A list of jurors and assessors shall be maintained for each district or sub-division as the case may be. A knowledge of English is an essential qualification for every juror. The names of persons considered fit to be jurors should be distinguished on the list by prefixing thereto the letter "J" in brackets. The list shall be prepared in the first instance by the Deputy Commissioner of the district and sent by him to the Sessions Judge of the division who return it with such remarks, if any, as he may deem necessary.
