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State of Rajasthan - Section

Section 245 in The General Rules (Civil), 1986

245. Standard of work for copyists.

- It shall be the duty of the Head Copyist to see that every copyist is fully employed during court working hours during such longer time as the Officer Incharge may direct, that he is constantly at work during such time and his work comes up to the standard noted in Rule 246. The Head Copyist shall himself carry out so much copying work as the Presiding Officer or officer-in-charge of the copying section may consider practicable with reference to the Head Copyist's other duties.