644. Report regarding absence of Judicial Officers.
- Whenever a District Judge, an Additional District Judge or [Additional Sessions Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984 (w.e.f. 8-12-1984).] without leave previously obtained absents himself from his court, such absence and the cause thereof shall be reported to the High Court by the next day. Such absence shall not be for more than two working days in any one month and shall count as casual leave.A Judge of a Court of Small Causes, Civil Judge or Munsif shall, in similar circumstances, make a report to the District Judge or the [Additional District Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984 (w.e.f. 8-12-1984).], as the case may be. Such absence shall also be subject to the above conditions and shall count as casual leave.
