(1)Every District Judge shall maintain a separate list of legal practitioners for each revenue district and outlying Munsifi, authorised to execute commissions. The lists shall be prepared by the District Judge in consultation with the Judicial Officers of each revenue district or outlying Munsifi, as the case may be. The list may be sub-divided into [five parts, namely, (i) for accounts, (ii) for survey, (iii) for simple measurements, where no survey is necessary, (iv) for service of injunction orders, stay orders or other notices, and (v) for recording of evidence and all other purposes. The number of Commissioners in each part shall be fixed by the District Judge] [Substituted by Notification No. 34/VIII-b-28, dated 23-1-1976, see U.P. Gazette, dated 3-4-1976.].[Care should be taken to include in the list of Commissioners for accounts and survey only those lawyers who are well conversant with and experienced in such works but for commission in matters referred to in items (iii), and (iv) above, the names of junior lawyers should be included. For matters referred to in item (v) above, the names of lawyers, with a minimum standing of two years and having fairly good experience of working in Courts (but not very senior lawyers) should be included in the list, in exceptional circumstances, however, and for reasons to be recorded even very senior lawyers may be appointed as Commissioners for recording evidence though not included in list] [Inserted by Notification No. 354-VII-b-135, dated 3-12-1965, see U. P. Gazette, dated 18-12-1965.].The list of Commissioners shall be maintained in the office of the District Judge at the headquarters and of the senior-most Judicial Officer at other places, and all commissions issued shall be entered in it. Commissions shall be issued in strict order of rotation in respect of each part unless there are reasons to the contrary. No commission shall be issued to any person whose name is not entered in these lists except for special reasons. The list shall be revised once a year.
