Section 18 in Bihar Special Survey and Settlement Rules, 2012
18. Grant of License to the Surveyor.
(1)With a view to obtaining applications from candidates desirous of getting a license, the Director, Land Records and Survey, Bihar shall prepare an advertisement and cause it to be published through the website of the Department of Information and Public Relations and the Department of Revenue and Land Reforms, Government of Bihar. Besides other facts, age-limit, educational, technical qualifications, experience, reservation roster, the licensed surveyors' functions and duties, fees and remuneration and other conditions shall be incorporated in the aforesaid advertisement.(2)The Director, Land Records & Survey, Bihar shall grant license to eligible candidates and shall send the list to District Collectors/ Settlement Officers as and when required, for use as per executive instructions to be issued in this regard.
