Section 98 in Bihar Board's Miscellaneous Rules, 1958
98. Deputy Collectors may not employ creditor, borrow in the district, take a farm in the district, buy land, or engage in trade.
- Deputy Collectors are forbidden, on pain of dismissal or removal:-(i)to employ or retain on their establishment any person being their private creditor, or any relative, dependent or surety of such creditor;(ii)to borrow money from, or, in any way, incur debt to any zamindar, talukdar, raiyat, or other person possessing real property, or residing in, or having a commercial establishment within the city, district or division to which their authority may extend;(iii)to take a farm of any estate borne upon the revenue roll of, or situate in, or belong to a ward, of the district in which they are employed;(iv)to purchase lands sold at public sales by the Collector in the district in which they are employed;(v)engage in any commercial transaction within the district in which they are employed.
