Section 74 in Criminal Rules of Practice and Circular Orders, 1990
74. Copy of judgment when to be sent to the head of department:
- When in a judgment or Order, the Sessions Judge or the Magistrate impugner the character or conduct of any Government Servant, he should, if he regards the matter as serious enough to call for Departmental Enquiry or action, forward a copy of the judgment or order to the Head of the Department or the immediate Gazetted Officer under whom the Government servant is working.
