The selection of commissioners shall be made by the Judge himself and the order or appointment should be written in his own hand. The criterion for selection is efficiency but subject to this criterion efforts should be made to ensure a fair and equitable distribution. Commissions which can be suitably allotted to junior pleaders should be so allotted.Note 1. - All instances of dilatorness or negligent and unsatisfactory work should be noted in the "Remarks" column of the register of commissions and commissions should not be given to persons whose work is found to fall below a reasonable standard of efficiency or punctuality.Note 2. - Court should maintain a statement of pleaders to whom commissions have been issued and District Judges during annual inspection should satisfy themselves that the distribution has been in accordance with the principles laid down above.
