Section 232 in Bihar Board's Miscellaneous Rules, 1958
232. Register of securities.
- A Register of securities should be kept in Register No. 73 (Vide Register and Return Manual) at sub-divisions as well as the district headquarters. In the register should be inserted an index and a certificate in the forms appended to the register.The register and index will be in the charge of a Deputy Collector designated by the Collector, who will each year certify that the register is full and complete and that the name of every officer liable to give security has been entered in the register whether he has given security or not.When filling in the certificate the Deputy Collector will also initial and date the last entry in the index.Chapter-XI PensionPreliminaryNote. - The rules governing service pensions, extraordinary pensions and gratuities for service not entitling to pension in respect of the members of the services under the rule making control of the Provincial Government are contained in the Bihar Pension Rules published under the authority of the Government of Bihar. Part I below contains instructions for prompt preparation and submission of pension papers.As for territorial and political pensions disbursed through revenue authorities, the rules governing them are contained in Part II.
