Section 5B(2) in The General Rules (Criminal), 1977
(2)The Presiding Officer of the Court shall maintain the court diary generated electronically in such manner as may be directed from time to time by the High Court keeping in view the recommendations of the e-Committee, if any.(Note. - Outcome of the proceedings of the day, and in the event of adjournment, the adjourned dates of each case shall also be noted in the remarks column in the diary maintained by the Presiding Officer and the reader.)]
