Section 260 in Civil Court Rules of the High Court of Judicature at Patna
260.
The District Judge shall fix the dates on which in the course of the month the records from each Court at headquarters and out-Room, the dates being so arranged as to secure an even distribution of work in the Record-Room.Note 1. - The orders passed by the District Judge under this rule, fixing the date for the transmission of records, shall be copied and posted in the Record-Room and in the offices of the Courts to which they relate.Note 2. - A list in Form No. (R)20A should be kept posted each year in the Record-Room showing clearly for each court the dates of which the records are due for deposit and the dates on which they are actually received.
