Section 36 in Bihar Board's Miscellaneous Rules, 1958
36. Memorandum when delivering over charge.
- An officer delivering over charge, whether of Collectorship or a Commissionership, otherwise than as a purely temporary measure must leave for his successor a note of all pending matters of importance and a memorandum of his opinion of the official character and conduct of the gazetted and other principal officers who are directly subordinate to him.
