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State of Jharkhand - Section

Section 570 in Civil Court Rules of the High Court of Judicature at Patna

570.

It is not ordinarily within the province of District Judges to issue general orders in the form of circulars to the Judicial officers subordinate to them. If there be any matter connected with the Judicial administration of their districts, which in their opinion requires the issue of a general order for the information and guidance of the Courts over which they exercise control, they should submit such order for the confirmation and approval of the High Court, without which it should in no case be issued.