Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 67 in The Manual of Departmental Orders

67. Standing Order

No. VI/Insp/Note/Gen/64/4338. dated 21-4-1964.It has been observed that the inspection notes submitted to this office by the Superintending Engineers are not exhaustive nor sent in time due to which useful purpose of inspection and inspection reports is not served. It is therefore, enjoined upon all the Superintending Engineer that their inspection notes should be more exhaustive covering all the important aspects of the work inspected by them. Due emphasis has to be given on the aspect of development of irrigation. It has also to be ensured that the inspection notes are submitted to this office within a fortnight positively after the date of inspection.This practice has to be followed at all levels.