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State of Bihar - Section

Section 62 in Bihar Board's Miscellaneous Rules, 1958

62. Inspection should be personal.

- Rules 63 to 73 following indicate some of the chief points to which a Commissioner is expected to pay attention in inspection of revenue offices at headquarters of districts and sub-divisions; but these rules are not intended to be exhaustive. The inspection of Commissioner should be conducted in person. There is, however, no objection to his having certain specified registers or returns examined by his own clerk under his special order. It is desirable that he should spend at least a month annually in each district of his division.