- At the close of every month each outlying court shall submit the following bills to the District Judge, or in districts where there is no District Judge, to the [Additional District and Sessions Judge] [Substituted by Notification NO. 626/VIII-b-1, dated 19-10-1981. (w.e.f. 23-2-1982).].[Provided that till such time as the district of Uttar Kashi is formed as an independent judgeship, the Bills in respect of the District of Uttar Kashi shall be submitted to the District Judge of Tehri] [Substituted by Notification NO. 626/VIII-b-1, dated 19-10-1981. (w.e.f. 23-2-1982).].(1)Salary bill of fixed establishment.(2)Salary bill of record-fund establishment.(3)Salary bill of process-servers.(4)Bill for fixed stationery' allowance.(5)Bill for contingent charges.These bills shall be checked by the Central Nazir and be incorporated in the consolidated bills of the District Judge or the Additional District and Sessions Judges as the case may be.Where the outlying courts are situated in more than one revenue district having an independent treasury, these shall not be included in the same consolidated bill amounts payable in more than one revenue district.
