Section 256(6) in Bihar Board's Miscellaneous Rules, 1958
(6)When the site is within a municipality or controlled area, the signature of the Chairman of the municipality or of the President of the local committee, will be necessary before technical sanction is given.Note 1. - In the case of buildings proposed to be constructed at Ranchi and Doranda (including Hinoo) the site plan or the proceedings of the site committee or both, as the case may be, should be submitted through the administrative department concerned for the approval of the Provincial Government.Note 2. - The Public Works Department (Road and Buildings) representative on site committee is there to advice the committee on the engineering aspects of the site just as the Civil Surgeon is there to advise on the hygiene aspects. Generally speaking in the province, the more important engineering points are :(a)Is the site swampy, low or liable to flood?(b)Is the soil suitable for foundations or will special treatment be necessary in the case of-
