Section 102 in Bihar Board's Miscellaneous Rules, 1958
102. Annual verification of list of landed property owned by ministerial officers.
- Register 45 should be kept up in the offices of all Commissioners, Collectors and Sub-divisional Officers, and it should be brought up to date in January of each year. In the first week of that month every ministerial officer should be called on to state whether the list of landed property owned by him as entered in Register 45 is correct and complete. If it is not, he should submit not later than the 15th idem a return, in the form prescribed in Government Circular No. 50, dated the 26th August, 1879. The entry in the register will be revised according to this return, and will then be signed and certified by him to be correct. If however, the list does not require any alteration or addition, no return need be submitted, but the ministerial officer must sign his name (with the date) below the last certificate in column 7 of the register.This will be repeated every year until a change in his entries is required, when a return should be submitted as above prescribed. The head of the office will impose on some specified subordinate the duty of annually carrying out these orders in respect of every ministerial subordinate concerned
