Section 489 in Civil Court Rules of the High Court of Judicature at Patna
489.
(a)The High Court does not consider it necessary to prescribe the use of any particular form of Report, leaving it to the District Judges to put on record the main features in the administration of the year in the manner which may appear to them most suitable.(b)The following matters must, however, receive notice :-(i)The condition of Judicial Buildings.(ii)The state of the Judges Record-room, which must be ascertained by careful enquiry, and not from the mere report of the Record-keeper.(iii)The extent to which effect has been given to the rules regarding the arrangement of the records in the course of the trial, and to the rules regarding the destruction of useless records.(iv)The condition of the Judge's Library.(v)The mode in which effect is given to the rules relating to the employment of Civil Courts Amins and other Commissioners.Note. - A paragraph should be inserted showing separately the number of persons of each of the three classes included in the list maintained under rule 158, Part I, Chapter VII, ante; the number of such persons, class by class, to whom commissions requiring at knowledge of surveying were issued during the year; the number of such commissions issued to them; and the total amount paid to them. Separate figures should also be given with regard to commissions, if any, issued to persons not entered in the list. Remarks on the manner in which survey commissions have been executed by the various classes of Commissioners should be added.(vi)The working of the rules under Court-Fee Act.Note. - District Judges are required to state under this head the number of original processes issued to process-serving peons during the year according to the classification laid down in Rule 70, Chapter II, Part I.(vii)The result of the examination of the records of cases decided by Subordinate Judicial Officers (Rule 483 ante).(viii)The number of cases reported during the year to the Collector under Section 58(4) of the Bihar Tenancy Act and the Judge's observations thereon.(ix)The working of the rules regarding Pleaders' and Mukhtars clerks.(x)[Omitted].(x)(a)The extent to which the Subordinate Courts have applied the provisions of the Usurious Loans Act, 1918.(xi)The effect of recent legislation on the working of the Courts.(xii)The date on which each Subordinate Court in the District was last inspected by the District Judge.
