643. [ Publications necessary for Judicial Officers. [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984 (w.e.f. 8-12-1984).]
- On his first appointment a probationary Munsif shall be required to undergo a training for 6 weeks in the Administrative Training Institute, Naini Tal and shall also be required to undergo a practical training for 2 weeks under the District Judge of the place of his posting to acquaint himself with the actual working of the Courts of the District, and to maintain a diary of the daily work during his training. The District Judge or the Civil Judge should peruse the diary and comment on it for the instruction of the Munsif. The Munsif should also read General Rules (Civil) and (Criminal) and General and Circular Letters issued by the High Court. Besides, he is expected within four months of his taking over charge on his first appointment, to complete a course of reading the following books.](1)Financial Handbooks, Volume II (Parts I to IV), Volume III and Volume V (Parts I and II);(2)The Government Securities Manual; and(3)Civil Service Regulations, Part IV, Chapters 15 to 21 relating to pensions and G.O. No. G-II-26/X-912-1949, dated March 15, 1950 containing general instructions about preparation of pension papers.On the expiry of four months the District Judge should satisfy himself whether the Munsif has acquired a sufficient knowledge of the above rules and regulations and send a report to the High Court.The Munsif should also be given an opportunity to inspect the various offices and familiarise himself with the office routine.Other officers who have not undergone such training are also expected to make themselves familiar with all the rules, circulars and books mentioned above.
