The inspection of a Court shall extend to the office and establishment of the Judge whose Court is inspected and cover the state of the building or the court-room and of the office furniture, the conditions of the library and of the stock of forms and stationery the working of the rules relating to the petition-writers the efficiency of the copying and process serving staff, the maintenance of the prescribed registers, the correct preparation of the periodical returns and the classification and arrangement of records. It should also be ascertained whether there exists for each Court and establishment a written order distributing the work among its ministerial officers and whether each officer has a typed copy detailing his own duties and has a full day's work.
