Section 257(1) in Bihar Board's Miscellaneous Rules, 1958
(1)Paragraph 205, Chapter II, Public Works Department Code, Tenth Edition lays down that "the site of every building should, if possible, be definitely settled before the detailed designs and estimates are prepared" but in the orders contained in Government of India's Circular No. 6 RW., dated the 20th August, 1913, permission was given to proceed with the acquisition of a site as soon as administrative approval is accorded. The Executive Engineer should, therefore, unless instructed to the contrary, take steps to have a site selected as soon as requisition is received from a competent authority for an approximate estimate for a building project.
