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 Bihar - Section

Section 25 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

25.

The training in survey and settlement under a Settlement Officer will be in traverse and cadastral survey and in attestation and recess work. The primary aims of the course are to secure for the probationer an insight into agrarian life and interest, and a close acquaintance with the preparation of a record of rights. Subject to this essential, and to adequate training in each branch of the work, the Settlement Officer has a free hand in training the probationer and utilizing his services.If the probationer is not able to receive training in traverse and cadastral survey and attestation and recess work in one of survey and settlement operation, he will receive instructions in theoretical and practical survey especially chain survey, compass survey, levelling and theodolite at some Government college of engineering in the State.The college and the date of the course will be fixed by the Government.