(1)In Statement No. V (Appeal Statement) where appeals are heard by more Judges than one the work of each shall be shown in a separate section, and the work done by all the Judges collectively shall be shown in separate line of entries.(2)There shall be a single line of entries for each Court from whose decisions appeals are preferred; the work of individual officers shall not be shown separately.(3)Appeals disposed of on compromise shall be returned in column (7), the number of such appeals being given in the remarks column.
