Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 40 in Bihar Board's Miscellaneous Rules, 1958

40. Tours of District and Sub-Divisional Officers.

(1)The duration of the District Officer's tour should be fixed annually by the Commissioner provided that the minimum to be spent on tour by a District Officer should be 60 nights. He should spend a considerable portion of the cold weather in touring in those parts of his district which are not accessible at other times of the year. A reasonable proportion of the touring must be of this nature and conducted in a manner which gives villagers an opportunity of access to him. At the beginning of the cold weather each District Officer should plan out his touring for the reason so as to cover an adequate area of his district. It is possible for him to spend five or six days in tents, moving camp two or three times and then return to headquarter's. He should submit his tour programme for the following month to the Commissioner, some time before the end of the month.
(2)The District Officers should fix annually the duration of the tours of the Sub-Divisional Officers under him and should ensure that they spend an appreciable amount of time in less accessible parts of their subdivisions. Each Sub-Divisional Officer should submit his tour programmes for the following month to the Collector, but they should submit their programme for their cold weather touring well in advance and should plan out their tours so as to cover the more inaccessible parts of their charge. District Officers should, if necessary revise these programmes in order to attain this end and should take steps to ensure that the touring of the Sub-Divisional Officers complies substantially with the scheme which they have laid down.