Section 89 in Bihar Board's Miscellaneous Rules, 1958
89. Communication of inspection memoranda on treasuries and subtreasuries.
- The inspection of his own treasury by a Collector is for his own satisfaction, as the officer directly responsible for the proper management of treasury and no copy of his inspection note need ordinarily be submitted to any superior officer. When inspecting a sub-treasury he will merely record an inspection note and send a copy to the Sub-Divisional Officer concerned. Should, however, any important defect be detected either by himself or the Sub-Divisional Officer, the Collector should report the defect to the Commissioner and the Accountant General separately. No date for this return can be fixed as it is not desired that the inspection shall be made on any fixed date. Sub-Divisional Officers are to transmit copies of their inspection memoranda to the Collector who will pass such orders on them as may appear to him necessary.
