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State of Jharkhand - Section

Section 558 in Civil Court Rules of the High Court of Judicature at Patna

558.

Each clerk will keep a duty card in the following form. It will be signed by him and by the Sarishtadar [G.L. 2/65 (Re-personal file for staff) G.L. 7/65 (Re-maintenance of gradation list of staff). H.C. letter no. 397-412, dated 15th January 1966]:-
Name of Clerk Department
  Nature of work.  
Authorised registers Unauthorised registers Miscellaneous duties Remarks
1 2 3 4
       
[Note 1. - The card is to be signed by the Sarishtadar and the clerk concerned and a duplicate of the same similarly signed is to be kept in the shape of a bound book by the ministerial head of the department to which the clerk belongs. Such ministerial head of the department will be responsible for having all changes in the nature of work of each officer under him duly entered on the cards affected. These cards shall be preserved for a period of twelve years from the date of their revision and then destroyed.] [Note 2 added by C.S. No. 70 and Note renumbered as Note 1 by C.S. No. 11 dated 11.8.1972.][Note 2. - A separate Duty Card shall also be maintained by the Sarishtadar, which will be signed by him and by the Registrar at Sadar Station of the Judgeship and at such stations where there is no Registrar, his Duty Card shall be signed by the District judge.] [Note 2 added by C.S. No. 70 and Note renumbered as Note 1 by C.S. No. 11 dated 11.8.1972.]