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State of Bihar - Section

Section 698 in Civil Court Rules of the High Court of Judicature at Patna

698.

Every Judicial Officer shall keep his accounts in English; and it must be distinctly recorded by him whether the Sarishtadar is, or is not responsible for a general control and supervision over the Accountant.Note. - The Sarishtadar of the Court of each Judge-in-charge of accounts (at headquarters stations the Sarishtadar of the District Judge's office) should be required periodically to inspect carefully the Nazir's account books. The discovery of any defects or a breach of the High Court's account rules, or of the instructions given in rule 95 and in the notes to Form nos. (A)-21 and (A)-22 should be promptly brought to the notice of the Judge-in-charge. In the case of Courts in the interior of the district the fact should, without delay, be brought to the notice of the District Judge.Forms