Section 160 in Bihar Board's Miscellaneous Rules, 1958
160. Powers of Collectors and Commissioners in sanctioning temporary establishments.
- District Officers are empowered to sanction additional clerks required for additional officers posted to district and sub-divisional headquarters referred to in the preceding Rule and they should communicate these appointments direct to the Accountant-General, Bihar. In cases where it is preferred to entrust the actual duties of the temporary post to a clerk of the permanent establishment, a temporary post on the time-scale of pay drawn by him may be created for the clerk concerned and he may be allowed to draw on that scale the pay he would from time to time have drawn on the same scale in his substantive post provided that if the post of clerk so deputed is filled up by outside recruitment the pay of the outside will be limited to [Rs. 50] [Now Rs. 1200 vide New Pay Scales.], but where this post is likely to exist for more than a year he will draw the time-scale of pay of [Rs. 50-2-70-EB-2-90] [Now Rs. 1200-30-1800 vide New Pay Scales.] a month.Commissioners are competent to sanction charges on account of establishment retained at a sub-division for arranging the records of the office left vacant by the removal or death of a Deputy Collector. Each cases as it occurs, should be reported to Government in the Finance Department for communication to the Accountant-General.
