222. Sub-section (2) of Section 326 of the Code requires that the names of persons to be summoned to serve as jurors or assessors shall be drawn by lot in open Court. For this purpose there should be serially numbered counters corresponding to the serial numbers of the persons entered in the list prescribed by Section 321 as finally revised. For these counters a bag should be provided and the drawing should be effected by taking at random out of the bag as many counters as there are jurors or assessors required to be summoned. The corresponding names of the jurors or assessors will be found on reference to the list. If there appears against the name of any person an entry of the kind referred to in sub-section (3) of Section 331 of the Code, showing him to have six months, another counter should be drawn in his place.
