Section 314 in Bihar Board's Miscellaneous Rules, 1958
314. Refunds of lapsed deposits.
- If an application for the refund of a deposit that has been credited to Government appears to require special orders, it should be submitted to the Commissioner, who has the power to pass final orders on it. If he sanctions it he will forward it, after sanction, to the Accountant-General; otherwise and ordinarily, it should be addressed direct to the Accountant-General. The following particulars must be given in all such applications;-(a)Reference to the registers showing the number of original deposit and of any subsequent entry in which it has been included.(b)Nature of deposit.(c)Date of deposit.(d)Reasons why it has not hitherto been applied for.(e)Name of present applicant, and, if he be not the original depositor, the ground upon which it is proposed to pay the money to him.(f)Certificate of Collector that after due enquiry he finds the refund applied for to be just and proper.
