Section 262 in Bihar Board's Miscellaneous Rules, 1958
262. Execution of leases of houses.
- When a house or office is leased for the use of departments subordinate to the Board, the deeds and instruments should be executed by the Collector or Deputy Commissioner [vide Item D-3(a) of the resolution of Government of Bihar in the Judicial Department, No. 1827J, dated the 14th April, 1951, issued under Section 175 (3) of the Government of India Act, 1935], Under Item D-2(a) and 3(a) of the resolution, Collectors and Deputy Commissioners are empowered to execute deeds of contracts and other instruments in matters connected with the lease or sale of land also.
