36. Examination of records of commitment in Sessions Court.
- The Sessions Judge shall have the record of each case committed to his court carefully examined so as to satisfy himself that the Magistrate has carried out the requirements of the law and the instructions issued by the High Court. This should be done immediately on receipt of the record by the sessions clerk so that it may be returned at once to the committing Magistrate for the removal of the defects if there be any.
