Section 353 in The General Rules (Civil), 1986

[Cites 0, Cited by 0] [Entire Act]

- The department into which the correspondence of Civil Courts is classified are as follows:-

(1)Appointment, promotion, transfer, leave removal and inquiry into the conduct of Government servants,

(2)Pension and gratuities,

(3)Security of Public Accountants,

(4)Legal Practitioners,

(5)Precepts received from the High Court,

(6)Processes sent to and received from other Courts,

(7)Annual reports and periodical returns,

(8)Bills,

(9)Budgets,

(10)Deposit account,

(11)Books, maps, forms and stationery,

(12)Building and furniture,

(13)Inspection of District and Subordinate Courts,

(14)Rules and practice, and

(15)Miscellaneous.No change in this classification shall be made without the sanction of the High Court.

Legal Document View