Section 129 in Bihar Board's Miscellaneous Rules, 1958
129. Procedure for issue of letters from the Commissioner's office over signature of their Personal Assistants.
- In order to relieve the pressure of work of Divisional Commissioners, the Personal Assistants, besides addressing Government in certain matters, may also sign fair copies of the drafts approved by the Commissioners. As Government desires to have benefit of the views of the officers of the seniority and experience of Commissioners of Divisions, they should not rest content with recording their views on their files only but should finally approve the drafts also which should record their views in their entirety; fair copies of such finally approved drafts may be signed by their Personal Assistants, if the Commissioner is unable to do so due to the pressure of work or due to his absence on tour. In special cases when the Commissioner is out on tour and an urgent communication has be to issued based on an order passed by him, the letter should be issued in the name of the Personal Assistant and should open with the words- "In the absence of the Commissioner on tour, etc". The Personal Assistant may issue and sign a letter on his own responsibility in routine matter.
