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State of Uttar Pradesh - Section

Section 267 in The General Rules (Civil), 1957

267. 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 or during such longer time as the District Judge may direct, that he is constantly at work during such time, and that his work comes up to the standard noted below. The Head Copyist shall himself carry out so much copying work as the Presiding Officer of the court may consider practicable with reference to the Head Copyist's other duties.The following standard of work is fixed for typists and copyists :
[English typist 6,000 words per day.
Hindi typist 5,000 words per day.
English copyist 3,500 words per day.
Hindi copyist 3,500 words per day:]
[Substituted by Notification No. 23/VIII-b-89, dated 13-1-1993, w.e.f. 13-2-1993. (Correction Slip No. 114), published in the U. P. Gazette, Part II, dated 13-2-1993.]Provided that the standard of work for Hindi typist who is a beginner shall be 3,500 words per day for the first six months only :Provided further that [two per cent] [Substituted by Notification No. 298/VIII-b-89, dated 26-7-1988, w.e.f. 24-9-1988. (Correction Slip No. 107), published in the U. P. Gazette, Part II, dated 24-9-1988.] of the total number of words shall be allowed to English and Hindi typists for each carbon copy prepared by them.in the case of transliteration of documents the following standard of work is fixed for typists and copyists :
Type transliterations : Two thousand and five hundred words per day.
Manuscript transliterations : Two thousand words per day.
Comparing private transliterations : Six thousand words per day.