Section 231 in Criminal Court Rules of the High Court of Judicature at Patna
231.
Sessions Judges shall submit to the High Court along with the Quarterly Statements a memorandum showing separately the outturn of criminal work of each officer exercising the powers of a Sessions Judge or of an Assistant Sessions Judge. In the case of each such officer the number of days devoted to criminal work, the number of criminal cases disposed of, and the number of witnesses examined, should be shown. [G.L. 2/57.]C. - Annual Statements
