(1)All cases in which it is proposed to grant compensation to any Civil Officers for the accidental loss of his property should be referred to Government for orders through the Administrative Department concerned.(2)Compensation will not ordinarily be granted to a Government servant for any loss to his property, which is caused by an act of God as earthquake, floods, etc., or which due to an ordinary accident, which may occur to any citizen, e.g., loss by theft or as the result of railway accident, fire, etc. The mere fact that, at the time of the accident, the Government servant is technically on duty or is living in Government quarters in which he is forced to reside for the performance of his duties will not be considered as a sufficient ground for the grant of compensation. These points should be borne in mind while submitting proposals to Government. "See also Rule 434, Bihar Treasury Code.
