Section 298 in Bihar Board's Miscellaneous Rules, 1958
298. Temporary menial establishment for joint and Assistant Magistrates and Additional Deputy and Sub-Deputy Collectors.
- The number of orderly peons allowed to Joint Magistrates and Assistant Magistrates at headquarters of a District and to Additional Deputy and Sub-Deputy Collectors at District and sub-divisional headquarters is regulated by the following rules. The pay of a peon so employed shall be the lowest pay given in the office concerned to holders of temporary posts of a similar class:-(a)Two orderly peons are allowed to the Joint Magistrate, or the Senior Joint Magistrate, where there are two Joint Magistrates, or the senior or only Assistant Magistrates where there is no Joint Magistrate.(b)One orderly peon is allowed to any Joint Magistrate, not being the senior or only Joint Magistrate, or where there is no Joint Magistrate, the Assistant Magistrate not being the senior or only Assistant Magistrate.If one of the officers named at (a) or (b) above leaves the station, his orderly peon or peons, as the case may be, should not be retained for more than two months in expectation of another similar officer being sent to the station.(c)One orderly peon is allowed to an Additional Deputy Collector or Sub-Deputy Collector on general duty provided that no peon is allowed to any such additional officer while on probation except for the period he is employed on case work or is absent from headquarters on tour to make local enquiries. When two or more probationary officers at a station are employed on case work arrangements shall normally be made for them to share one orderly peon for court work.District officers are empowered to sanction the appointment of temporary peons to work under the officers mentioned at (a), (b) and (c) above. The sanction should be communicated direct to the Accountant-General, Bihar.
