Section 572(a) in Civil Court Rules of the High Court of Judicature at Patna
(a)District Judges are required to report to the High Court any formal transfer of charge in any Civil Court subordinate to them including the assumption by the Sarishtadar of charge of the current duties of a Munsif's Court during the temporary absence of the Munsif or pending the arrival of his successor, and the handing over charge of the current duties of his office by a District Judge proceeding on circuit.
