the duties of the clerk of court shall also include-(a)examining calender statements submitted by District Magistrates and noting thereon;(b)sending a certified copy of judgement or order disposing of an appeal or revision to the lower Court concerned under his own signature and the seal of the Court and sending copies of judgements and orders in cases of acquittal or conviction of Government servants to their departmental superiors;(c)keeping a general check register of all returns due from and to the office of the Sessions Judge and examining and noting on them;(d)examining periodically the records deposited in the record-room, and reporting to the Sessions Judge any matters which appear to call for notice;(e)passing orders of payment on contingent vouchers of usual and petty expenditure up to such amount, not exceeding Rs. 5, as may be fixed in each case by the Sessions Judge.
