Section 315 in Bihar Board's Miscellaneous Rules, 1958
315. Collector's signature to certificate.
- The Collector may delegate the duty of passing the repayment orders and of signing of repayment cheques to a covenanted or the Senior Deputy Collector. The certificate required by heading (f) mentioned in the preceding rule must be invariably signed by the Collector himself. Should an application be preferred during the Collector's absence from his headquarters and should he be unable in consequence to make the necessary inquiries into the propriety of the refund applied for, its disposal must await his return.
