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State of Bihar - Section

Section 133 in Bihar Board's Miscellaneous Rules, 1958

133. Procedure for excluding public from rooms occupied by clerks etc. in Collectorates.

- With the view to the better conduct of business in Collectorate offices, Government have directed that a wicket gate with a spring shall be placed at the entrance to each office room occupied by clerks or Muharrirs or copyists. Inside each such office is to be kept a list showing who are officers entitled to occupy the room; outside the entrance to the room should be hung, in a conspicuous place a board having printed on it both in English and the Vernacular"No admittance for the public". The Collector and the Deputy Collector-in-charge of a department should visit at unstated times during office hours the room occupied by his subordinates and call the roll, and in the event of his finding any outsider within the room the ministerial head of the department should be punished since he is to be held responsible that the public do not enter the room.