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State of Bihar - Section

Section 111 in Bihar Board's Miscellaneous Rules, 1958

111. Deputy Collector not to be employed on trifling duties.

- A Deputy Collector is not to be employed upon duties which cannot possibly pay for his salary, or even travelling allowances which as for instance, searching for small estates. A Collector is responsible for any waste of time of his sub-ordinates in unnecessary travelling or profitless employ.