500. Information about casual leave of transferred officers.
- When a Judge of the Court of Small Causes, a Civil Judge or a Munsif is transferred from the jurisdiction of one District Judge to the jurisdiction of another district Judge the District Judge from whose jurisdiction he is transferred shall transmit to the Judge of the district to which he is transferred a copy of the register (Ret. 42) for the then calendar year, so far it relates to the casual leave taken by such Judge or Munsif. The District Judge to whose jurisdiction he is transferred shall cause such extract to be copied into his register of casual leave.
