Section 109 in Bihar Board's Miscellaneous Rules, 1958
109. Distribution of work among Deputy and Sub-Deputy Collectors.
- In distributing work among Deputy and Sub-Deputy Collectors, the Collector should bear in mind that the services of an officer can be more fully utilised by a combination of revenue and judicial functions than by restricting him to one particular kind of work. It is permissible to depart from this principle in the case of rent-suit officers should a Collector or Deputy Commissioner think such a course advisable but it has to be remembered that it is essential that every officer should have a thorough training in general administrative work, and long confinement to a particular branch would militate against the attainment of the object.
