Section 1(1) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
(1)The Presiding Officer of the Court shall categorize the suits and proceedings in his Court into Track I, Track II, Track III and Track IV.(a)Track I :(i)Maintenance(ii)Child Custody(iii)Divorce(iv)Visiting Rights(v)Appointment of Guardian and Wards(vi)Letter of Administration(vii)Succession Certificate(viii)Eviction Cases(ix)Permanent Injunction(b)Track II :(i)Execution Cases(ii)Recovery of Rent(iii)Money Suits(iv)Suits based on Negotiable Instruments(v)Proceedings Under M.V. Act(c)Track III :(i)Partition(ii)Declaration(iii)Specific Performance(iv)Possession(v)Mandatory Injunction(vi)Appeals(vii)Damages(viii)Easements(ix)Trade Marks, Copyright, Patents(d)Track IV : All other matters, not included in Track I to III.
