Section 11 in Chhattisgarh High Court (Appointment and Conditions of Service of Court Managers) (Chhattisgarh) Rules, 2012
11. Duties and Responsibilities.
- A. (I) The Court Manager shall assist the Registrar General and other Registrars and Officers of the High Court and the District Courts in the respective Civil Districts, as the case may be, in administrative functioning of the Courts to enhance the efficiency of the Court Management.(II)While performing such function, the Court Manager shall work under the control of the Registrar General in case of appointment in the High Court or of a District and Sessions Judge in case of appointment in a District Court, as the case may be.(III)The incumbent appointed as Court Manager shall maintain professional secrecy and shall not divulge any Information which may come to his knowledge to anyone under any circumstances. Breach of this condition shall make him liable to be removed, forthwith.(IV)The Court Manager, apart from any other work that may be assigned to him/her by the Registrar General or District & Sessions Judge, may be entrusted with the following responsibilities.-B. Policies and Standards. - (I) Based on applicable directives of Superior Courts, establish the performance standards applicable to the Court (including on timeliness, efficiency, quality of Court performance; infrastructure; and human resources; access to justice; as well as for systems for court management and case management).(II)Carryout an evaluation of the compliance of the court with such standards, identify deficiencies and deviations; identify steps required to achieve compliances; maintain such an evaluation on a current basis through annual updates.C. Planning. - (I) In consultation with the stakeholders of a court (including the Bar, Ministerial Staff, Executive Agencies supporting judicial functions such as prosecutors/ police/process serving agencies and court users), prepare and update annually a 5 year Court wise Court Development Plan (CDP);(II)Monitor the Implementation of the CDP and report to superior authorities on progress.D. Information and Statistics. - (I) Ensure that statistics on all aspects of functioning of the Court are complied and reported accurately and promptly in accordance with system established by the High Court.(II)Ensure that reports on statistics are duly completed and provided as required;E. Court Management. - Ensure that the processes and procedures of the Court (including for filing, certified copies, scheduling, conduct of adjudication, access to information and documents and grievance redressal) are fully complied with the policies and standards established by the High Court for Court management and that they safeguard quality, ensure efficiency and timeliness, and minimize costs to litigants and to the State; and enhance access to justice.(Note. - standard systems for Court management should be developed at the High Court level).F. Case Management. - Ensure that case management systems are fully complied with the policies and standards established by the High Court for case management and that they address the legitimate needs of each individual litigant in term of quality, efficiency and timeliness costs to litigants and to the State.(Note . - standard systems for Court management should be developed at the High Court level).G. Responsiveness Management-Access to Justice-Legal Aid and User Friendliness. - Ensure that the Court meets standards established by the High Court on access to justice, Legal Aid and ADR methods and user friendliness.H. Quality Management. - Ensure that all directions issued by the High Court from time-to-time are complied with.I. Human Resource Management. - Ensure that Human Resource Management of Ministerial Staff in the Court comply with the Human Resource Management standards established by the High Court.J. Core Systems Management. - Ensure that the core systems of the Court are established and function effectively (documentation management; utilities management; Infrastructure and facilities management; financial system management) (Audits; accounts; payments) in co-ordination with PDJ.K. It Systems Management. - (1) Ensure that the IT systems of the Court comply with standards established by the High Court and are fully functional.(2)Feed the proposed National Arrears Grid to be set up to monitor the disposal of cases in all Courts, as and when it is set up.
