(2)When the note is prepared in duplicates the original note should be filed in the District Judge's Office and the duplicate should be sent to the Judge concerned, who will report thereon to the District Judge that action has been or is being taken with regard to the matters which call for action of explanation.Notes. - When an officer has left the station before or after the inspection and such defects and irregularities as call for his explanation or report are found in his work, a copy or extract from so much of the inspection note as concerns him should be forwarded to him through the District Judge under whom he works, for report.
