- The Munsarim of every Court shall see that the copy of General Rules (Civil) in that Court is kept up-to-date with all amendments noted in the appropriate place and all amendment slips correctly posted and noted in the Table of amendments at the end of the Volume.[Chapter XXVIII] [Chapter XXVIII has been Added by Notification No. 359/VIII-b-284, dated 29-8-1987 (Correction Slip No. 106), published in U. P. Gazette, Part II, dated 11-1-1992.]Procedure under the Guardians and Wards Act, 1890
