Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 113 in Bihar Board's Miscellaneous Rules, 1958

113. Duties of the Superintendent of a Collectorate.

- The Superintendent is responsible for the conduct of business in every branch of the Collectorate as laid down in Rule 103 above. In addition to general supervision he should also perform the following duties, in particular, with a view to ensuring smooth working and effective control over the entire office :
1. Distribution of daily dak and files returned fromthe Collector.   [SeeRule 124 of the Bihar Records Manual, 1941.] [Substituted by C.S. No. 21, dated 16.2.1970.]
2. Dealing with files relating to appointments, leaveand transfer, etc., of the ministerial staff of the Collectorate.    
3. (i) Distribution of work among the clerks and tosee that each clerk is fully employed.    
  (ii) Signing orders of the following description:-    
  (a) to file papers in a case or record them in theoffice;   [SeeRules 130 (3) of the Bihar Board's MiscellaneousRules, 1958.] [Substituted by C.S. No. 21, dated 16.2.1970.]
  (b) to return exhibit, etc., to the owners;  
  (c) to give copies of decrees, judgements orpapers;  
  (d) to call for a report or explanation from anyministerial officer; and  
  (e) to make over papers of any description to theministerial officer concerned.  
4. Checking of bills, budget and monthly statements ofexpenditure.    
5. Checking ofNazarataccounts-   [SeeRules 332 and 333 (Note 2) of the Bihar Board'sMiscellaneous Rules, 1958.] [Substituted by C.S. No. 21, dated 16.2.1970.]
  (i) General Cash Book.    
  (ii) Subsidiary Registers.    
  (iii) Registers of saleable forms and maps.    
  (iv) Contract Contingent Registers, GeneralTreasury, processes etc., (including maintenance of furniture).    
  (v) Non-contract Contingent Registers.    
  (vi) Cheque receipt books.    
  (vii) Register 43-A.    
  (viii) Bills relating to typists' and Copyists'remuneration.    
6. Checking of Attendance Registers.    
7. Checking ofTauzi, Cess and Khasmahalaccounts.   [SeeRules 15 and 16 at pages 41-42 of the Bihar andOrissa Tauzi Manual, 1923, relating to Tauzi and Cess accountsonly and Rule 112 at page 45 of the Bihar Government EstatesManual, 1941.]
8. Checking of all departmental registers (includingfine registers).   [SeeRule 6(i) at page 1 of the Bihar and OrissaRegister and Return Manual, 1932.]
9. Checking of all reports and returns before theirsubmission to higher authorities.    
10. Checking of indents for forms and stationery madeby the various departments.   [SeeRule 124 of the Bihar Board's Miscellaneous Rules,1958, relating to stationery indents.]
11. [ [Substituted by C.S. No. 21, dated 16.2.1970.] Half-yearly inspection of all departments ofCollectorate and Sub-Divisional Offices and annual inspection ofall Anchal/Block Offices.]    
11-A. Periodical inspections of the offices of theManagers of the Ward and Encumbered Estates which are located atthe headquarters stations of the districts in the Chota NagpurDivision.   [SeeRule 216-A of the Bihar Wards Manual, 1941, asinserted by Correction Slip No. 38, dated the 28th February,1947.]
12. Comparing of Register A of the CertificateDepartment with Register IX of the requiring officers with a viewto see that all realisations in certificate cases are dulyentered in the registers and the orders passed on the caserecords are duly complied with.   [SeeInstruction 46(1) of Board's Instructions ChapterVI, page 124 of the Bihar Certificate Manual 1937, read with Rule6(i) at page 1 of the Register and Return Manual.]
13. Checking of the correctness of court-fee stampsaffixed to all plaints and petitions in Rent Suits, RentExecution, Rent Miscellaneous and Rent Deposit cases, petitionsunder the Demarcation Act; requisition for certificates;petitions under the House Rent Control Order, etc.    
14. Checking the daily progress of temporary clerks ofLoans and Landlord's Fee Departments.    
15. Affidavits by parties in all Revenue cases,particularly relating to Rent Suits.    
16. Supervision of the preparation of Annual LandRevenue Administration Report.    
17. Dealing with Elections.    
18. Work relating to village headman under Section 45,Criminal Procedure Code and the Bihar Village CollectiveResponsibility Act.    
19. Checking of pending list of various department.    
20. Supply of uniforms and liveries of peons.    
The Collector may, in his discretion, allot any other duties to the Superintendent in addition to those enumerated above.[Note 1. - The Head Clerks of Sub-Divisional and Anchal Offices will be deemed to be Office Superintendents for purposes of Rules 103 and 113 in respect of their relative offices except that they will not be concerned with items 11 and 11-A under Rule 113 but they will do half-yearly inspection of all Sections of their respective offices. [Inserted by C.S. No. 21, dated 16.2.1970.]Note 2. - Where there are more than one Office Superintendent in a Collectorate, the Collector will divide the work outlined in Rules 103 and 113 among them equitably keeping the Establishment Section under the Senior Office Superintendent in accordance with Chief Secretary's letter No. R-2-302/56-C.R. - 366, dated the 9th July, 1958.]