Section 17 in The U.P. Habitual Offenders' Restriction Rules, 1957
17. Assessors.
- The District Magistrate shall draw up a tentative list of persons including representatives of societies engaged in social service, whom he considers suitable for serving as assessors. He will satisfy himself that only such persons are included in the list as may have, experience of public affairs, and are capable of forming sound and independent judgment.
