- On receipt of an appeal from a convicted person in jail the Presiding Judge of the Appellate Court shall ascertain whether an appeal through counsel has also been filed on behalf of the same person, and if it is found that no such appeal has been filed the final disposal of the appeal shall be postponed till after the expiry of the period of limitation :Provided that in any case in which the Presiding Officer on a perusal of the record considers it necessary to hear the District Government Counsel, he shall issue notice to him without waiting for the period of limitation to expire.
