It is the duty of presiding officers to conduct their work in a business like way so as to avoid waste of public money. One cause of such waste is an unbusinesslike arrangement of the cause list. Presiding officers must accordingly personally fix the dates of hearing and not leave this duty to their Readers. The duty must moreover be performed intelligently and not mechanically. The summoning of a number of witnesses largely in excess of that which can reasonably be expected to be dealt with harasses such witnesses by unnecessary detention at Court and results in a considerable waste of public money.
