Section 298(c) in Bihar Board's Miscellaneous Rules, 1958
(c)One orderly peon is allowed to an Additional Deputy Collector or Sub-Deputy Collector on general duty provided that no peon is allowed to any such additional officer while on probation except for the period he is employed on case work or is absent from headquarters on tour to make local enquiries. When two or more probationary officers at a station are employed on case work arrangements shall normally be made for them to share one orderly peon for court work.
