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State of Bihar - Section

Section 99 in Management and Working of the Forests

99.

(i)Government are pleased to prescribe the following standard of inspection to be done by superior Forest Officer's.
(a)inspection of Conservator's offices. - Each Conservator of Forests should, as far as possible, inspect the office of each Conservator once a year.
(b)Inspection of Divisional office. - Each Conservator of Forest should as fay as possible inspect the office of each Divisional Forest Officer once a year.
(c)Inspection of Range office. - Each Divisional Forest Officer should inspect each Range office once a year.
(ii)Apart from holding regular inspections according to the standard prescribed above, all Divisional Forest Officers should also pay surprise visit to and hold surprise check of the subordinate Forest Offices and Forest Blocks, within their respective jurisdictions. (Revenue Department No. C/F2401/59/-796 R, date March 1959).
(A)The following is the Inspection report Form for the Inspection of Conservator's Office by the Chief Conservator of Forest. (Revenue Department No. C/F. 2403/59-1504 Rt, dated August 28, 1959.)
Period of InspectionI. Inspection report Form for inspection of Conservator's office. - Office Building.
(a)Owner
(b)Rent
(c)Condition and General suitability.
(d)Furniture.
II. Records-
(a)Live and dead stock:
(i)Stock register of stores, tools and plant.
(ii)Yearly store return.
(iii)Purchase of furniture.
(iv)Condition of instruments.
(b)Cash account.
(i)Cash balance
(ii)Establishment pay bill.
(iii)Register of cheques.
(iv)Budget control book.
(v)Register of administrative sanction to capital projects.
(vi)Contractors' and Disbursed Ledger. - Form No. 63 of revenue outstandings.
(vii)Audit objections, their nature if due to carelessness culpable irregularities brought to notice; unnecessary work thrown on the Controlling officer by intention to objections.
(viii)Progress of submission of Divisional Account.
(c)Office business:
(i)Register of uniforms.
(ii)Register of cases.
(iii)Register of books and maps.
(iv)Register of receipts and issues of correspondence.
(v)Destruction of useless documents.
(vi)Neatness in keeping office records.
(vii)Punctuality in correspondence.
(viii)Register of disposals of letters received from Government and Chief Conservator of Forests.
(ix)List showing the dates of receipt of Chief Conservator of Forest's letters and date of disposal.
(x)Custody of stationery.
(xi)Stock book of stationery.
(xii)Stock book of forms..
(xiii)Means taken to ensure preservation of records, maps etc.
(xiv)Reference books if corrected up to date.
(xv)Register of correction slips.
(xvi)Service books and character roll.
(xvii)Register of service stamps.
(xviii)Security deposit register and pass books.
(xix)Casual leave register.
(xx)Contingent bill register.
(xxi)Maintenance of Type writer-machine Cord. (Rule 121 of the Bihar Stationery Manual).
(xxii)Capital and Revenue accounts of residences.
III. Personal. -
(i)Officer in charge.
(ii)General state of discipline in office.
(iii)Efficiency of each member of the establishment.
(iv)Adequacy of establishment.
(v)Working hours.
(vi)Irregularities.
(vii)Complaints.
IV. Inspections. -
(i)Tours and Forest Inspection by the Forest Officer.
(ii)Progress of Development works.
(iii)Corruption and malpractices detected amongst the forest staff and disciplinary action taken.
(iv)General comments
(B)Inspection report Form for inspection of Divisional Forest Officer. - The following is the Inspection report for the inspection of the Divisional Forest Offices by the Conservator;
I. Office Building:
(a)Owner
(b)Rent
(c)Condition and general suitability.
(d)Furniture.
II. Records:
(a)Management and working of Forests.
(i)Detailed record of Reserved, and protected Forests and unclassed State lands.
(ii)Maps of the Reserved, protected and other forests.
(iii)Control book and register of out-turns.
(iv)Forest Journals.
(v)Compartment History.
(vi)Plantation Journals.
(vii)Control maps.
(viii)Fire protection maps.
(ix)Records of fires.
(x)Register of sample and I experimental plot.
(xi)Depot register of receipts and disposals of timber etc.
(xii)Register of standards,
(xiii)Register of receipts.
(xiv)Sales of timber and other produce cut and collected by Government agency.
(xv)Account of timber cut, collected and removed by consumers or purchasers.
(xvi)Revenue demands and outstandings.
(xvii)Particulars of items outstanding and unadjusted for over one year.
(xviii)Progress of revenue of the division.
(xix)Register of free grants and Register of produce removed by right holders (when kept).
(xx)Register of seizure and disposal of forest produce and other property.
(xxi)Register of revenue received in advance.
(b)Live and deadstock.
(i)Stock register, tools and plant.
(ii)Yearly store returns.
(iii)Purchase of Furniture-their quality.
(iv)Condition of instruments.
(c)Cash Account.
(i)Cash balance.
(ii)Establishment pay bills.
(iii)Register of cheques.
(iv)Budget control book.
(v)Contractors' and Disbursers' Ledger. - Form No. 63 of revenue outstandings.
(vi)Audit objections, their nature if due to carelessness, breach of rules, culpable irregularities brought to notice; unnecessary work thrown on the controlling officer by intention to objections.
(vii)Progress of audit of Divisional Accounts.
(d)Office business
(i)Register of uniforms
(ii)Register of cases.
(iii)Register of books and maps.
(iv)Destruction of useless documents.
(v)Neatness in keeping office records.
(vi)Punctuality in correspondences.
(vii)Register of disposal of letters received from Government and Chief Conservator of Forests.
(viii)List showing the dates of receipt of Chief Conservator's letters and date of disposal.
(ix)Custody of stationery,
(x)Stock book of stationery.
(xi)Stock books of forms.
(xii)Means taken to ensure preservation of records, maps etc.
(xiii)Reference books if corrected up to date.
(xiv)Register of correction slips.
(xv)Service books and character rolls.
(xvi)Register of service stamps.
(xvii)Security deposit register and pass books.
(xviii)Abstracts of forest offences committed in right-burdened forests.
(xix)Casual leave register.
(xx)Contingent bill register.
(xxi)Maintenance of Typewriter Machine Card.
(xxii)Capital and Revenue-Account of residences.
III. Personnel
(i)Officer in charge.
(ii)General state of discipline in office.
(iii)Efficiency of each member of establishment.
(iv)Adequacy of establishment.
(v)Working hours.
(vi)Irregularities.
(vii)Complaints.
(C)Inspection of Range Offices. - The items of inspection for Range Offices by the Divisional Forest Officers are the matters marked (viii) in (B) above and the following:-
(i)Register of graziers.
(ii)Circular files and standing orders
(iii)Diary
(iv)Dak-book.
(D)Audit of offices by the Accountant-General. - Article 149 of the Constitution of India empowers the Auditor-General to audit and report on all expenditure from the revenue of the States and to ascertain whether money shown in the accounts as having been disbursed were legally available for and applicable and whether the expenditure conform to the authority which governs it (b) to audit and report all transactions of the States relating to deposits, sinking funds, advances, suspense accounts and remittance business; (c) to audit and report on all trading, manufacturing and profit and loss accounts etc. maintained by any Department of the State the receipts of any Department, the account of Stores and Stock kept in any office or Department and (d) and to give such information and assistance to the Central Government or the Government of State as may be required for the preparation of their annual financial statements.
In view of the above, the Accountant General Bihar has the authority in auditing the accounts of the offices of the Chief Conservator of Forests, Bihar, Conservator of Forests and the Divisional Forest Officers (Revenue Department letter No. C/F-2033/58-191RT dated 13th August, 1958).Chapter-X Miscellaneous