Section 52 in Bihar Board's Miscellaneous Rules, 1958
52. Half-yearly and quarterly inspection of revenue.
- Complete inspection of their offices should be made by Deputy Collectors, Sub-Deputy Collectors and Assistant Collectors at least once each half-year so as to answer the questions prescribed for the departments in their charge. Ordinarily the questions should be dealt with during the each half year, some in one month, others in the next, in convenient instalments, so as to permit of a thorough and careful examination. But a Collector can, if he thinks fit require such inspections to be made quarterly. In such inspection the questions prescribed for the department should be made use of the Collector, when necessary should require that answers to questions should show what practical test was applied by the Inspecting Officer before answering the questions. The names of Revenue Officers, who fail without due cause to inspect their departments thoroughly in person at least once in each half-year should be noticed and explanation of failure furnished with necessary remarks, in the Collector's annual report on the Land Revenue Administration of the year. This report should not be forwarded to the Board. But the Commissioner should pass suitable orders on all cases and mention in his Land Revenue Administration Report instances of decided failure in this respect, which have not been explained to his satisfaction, and should take this matter into consideration in classifying an officer.
