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State of Bihar - Section

Section 144 in The Bihar Government Estates (Khas-Mahal) Manual, 1953

144. Submission of quinquennial programmes of improvements by managers of estates.

- The officer in charge of every Government estate, or group of estates, is required to submit to the Commissioner, annually before the 1st July, five years' programmes in the form prescribed in the next Rule of such agricultural, sanitary and miscellaneous improvements, including agricultural experiments, as are suited to the particular estates under his charge. The Commissioner shall submit annually before the 1st August, the quinquennial programme for khasmahal improvements in each district, to the Board for scrutiny and approval.The nature of these improvements is indicated below:-
(a)Construction and maintenance of small irrigation facilities, such as storage reservoir, drainage scheme, etc.
(b)Construction and maintenance of wells, both in or near fields for irrigation and drinking purposes.
(c)Maintenance of public pasture lands.
(d)Planting of fruit trees.
(Paragraph 2 of Board's circular letter No. 8-6/13, dated the 4th December, 1947.]When a quinquennial programme has been submitted it will not be necessary to report in detail all the schemes in the succeeding years. A reference should be made to the programme already submitted, and a list of works should be added for the year which completes the quinquennium.A certain sum should be set apart each year for ordinary recurring expenditure on improvements including irrigation arrangements.
(ii)As regards technical agency for execution of irrigation works, the general rule should be that in big khasmahals the khasmahals should maintain its own overseers. In small khasmahals, assistance of overseers of Irrigation Department or District Board should be enlisted.
(Paragraph 2 of Board's circular letter No. 8-6/13, dated the 4th December, 1947.)Small Advisory Committees should be appointed in districts where there are large khasmahal areas to advise on improvement schemes. It will be for the Commissioner to decide the desirability of appointment of such an advisory Committee in a district.(Paragraph 4 the Board's circular letter No. 8-6/13 dated the 4th December 1947.)As regards repairs of bundhs' etc, village committees in selected areas may be set up to suggest suitable improvement schemes for their villages and to see that irrigation works are "hot neglected and that the villagers carry out petty earthwork repairs themselves.(Paragraph 6 of the Board's circular letter No. 8-6/13, dated the 4th December. 1947.)Where improvements in the form of irrigation are not needed provision should be made for the free supply of improved seeds, and artificial manure for experimental purposes.(Board's circular letter No.8-159/1, dated the 8th November, 1946.)