Section 256 in Criminal Rules of Practice and Circular Orders, 1990
256.
(1)The High Court will inspect Courts of Sessions, atleast once in 3 years. At the time of inspection of the Court of Session, the inspecting Judge may, in his discretion, inspect, any of the local Subordinate Courts also.(2)(i)Sessions Judge shall inspect once a year Courts of Assistant Sessions Judges and of the Magistrates. He may delegate the power of Inspecting Magistrate Courts to the [Additional District and Sessions Judge or I Additional District and Sessions Judge] [Substituted for 'Chief Judicial Magistrates' by G.O.Ms.No. 1815, Law (LA&JHC-B), dated 26.10.2014, published in A.P. Gazette RS to Part I, Extraordinary No. 55, dated 28-10-2004.].(ii)Sessions Judges shall submit their reports of inspection for orders of the High Court with the least possible delay. [Additional District and Sessions Judge or I Additional District and Sessions Judge] [Substituted for 'Chief Judicial Magistrates' by G.O. Ms.No. 1815, Law (LA&JHC-B), dated 26.10.2004, Published in A.P. Gazette RS to Part I, Extraordinary No. 55, dated 28-10-2004.] should submit their reports to the High Court through the Sessions Judge.(3)Orders passed on, and instructions issued in, the inspection reports should be strictly carried out and followed by the Subordinate Courts concerned. They shall submit compliance report within such time as may be allowed in the inspecting report.Submission of Judgments and Calendars
