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State of Bihar - Section
Section 39 in Bihar Board's Miscellaneous Rules, 1958
39. Commissioner's tour programme.
-| All Commissioners should be on tour inspectingeach year every Magistrate's and Collector's office in all itsbranches, every sub-divisional office, every registration officeand dispensary at district or sub-divisional headquarters, everyJail, subsidiary Jail or lockup; also every settlement mentionedin the settlement report of the Director of Land Records andSurveys which is under their orders; and so far as possible thesummary of unprofessional settlements of Government ortemporarily settled estates, which are made by the districtstaff. They should pay special attention to the working of theCourt sub-inspector's office, the regularity of attendance ofhonorary Magistrates, the disposal of criminal cases bystipendiary Magistrates, the frequency of remands,the work of therecord-room, the certificate department, the land acquisitiondepartment and the tauzi department. | All Commissioner are to exercise a sounddiscretion in arranging the length and character of their owntour programme, subject to the minimum prescribed by note below.They are expected to attend to the various matters specified inParagraph 2 of the resolution of the Government of Bengal,General Department No. 398 T.G., dated the 17th October, 1891 butin doing so are at liberty to arrange their work for anyparticular year. They will in future be under no obligation togive up more important duties in order to visit yearly everysub-divisional office, registration office, subsidiary jail orlock-up. They will, however, in their annual land revenue reportexplain what they have omitted to do showing what places they andthe officers subordinate to them have visited and what specialmatters have engaged their attention. |
| Period | Days on tour. | Nights spent away from headquarters. | |
| 1. | Period of 12 months from 1st April to 31st March. | 120 | 96 |
| 2. | Every quarter | 25 | 18 |