Section 256(2) in Bihar Board's Miscellaneous Rules, 1958
(2)As soon as demand for an estimate as in paragraph (1) or administrative approval to an estimate sent under (1)(a) is received the Executive Engineer shall in consultation with the District Magistrate and the local Head of the Department concerned select a site for the proposed building and make out the usual plans.If the building is in the compound of an existing Government building a block plan only will be required.This must show the whole compound and all the buildings existing or proposed within it.In a case where land has to be acquired, the Executive Engineer will at once apply to the Collector for an estimate and draft declaration for the land.In outlying stations, the District Magistrate, Executive Engineer and the local Head of the Department concerned may delegate their subordinates to represent them.
