Section 228A in Criminal Court Rules of the High Court of Judicature at Patna
228A. [ [Inserted by C. S. no. 76.]
Sessions Judges while forwarding the quarterly statements submitted by Chief Judicial Magistrates to the High Court, shall submit a memorandum showing separately the out turn of Criminal work of each officer exercising powers of a Chief Judicial Magistrate with an expression of his opinion on his outturn.]
