Section 51 in Bihar Board's Miscellaneous Rules, 1958
51. District Officers' Inspection of their own offices.
- Government attach much importance to careful inspection by Magistrate-Collectors of their own offices. It will suffice if there is one detailed inspection of the work in all department annually by the District Officer. The treasury must be inspected according to the Bihar Treasury Code by the District Officer. A good Magistrate-Collector will be constantly inspecting one branch or other of his office work, and if this duty is systematically undertaken, one department after another being gone into in turn, there is the less need for repeated over-turning of the office as a whole to the detriment of current work. The names of District Officers who fail to inspect their offices thoroughly in person or who postpone the bulk of their inspection till a late period of the year when there is not sufficient leisure for it, are to be mentioned in the Commissioner's Land Revenue Administration Report: District Officers should furnish explanations of failure in this respect in their own Land Revenue Reports. The Commissioner shall pass suitable orders on that and in his own report state his opinion as to the care and efficiency with which each District Officer has carried out his annual inspection [see Rule 24(2)(i)(b), page 92 of the Bihar and Orissa Register and Return Manual].
