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State of Madhya Pradesh - Section

Section 386 in M.P. Civil Court Rules, 1961

386. Supervision of clerical staff.

- Every Judge should periodically inspect the work of his subordinates ordinarily once a month. The inspection should not be of a mere routine nature but should be directed towards ensuring that the subordinates do their work efficiently and honestly. For this purpose the Judge should occasionally ask his process-writer, execution clerk and reader to bring the papers pending with him and see if any matter is being unnecessarily delayed or postponed. When leaving the Court, the Judge should generally ascertain whether there is any, and if so what, work to be done. Delays, defects or errors noticed should be recorded in a brief note of inspection. The Judge should not content himself merely with pointing out errors but should instruct the subordinate concerned how to remedy them.