Section 383(9) in High Court of Chhattisgarh Rules, 2005
(9)(i)Applications with respect to the guardianship of the person or property of a minor and applications under Section 31 of the Act for sanction for the sale of the property of a minor, and proceedings taken in connection with the accounts of each year shall be entered in the register of Miscellaneous Judicial Cases.(ii)For statistical purposes an application for an order of guardianship shall be treated as "disposed of" as soon as a guardian has been appointed and has furnished the requisite security or the application has been rejected or dismissed, as the case may be.(iii)An application under Section 31 shall be treated as "disposed of' as soon as the permission for sale etc. has been given or refused.(iv)Proceedings in connection with annual accounts shall be treated as "disposed of' as soon as the Court after an examination of the accounts by itself or by an officer appointed for the purpose has satisfied itself of the correctness thereof or proceedings taken in consequence of such examination have terminated.
