Section 193 in Bihar Board's Miscellaneous Rules, 1958
193. Temporary vacancy in the post of treasurer-how to be filled up.
- When there is a temporary vacancy in the post of a treasurer caused by the resignation on short notice or dismissal of the permanent incumbent, the vacancy should, if possible, be filled in by an officer holding a responsible post, who has already given security. If that is impossible, the officer who may be appointed to officiate, should be required to produce two respectable persons of known probity and wealth to stand as personal sureties for him. Acting treasurers should in all cases be required to record their formal agreement to the continuance of the subordinate staff for the period of their incumbency accepting the same responsibility for them as the permanent treasurers.When the permanent incumbent goes on leave, none other than his nominee or one acceptable to him should be appointed in the acting vacancy. In other words he should not be granted leave unless he offers a substitute for himself and gives an undertaking in the annexed form before proceeding on leave :-Undertaking to be taken from the treasurer before he proceeds on leave.I hereby place on record that, with the approval of the District Officer I have in terms of my Agreement, dated the.........with the Government appointed.......a specimen of whose signature is given below, to act as my substitute and at my risk and responsibility to discharge all duties of the Treasurer at and in connection with treasury from the until this letter is cancelled by me and notice of such cancellation is received by Government or any officer authorised on that behalf.Signature verified by me Treasury OfficerNote. - The first sub-paragraph of this rule should be followed in filling up temporary vacancies in the posts of Head clerks of Sub-Divisional Offices, who are sub-treasurers.
