Section 261 in Bihar Board's Miscellaneous Rules, 1958
261. Duties of officers-in-charge of public buildings.
- All civil officers, who have public buildings in their charge, are frequently to inspect them and to see that they are kept clean. Some person of the establishment should be made answerable for the general condition of the building, including the glass in each room and the fixtures, also for keeping a watch on the attacks of white ants, for paying strict attention to the cleanliness of the interior and the neatness of the exterior of the building and its surroundings etc., and for keeping the rain water down-pipes and surface drains (where such exist) free from all obstructions. The charge for such items and for petty repairs of doors and windows (including the replacement of broken glass) shall be made by the officer concerned in his contingent bills. Repairs of all other kinds will be carried out by the Public Works Department. The estimates for such repairs will be sanctioned by the Executive Engineer in the beginning of the repair year and funds allotted. These instructions do not apply to residential building, all repairs to which should be executed and accounted for by the Public Works Department, whether rents for the buildings are recovered from the occupier or not.
