Section 37 in Bihar Board's Miscellaneous Rules, 1958
37. Officers to whom money is entrusted are personally responsible.
- Officers to whom advances have been made, or to whom public money has been in any way entrusted, shall as a general rule, be held personally responsible for such money, if it happens to be lost or stolen while in their immediate custody, or from a police station in which it may have been placed by their order, unless they can clearly show that every reasonable precaution was taken by them for its safe custody.
