Section 249 in Criminal Court Rules of the High Court of Judicature at Patna
249.
District Magistrates [and Chief Judicial Magistrates] [Inserted by C.S. No. 85.] are prohibited from issuing general orders in the form of circulars on judicial matters to the Magistrates subordinate to them. If there be any matter connected with the administration of criminal justice in their districts which, in their opinion, require the issue of a general order for the information and guidance of the Courts subordinate to them, they should submit such order for the confirmation and approval of the High Court, without which it should in no case be issued.Residence of Gazetted Officers[250. No officer of the Judicial Services shall be permitted to reside elsewhere than at the Head-quarters of the Station to which he is posted except with the special sanction of the High Court which may be granted in exceptional cases upon consideration of circumstances brought to its notice by the District and Sessions Judges.] [Substituted by C.S. No. 85.]Judicial Officers and The Public
