855. Time allowed for relief of non-gazetted officers.
- In the absence of any definite instructions to the contrary, a non-gazetted officer under orders of transfer should be relieved of his duties by the immediate superior within fourteen days ' of the date of intimation, which will be conveyed by notification in the Bihar Gazette, in the case of officers in the upper division of the Subordinate Educational Service and by letter in other cases. If in any case it is necessary to exceed the above limit, intimation of the fact should be given to the Controlling Officer and the probable date on which the officer under orders of transfer will be relieved should be stated.Note. - If an officer is found wilfully evading to carry out the orders, he would be suspended if necessary or otherwise suitably dealt with.(R. and O. page 154, G. O, no. 4995-E, dated the 24th June, 1949.)
