Section 489(b) in Civil Court Rules of the High Court of Judicature at Patna
(b)The following matters must, however, receive notice :-(i)The condition of Judicial Buildings.(ii)The state of the Judges Record-room, which must be ascertained by careful enquiry, and not from the mere report of the Record-keeper.(iii)The extent to which effect has been given to the rules regarding the arrangement of the records in the course of the trial, and to the rules regarding the destruction of useless records.(iv)The condition of the Judge's Library.(v)The mode in which effect is given to the rules relating to the employment of Civil Courts Amins and other Commissioners.
