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State of Uttar Pradesh - Section

Section 611 in The General Rules (Civil), 1957

611. Inspection by Judicial Officers of their offices.

- Every Judicial Officer shall inspect his office effectively in every branch at least four times a year, about once in every quarter.N.B. - The High Court desires to impress on Judicial Officers that work in the offices of courts is as important as judicial work in Court. Unless an officer can keep proper control over one office he can hardly be expected to keep in proper control several offices as District Judge.Report of such inspections shall be sent to the District Judge.