Section 130 in Bihar Board's Miscellaneous Rules, 1958
130. Relief of Officers.
- In order to relieve revenue officers as far as possible of the mechanical labour of signing papers, the following practice is authorised:-(1)Board's and Commissioner's offices. - The Superintendent of the Board's office and Personal Assistant to Commissioners are authorised to sign reminders, dockets and other formal letters and to authenticate copies, etc.(2)Head clerks. - The Head clerks in a Commissioner's and Collector's office may authenticate, with his English Signature, copies of letters, statements, decisions, etc.(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.(4)Receipts for registered letter. - Receipts for registered letters addressed to the Collector of a district may be signed by any person connected with the Collector's office, or who may be authorised by the Collector to sign. District Officers are to issue a formal office order naming the person or persons whom they may authorize to sign post receipts for registered covers. The person signing a receipt for a registered cover is invariably to open it himself and satisfy himself in regard to its contents. The responsibility for its content will then rest with him, unless he can show how he has disposed of them.
