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State of Bihar - Section

Section 57 in Bihar Board's Miscellaneous Rules, 1958

57. The prescribed questions are not exhaustive.

- The prescribed questions and instruction are not intended to limit the points into which the inspecting officer should enquire. If he finds that any question shows the state of the office or register to be such that further enquiry is required on any point he should follow up such enquiry further, although specific questions may not have been prescribed for it. It is also not intended that answer to the questions in the Manual should be specially recorded and transmitted for the consideration of the Board. Commissioners will exercise a discretion in calling for the submission of answers, if they should think it necessary. But primarily for object of the question is to assist officers in inspection.These inspections should not be made a fixed times, but irregularly and without notice.