- Together with annual statement prescribed in Rule 178 the District and Sessions Judge shall submit an annual report (Part IX, Form No. 56) in which he shall notice the main features in the administration of criminal justice before himself and any other Judge of the Court of Sessions, the date on which he sat with the Collector to revise the lists of assessors and jurors, and the number of assessors and jurors left on such lists after the revision, the extent to which effect has been given in the Court of Sessions to the rules regarding record and record-room, the effect of recent legislation and rules upon the working of the Criminal Courts, and other points connected with the administration of criminal justice which may seem to him to be worthy of notice or record.[On implementation of e-Court project, all the aforesaid report shall be submitted through electronic communication.] [Added by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
