Section 295 in Bihar Board's Miscellaneous Rules, 1958
295. Applications for renewal of sanction to be in time.
- Applications for sanction to the retention of temporary establishments beyond the period covered by the original sanction should invariably be submitted in time to allow of due consideration and issue of orders before the expiration of the term of sanction.A list of such temporary establishments should be kept in each office and should be regularly scrutinized.
