Section 28 in Bihar Board's Miscellaneous Rules, 1958
28. Delays.
- The Board is held responsible by Government for all delays in the despatch of business, although these may be due to the dilatoriness of some one or more officers subordinate to it. In like manner the Board holds each Commissioner responsible for delay in his division, even though it be due directly to the misconduct of a Collector, unless the Commissioner distinctly reports such misconduct. Collectors, in the same way, are entirely responsible for any delay by officers under them.
