Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 48 in U.P. E-Court Fees Rules, 2016

48. Action on the enquiry report.

(1)On the basis of the enquiry report, the Commissioner of Stamps shall take appropriate action under these rules against the Central Record-keeping Agency or will make suitable recommendations to the employer of the concerned official for taking appropriate action.
(2)On the basis of the enquiry report, the Registrar General of the High Court or the District Judge, as the case may be, shall take appropriate action against the officials of the court.