from Tehsil head
quarters on those dates, (5) to see that the
defects pointed out by the Sadar Qanungo and other inspecting officers at their
inspection of the Office Qanungo's office are promptly removed, (6) to supervise the work
of Qurk Amins and be responsible that the registers and receipt-books are
properly kept up-For this purpose he will test and compare the Qurk Amins
accounts and check their proceedings while on tour, (7) to supervise the work
of the Office Qanungo in the matter of measuring of the rainfall, maintaining
of the register and reporting on the prescribed dates all falls of rain to the
Collector through the Tehsildar, (8) to perform such other
duties as may be prescribed by or under any other rules or orders of
Government, as or the Tehsildar, with the general or social sanction of the
Collector, may entrust to him. During
the absence of the Tehsildar from his headquarters, the Naib-Tehsildar will be
in-charge of the Tehsil office and the treasury. In Tehsils where no
Naib-Tehsildar is posted, the Reader will hold charge in the absence of the
Tehsildar. Collectors
are expected to arrange that Tehsildars, without relaxing their own control,
distribute to their Naib-Tehsildars a proper share in the executive work of the
Tehsil: and Commissioners at their inspection of Tehsil should see that this is
doneThe
Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958
Published vide Notification No. F. 6(294) Revenue B/66, dated 13-2-1958