(1)Stationery shall be obtained in the following manner:-Indents shall be prepared under the supervision of the Presiding Officer. The Presiding Officer shall ascertain that provision for the cost of stationery exists in the grant placed, at his disposal. A certificate in the following form shall be endorsed on the indent:(i)I certify that sufficient provision exists for the adjustment of the cost of the above indent, the balance of my grant under the head "Stationery and Printing" being........(ii)It is within my competence to obtain the articles indented for.The subordinate courts at the headquarters of a District Judge shall send their indents through the District Judge. For the courts not located at the headquarters of the District Judge, the indents shall be sent through the senior most judicial officer at the station.Indents should as a rule be prepared only twice each year and should reach the Superintendent, Government Press of the division concerned by the 15th August and 15th January respectively.Invoices will be made separately for each court but for the subordinate courts at the District Judge's headquarter, they will be forwarded through the District Judge.Stationery for outlying courts located at places remote from a Railway will be sent to the District Judge or to some Munsif on a line of railway, who will cause them to be forwarded to such courts in the manner may consider most convenient and economical.(2)Stock book of stationery.-A stock book of stationery articles shall also be maintained in the prescribed form (Reg. 78).
