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State of Madhya Pradesh - Section

Section 668 in Criminal Courts - Rules and Orders

668. The head of the office or a subordinate gazetted officer deputed by him, shall examine the several registers of the head copyist in the first week of each month to see whether the work of copying is being regularly done, the excess payments properly refunded and the excess over the maximum balance deposited in the treasury in accordance with Rule 665. He shall also satisfy himself by an examination of the account book that the balance of sheets will suffice for a period not less than one month. He shall also verify the correctness of the account of plain sheets. The head of the office shall also examine a certain number of applications pending over one month in which copying has been stopped for want of funds of proper information regarding the document to be copied to see if they were rightly deposited in the record room.