Section 297 in Bihar Board's Miscellaneous Rules, 1958
297. Progress reports for special works.
- When any temporary establishment is employed on any special work or when any permanent establishment is deputed to a special work to be completed within a fixed period, the progress of work of clerks should be carefully watched by the District Officer. To enable him to do this, each clerk should submit fortnightly to the Collector, through the Deputy Collector in-charge of the Department, a progress report in simple form showing the total amount of work done up to date, the amount done during the fortnight and the amount remaining to be done with explanations of any failure to attain the standard expected. The Board does not consider it necessary to prescribe a particular form of report or a standard, but leaves it to District Officers to adopt the form and the standard, most suitable for the work in hand. These orders apply more especially to the work of temporary establishments employed in copying registers, overhauling records and other work of a similar nature; they do not apply to the major work like Cess Revaluation, Survey and Settlement or Land Acquisition, for which progress reports are already prescribed.
