Section 14 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
14. Half-yearly Reports. - (i) Deputy Commissioners are required to submit to Commissioners reports in triplicate on the working of the Boards for each half-year ending 30th June and 31st December, respectively. The reports should be submitted by the 25th July and 25th January, respectively and Commissioners should forward them in duplicate to Government with their comments by the 10th August and 10th February.
(ii)Each report should be accompanied by the statement appended to these rules and in addition should contain the following particulars :-(a)The number of days on which the Board sat during the period under report;(b)The number of cases pending (i) over two months, and (ii) over four months at the end of the period under report;(c)The number of cases in which the Board exercised its powers of review under section 23 of the Act;(d)The average value of the debts covered by the applications newly instituted during the period under report.The above figures are essential to enable Government to judge the amount of work which is being handled by each Board.(iii)Deputy Commissioners should not confine themselves in their reports to a mere recital of the statistics, but should discuss generally the value of the work done by the Boards during the period and of the system which they represent. A point on which information is particularly desired is the effect which the Boards have had on litigation, more especially whether they have resulted in any appreciable diminution in the amount of civil litigation in the area of their jurisdiction.(iv)While submitting their reports Deputy Commissioners should bear in mind the instructions contained in paragraph 6(v) of the Punjab Government Consolidation Circular No. 3.
