469. Register showing the work done by sale amins.
(1)In order to facilitate the distribution of work among sale amins and to prevent delay owing to several Courts fixing the same date for sales, the Nazir should keep a list of the Nazir's engagements and the following system should be adopted:-All orders for sales to be held by the sale amins should be sent as soon as passed to the Nazir, who should, with reference to his list of the amin's engagements, arrange suitable dates for the sales so as to enable the amin to dispose of them punctually and without unnecessary travelling. The Nazir should then report to the Courts the dates on which the sales ordered by them can be held, and the Courts should then issue the necessary orders and the proclamation.(2)Each sale amin shall submit monthly to the Judge a report of his work in the prescribed form. In the column for remarks he will briefly explain the circumstances which prevented him from holding a sale on the date fixed therefor (column 4) or his reasons for not holding the sale to which the entries in column 8 relate. The reports of amins at outlying places shall be submitted quarterly by the officer-in-charge to the District Judge has passed orders on them, they shall be returned to the Courts concerned where they shall be filed in a compilation which shall be paged and bound so as to admit of subsequent reports being inserted. The reports of the same amin at the headquarters of a district shall similarly be filed in a compilation in the office of the District Judges.(3)Forms of work-tickets prescribed for process-servers may be used for sale amins. When any warrants of sale are entrusted to a sale amin they should be entered in the work-ticket by the Nazir, and unless the sale amin has duly accounted for all the warrants and the moneys realised by him, fresh warrants should not be entrusted to him for execution.Note. - The Nazir should carefully see that on his return the sale amin properly renders accounts and pays in all the moneys realised by him before fresh warrants of sales are entrusted to him.(4)When the sums realised under a warrant or warrants exceed Rs. 300 the sale amin shall, as early as possible, but without adjourning the other sales to be held by him, either return to headquarters and deposit the amount with the Nazir or the Naib-Nazir, as the case may be, or remit it to the Court by money-order from a post office at the expense of the judgement-debtor or judgement-debtors.(5)The sale amin should submit his quarterly programme of sales to the District Judge for approval through the officer-in-charge three months prior to the quarter to which the programme relates.Note. - It is the duty of the District Judge and the officer-in-charge to see that the sale amin is kept fully employed.
