Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 101 in The General Rules (Civil), 1957 101. Information to departmental heads when necessary. - A Judge shall, after delivery of his judgment in any suit or proceeding, inform the head of the department of any circumstances personally affecting any public servant in that case.
