856. Time allowed for relief of Gazetted Officers.
- Whenever a gazetted officer is transferred without having to wait to be relieved he is expected to start within fourteen days of the date of intimation, whether by letter or by notification in the Bihar Gazette, including the days of preparation allowed under rule 225 of the Bihar Service Code. When he has to be relieved before he can move, he should be able to leave his station within a week of the date of relief, since he will usually have had ample time to wind up his work while awaiting the arrival of his successor. If in any case it is necessary that these limits should be exceeded, immediate intimation of the fact should be given to the Director through the usual channel, and the probable date of departure should be stated. If no such intimation is received, it will be assumed that the above orders have been carried out.Note. - If an officer is found wilfully evading to carry out the orders, he would be suspended if necessary or otherwise suitably dealt with.(G. O. no. 4995-E., dated the 24th June, 1949).
