41. [] [Rules 39, 41, 41-A, 42 and 43 renumbered as Rules 38, 39, 40, 41 and 42 by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] Report if Sessions Judge leaves division.
- In the event of the Judge of Court of Sessions leaving his division, he shall make arrangement for the disposal of urgent criminal work in his absence, and shall on return report to the High Court the date of his departure from, and of his return to, his head-quarters.[42] [Rules 39, 41, 41-A, 42 and 43 renumbered as Rules 38, 39, 40, 41 and 42 by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]. [Judge's, counsel's and Employee's dress] [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).].- All Presiding Officers of Sessions and [Magistrial Courts under the Administrative control of the High Court] [Substituted by Notification No. 2/VIII-b-a-223, dated 7th January, 1989, published in U.P. Gazette, Part II, dated 16th September, 1989.] and pleaders appearing before them shall wear a buttoned up coat, achkan or sherwani of a black colour. They may wear an open neck coat of the same colour instead, but if they are not entitled to use bands they shall wear a black tie with it. During the summer, the colour need not be black and a coat, achkan or sherwani of a light colour may be worn. With the coat, trousers and with the achkan or sherwani, chooridar pyjama or trousers shall be worn. Ladies appearing before the [Magistrial Courts under the Administrative control of the High Court] [Substituted by Notification No. 2/VIII-b-a-223, dated 7th January, 1989, published in U P. Gazette, Part II, dated 16th September, 1989.] as pleaders shall wear a black or white sari and blouse.They shall also wear distinctive costumes as indicated below :(i)Presiding Officers : a gown made after the pattern of Queen's Counsel's gown of black silk or stuff, with bands ;(ii)Advocates : A gown similar to a barrister's gown with bands ; and(iii)Pleaders and Vakils : a gown similar to the gown worn by Presiding Officers, but without sleeves and bands.If it is desired to wear a head dress, a turban may be worn.(iv)[ all Class III employees of Sessions and Magisterial Courts, shall wear a coat of black colour and a black tie with it. Lady employees shall wear a black or white sari and blouse or white salwar suit with black coat. During the summer the colour need not be black and a coat of a light colour may be worn.] [Added by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).][43] [Rules 44 and 47 renumbered as Rules 43 and 44 by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]. Accused sentenced to death to be warned to appeal within thirty days.- In a case in which a person is sentenced to death, the Sessions Judge shall put on record the fact that he has informed him that if he wishes to appeal, his appeal must be preferred within [thirty] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] days.[* * *] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]
