Section 1(6) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
(6)Where computerization is available, the monthly date will be fed into the computer in such a manner that the Judge referred to in clause (4) above, will be able to ascertain the position and the stage of every case in every Track from the concerned screen, and after some period, all cases pending in his Court will be covered. Where computerization is not available, the monitoring will be done manually.Part-IIOriginal Suit:
