Section 32 in Bihar Board's Miscellaneous Rules, 1958
32. Action to be taken in the case of sudden calamities.
- District and Sub-Divisional Officers on hearing of any serious general calamity within the area under their jurisdiction should report to their immediate superior by telegram and proceed at once to make such local enquiry, and take measures for such immediate relief as may be advisable. The assistance of the Executive or District Engineer may be invited. Endeavour must be made to ascertain, as exactly as possible, what is the extent of the damage done and, as far as possible, to render immediate effective assistant, for instance, on the occasion of a flood there may be lives to save; people or cattle who have taken refuge on island or high land to be rescued; dead bodies and carcasses of animals to be removed and disposed of; and the collection of boats and scavengers to carry out these measures to be attended to. If there is danger of starvation owing to the destruction of local stores of food, necessary measures should be taken.The higher authorities must be kept promptly informed of the progress of the enquiry, and recommendations should be made as to action which may be taken on the part of Government. An officer who fails to act in accordance with these instructions incurs a very serious responsibility.
