The general rules hereinafter following for regulating the practice and proceedings of all criminal courts subject to the appellate jurisdiction of Judicial Commissioner's Court, Tripura, for the inspection of records of subordinate courts and for the disposal of destruction or otherwise of records, books and papers belonging to or being in the custody of such courts, are made and issued by the Judicial Commissioner in exercise of the powers in that behalf conferred on it by Parliament and the Acts of the Indian Legislatures, with the sanction and confirmation of the Chief Commissioner.
