Section 256(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)(i)Sessions Judge shall inspect once a year Courts of Assistant Sessions Judges and of the Magistrates. He may delegate the power of Inspecting Magistrate Courts to the [Additional District and Sessions Judge or I Additional District and Sessions Judge] [Substituted for 'Chief Judicial Magistrates' by G.O.Ms.No. 1815, Law (LA&JHC-B), dated 26.10.2014, published in A.P. Gazette RS to Part I, Extraordinary No. 55, dated 28-10-2004.].(ii)Sessions Judges shall submit their reports of inspection for orders of the High Court with the least possible delay. [Additional District and Sessions Judge or I Additional District and Sessions Judge] [Substituted for 'Chief Judicial Magistrates' by G.O. Ms.No. 1815, Law (LA&JHC-B), dated 26.10.2004, Published in A.P. Gazette RS to Part I, Extraordinary No. 55, dated 28-10-2004.] should submit their reports to the High Court through the Sessions Judge.
