Section 486 in Civil Court Rules of the High Court of Judicature at Patna
486.
District Judges will submit, with their Quarterly Returns, a concise statement in Form No. (S)7, regarding the outturn of work shown by each of their subordinates, and an expression of their opinion on any deficiency apparent in this respect. These statements will be taken into consideration by the Court in connection with transfers and promotions in the State Judicial Service.Note. - The number of witnesses examined by Assistant Sessions Judges is not to be included in column 11 of the Statement
