(11)(i)The Conservator will further see that all money transaction are conducted in accordance with the Rules in force, and he should examine the cost of current works, as well as of those which have been spread over several years.(ii)He should also ascertain that the Divisional Forest Officer and other members of the controlling staff are conversant with their duties, that discipline is maintained, and that work is properly supervised.(iii)The Conservator will inspect each Divisional Forest Office atleast once a year and will make a detailed report of each Inspection to the State Government through the Chief Conservator of Forests and to the Accountant General on account matter.(iv)In urgent and immediate case, however the Conservator of Forests may address the Government direct, sending a copy of the letter to the Chief Conservator Forests, Bihar for information and any comments that he may like to make on the subject.(v)The Conservator of Forests will supply two copies of diaries of his tour to Chief Conservator of Forests, Bihar.(vi)Schedule of the powers delegated to the Conservator is given in Appendix II.
