Section 244(c) in Criminal Court Rules of the High Court of Judicature at Patna
(c)While the Courts are anxious to encourage inspections of the above nature, whenever possible, it is to be understood that they should not be permitted to prejudice the proper discharge of a Sessions Judge's more important duties and should therefore he carried out only when that officer can find time for them without detriment to his other work. No detailed report of an inspection need be submitted to the High Court: it will suffice if the mere fact is reported, unless the Sessions Judge's visit has disclosed any facts of unusual interest or importance. An inspection should, if time permits, take the form suggested in paragraphs (a) and (b) of this rule; but the Court attach greater importance to the supervision of a Magistrate's actual judicial procedure in Court than to an examination of his records, a number of which are likely to come before the Sessions Judge on appeal. [G.L. 10/57.]
