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State of Uttar Pradesh - Section
Section 14 in The General Rules (Civil), 1957
14. Attendance register.
- A register of attendance in the form subjoined shall be kept by every Judge in his own hand and shall be signed by him at the end of each month :Provided that in the case of a change during the month the officer relieved and the relieving officer shall respectively sign their own registers up-to-date. The District Judge shall forward a true copy of his own register to the High Court at the end of each month and shall also report if the subordinate courts have observed court hours during the month. The registers of all subordinate courts at headquarters shall be submitted to the District Judge by 10.35 a.m. each day and the true copies of registers of outlying courts shall be submitted to the District Judge at the end of each month. The District Judge may pass necessary orders about the timings observed by subordinate courts and shall forward such registers or their copies to the High Court only if he considers it necessary.Register of daily sittings| In the Court of | |||
| Month of | A.D. | ||
| Date | On the Bench | In Chambers | Remarks |