Section 110 in Bihar Board's Miscellaneous Rules, 1958
110. Change of Charges.
- At the same time constant changes in the charge of departments cannot be too strongly deprecated. Corruption and dishonest practices on the part of the subordinate staff are facilitated and the officers themselves have not the same incentive to work as under a definite policy of continuity which brings home to each officer from the outset that he will get the future credit or blame for the state of his departments. An officer should be appointed to a department or group of departments while he remains in the same district for as long as experience shows that he can give best work there. If he goes away temporarily on leave before a change of charge is called for, he should resume charge on his return.
