Section 199 in Bihar Board's Miscellaneous Rules, 1958
199. May appoint subordinates.
- The treasurer should be allowed to appoint subordinates.Note. - Owing to the absorption of the posts of the treasury muharrirs into the lower division of the Collector's office establishment under the reorganization scheme of 1909, the treasury muharrirs are now ordinarily appointed by the Collector in consultation with the treasurer from eligible candidates among the lower grades or probationers, and all future appointments of treasurers should be made on the understanding that this is the regular practice. When treasurers, already appointed, insist on their prerogative of appointing outsiders under this rule, it must be understood that such clerks will not come within the operation of reorganization scheme, will have no claim to promotion to any higher grade, and will be removed when the treasurer who appointed them ceases to hold his office.
