Section 1(4) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
(4)Once in a month, the Ministerial Officer of each Court will prepare a report as to the stage and progress of cases which are proposed to be listed in next month and place the report before the Court. When the matter are listed on each day, the Judge concerned may take such decision and he may consider/deem fit in presence of counsel/parties in regard to each case for removing any obstacles in service of summons, completion of pleadings etc. with a view to make the case ready for disposal.
