(2)It is the duty of every Judge to insist on the punctual attendance of all members of tire establishment at the hour prescribed by this rule, on the entry in the attendance register of the hour of arrival of each member, and on the prompt and regular despatch of all official business.Note 1. - Permission should be given for one hour on Fridays to such Muhammadan officials as ask for it to say their Juma prayers on the clear understanding that they would work an extra hour to make up for this time.[Government of Madhya Pradesh General Administration Department Memo No. 1650-CR-1703/1 (R), dated the 8th March, 1958].Note 2. - (a) At the headquarters of a civil district, the Clerk of Court and at outlying stations, the Reader to the senior Judge is generally responsible for seeing that ministerial officers attend punctually at the prescribed hour, and that they commence work promptly and do not leave before the hour fixed, or, if their work is not up-to-date, until they receive permission to leave. The attendance register should be submitted punctually at 11.10 a.m. to the Clerk of Court or Reader, as the case may be, who should mark in red ink any official's late attendance. The register shall then be laid every day before the senior Additional District Judge at Headquarters or the senior Judge at an outstation for his signature.(b)The register shall be destroyed after one year from the date of last entry therein.
