Legal Document View

Unlock Advanced Research with PRISMAI

- 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 53 in Bihar Board's Miscellaneous Rules, 1958

53. Inspections of District Offices.

- Ordinarily the District Officer cannot take up and answer all inspection questions prescribed for a department though he may find it desirable to take up a portion or occasionally the whole for the sake of example or instruction to the officer-in-charge. Usually his inspection must be chiefly or largely directed to seeing that this officer is doing his work efficiently. It is especially, important to ascertain whether he is making his inspection in a thorough and complete manner, and that before answering those questions which require the making of a practical test, he has actually carried out the test. Accordingly the District Officer will find it advisable to select one or more of such questions and make the practical test for himself. In this way he will simultaneously check the work both of the office and of the officer-in-charge.