(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.
