Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 931 in Bihar Education Code, 1961

931. Custody and stock-taking of forms.

- Space would be specially set apart for the storage of forms and on receipt they should be arranged under lock and key. Indenting officers should, by standing orders, prescribe under which forms shall be issued for consumption in their offices. No forms shall be issued without immediate entry in the Register, that no form shall be issued except under proper authority and that no supply of forms of any kind in excess of the anticipated requirements of one month or much shorter period as may be fixed shall be issued at one time. An account shall be kept of all forms received and issued. As all forms come into or leave the store, their receipt and issue shall be promptly recorded in the Register.(Rules for the Supply and Custody of Printed Forms.)