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State of Bihar - Section

Section 63 in Bihar Board's Miscellaneous Rules, 1958

63. Unauthorised reports and returns.

- The Commissioner should, when he inspects, note the extent to which District Officers call for unauthorised reports and returns from their subordinates and take such steps as he may think fit to check this practice, if such is found to exist. He should also endeavour to secure uniformity of result in the matter of disposals, and as a means towards this, he should have prepared before he commences his yearly inspection a statement showing for each district in regard to each department for which such figures are procurable :
(a)the number of items of work disposed of during the previous year;
(b)the number of clerks employed in such work;
(c)the average outturn of a clerk.
Care will have to be taken in regard to the figures under (a) since experience has shown that many items are wrongly entered as such, especially in regard to the record-room and treasury.