339. Quarterly Statements of work done and pending files.
- Every subordinate court shall submit to the District Judge by the 10th April, 10th July, 10th October and 10th January, a statement of the work done in that court during the quarter ending 31st March, 30th June, 30th September and 31st December (Ret. 5).The District Judge shall by the 15th of April, 15th of July, 15th of October and 15th of January send to the High Court a similar statement showing the work done in his court during the quarter ending 31st March, 30th June, 30th September and 31st December (Ret. 5). Alongwith the quarterly statement for his court the District Judge shall send to the High Court the statement of the work done in the Courts subordinate to him.On receipt of these statements District Judges shall make such short comments as they may think necessary and shall send comments with any necessary orders to the officers concerned, forwarding a copy to the High Court for information.
