Section 86 in Bihar Board's Miscellaneous Rules, 1958
86. Sub-treasury inspections by Commissioners.
- Report to the Board of material irregularities detected in the course of a treasury or sub-treasury inspection. - Commissioners are relieved of the duty of inspection of district treasuries. When inspecting a sub-divisional office the Commissioner should enquire how far the treasury rules are attended to, examining carefully the treasury records and accounts and should ascertain by personal inspection that the custody of treasury, currency notes, stamps and opium is provided for according to rules. He should issue orders for the correction of irregularities detected to the officer incharge of the sub-treasury concerned, through the Collector. Material irregularities should be brought to the notice of the Board.
