Section 346 in Bihar Board's Miscellaneous Rules, 1958
346. Life certificate and necessary precaution.
- A recipient of malikana of any description, who causes to be produced before the Treasury Officer a life certificate signed by some person exercising the powers of a Magistrate of any class under the Criminal Procedure Code, or by any Registrar or Sub-Registrar under the Registration Act, or by any pensioned officer, who, before retirement exercised the powers of a Magistrate, or by a Chaplain, or any other Gazetted Officer of Government, is also exempted from personal appearance and the malikana due to him can be paid to the presenter; provided the Treasury Officer has no doubt as to the latter's (bona fides) of the bill, which should be accompanied by the life certificate above referred to, without requiring a formal power-of-attorney.In all cases referred to above,the disbursing officer must take precautions to prevent [imposition] [As the context suggests, it should be ], and must, at least once a year, require proof, independent of that furnished by the life certificate, of the continued existence of the recipient of malikana.
