- In January, April, July and October every year, a quarterly list showing the books which have been out of the library for more than three months will be submitted by the Librarian to the District Judge, who will then take necessary steps to secure the return of the books unless there is good reason for their detention by the borrower. The Librarian shall submit to the District Judge a report at the end of every quarter that all correction slips received during the quarter have been duly pasted in the books.
