246. Every presiding officer before handing over charge on transfer or departure on leave must write judgements in all original cases in which evidence is closed and in all appeals in which he has heard the arguments. Where by reason of illness or the sudden handing over of charge a subordinate Magistrate cannot comply with this rule he shall submit a report to the District Magistrate giving the date on which evidence stood closed or when the arguments stood concluded with full reasons for failure to deliver judgement.
