- The duties of the Munsarim includes:-(1)the duties assigned by the Code to the Chief Ministerial Officers of a court,(2)the duties for the performance of which he is appointed by the Court under the provisions of the code, or otherwise;(3)if the Court appoints him in the behalf to sign routine orders, summonses and notices which the Presiding Officer is not himself required to sign under any law or order in force;(4)to see that such accounts, and statements as are by any law or order requires to be exhibited and filed in due time and form and to take the orders or the court thereon;(5)to keep up such books and registers and to perform such duties as he is expressly required to do by any Rule or Order of the High Court;(6)to arrange for the preparation and due submission of periodical returns and statements, to draft letters; and to carry out orders contained in precepts of the High Court as to issue of notices and transmission of records;(7)under the orders of the Court, to assign to his subordinates, the duties to be performed by each;(8)generally to supervise the working of the office in all departments; and(9)to maintain a register of attendance of all the ministerial officials under his control.
