Section 21 in Criminal Rules of Practice and Circular Orders, 1990
21. Procedure to be observed before transfer of a case to the Register of long pending cases:
- Before directing transfer of a case, other than a case dealt with under sub-section (1) or sub-section (2) of Section 330 of the Code to the Register of Long Pending Cases, the Sessions Judge shall satisfy himself that all reasonable steps have been taken to follow the procedure prescribed in Sections 82 and 83, and also, when practicable, that the provisions of Section 299 of the Code have been complied with.
