- It shall be the duty of the Munsarim or the Reader, as the case may be, to receive applications for execution and before putting up an application for orders, the office shall, by reference to its registers, ascertain and report whether the requirements of Order XXI, Rules 11 to 14 applicable to the case have been complied with and whether the application is within time and jurisdiction.The Office report shall state the application is in order, or, if it be not in order, shall state the exact defect and how the defect should be remedied.The execution application should, as a rule, be put up before the Presiding Officer on the next working day.
