(1)Once at least in every year the District Judge shall personally inspect all the Courts and offices at the headquarters of his district. He will examine closely the work of the clerk of Court, deputy clerk of Court, accountant, record-keeper, statistical writer, copying staff, nazir and petition writers.(2)The Courts at outlying stations shall be inspected by the District Judge once a year. If he cannot arrange to inspect any of those Courts himself he should depute an Additional District Judge for the purpose.(3)At each inspection an inspection note shall be recorded.Note 1. - There should be no need for a District Judge to make a long tour for the purpose of inspection. It will often be advantageous to arrange inspections when the Judge is necessarily visiting a place to hold sessions.Note 2. - The annual inspection does not exhaust the District Judges responsibilities in the matter of inspection. Time allotted for sessions and not eventually required can conveniently be used for surprise inspections. It should be remembered that a truer view of the working of a Court can often be obtained from such surprise inspection than from the annual inspection of which ample notice is usually given.
