Section 130(3) in Bihar Board's Miscellaneous Rules, 1958
(3)Superintendent of Collectorate may sign orders of the following descriptions-(i)to file papers in a case or record them in the office;(ii)to return exhibits, etc., to the owners;(iii)to give copies of decrees, judgements, or papers;(iv)to call for a report or explanation from any ministerial officer; and(v)to make over papers of any description to the ministerial officer concerned.Note. - The Superintendent is entirely responsible for every order he signs, if in any case he has doubt what order ought to be passed, he will of course, obtain the orders of the presiding officer. If however, from adventitious circumstances the date of character of an order is likely to be important, the executive officer should himself sign it.
