If the District Judge requires the help of the clerk of Court or any other ministerial officer he may allow him to examine only the work of the Ministerial establishment. In no case shall the District Judge allow the clerk of Court or the ministerial officer to examine the judicial diary and the records, whether pending or disposed of or to offer any remarks on the work of judicial. Although the clerk of court or other ministerial officer may draft the portion of the note dealing with the work of the ministerial establishment, the responsibility for the note as a whole is that of the District Judge and no remarks adversely criticizing any official which may affect that official's further should be included unless the District Judge is satisfied that the remarks is justified.
