(1)Clauses (a) to (k) of Section 320 of the Code exempt certain persons from liability to serve as jurors or assessors, and under clause (1) the Provincial Government has exempted certain other persons from such liability. It is not, therefore, open to the Sessions Judge or the Deputy Commissioner to exclude arbitrarily from the list any person who is liable and qualified to serve as a juror or assessor and who is not likely to be successfully objected to under clauses (b) to (h) of Section 278 of the Code.(2)If the Court of Session at the conclusion of an exceptionally lengthy trial desires in exempt the jurors from liability to serve in circumstances not covered by Section 330 of the Code it may make a reference to the Registrar of the High Court recommending that such jurors be exempted under clause (1) of Section 320 of the Code.(For the list of exemptions granted by the Provincial Government see the Appendix to this Chapter).(3)The following are the rules regulating payment of expenses to jurors and assessors attending sessions trials:-(a)The Sessions Courts are authorised to pay, at the rate specified below, the expenses of jurors and assessors attending sessions trials.(b)The allowances to be paid to the jurors and assessors are intended to reimburse them for the reasonable expenses incidental to their journey for attendance in Court.(c)Travelling expenses will be granted according to the rates specified below in all cases in which the Court deems such expenses to be reasonable, having due regard to the distances to be traversed and the position and the circumstances of the jurors or assessors:(i)When the journey is by road the actual expenses incurred up to a maximum of four annas per mile.(ii)When the journey is performed by rail, actual expenses not exceeding one and a half times the 2nd class railway fare for the journey:Provided that no juror or assessor shall be entitled to travelling expenses unless his place of residence is more than five miles distant from the Court which he attends.(d)Subsistence allowance will be paid to the jurors and assessors at the rate of Rs. 2 only per day of hearing for attending jury or sessions trials, irrespective of the period for which they attend such trials.
