Section 599 in Civil Court Rules of the High Court of Judicature at Patna
599.
The object of an inspection is to satisfy, in the first instance, the District Judge, and afterwards, through him, the High Court, that the work judicial and ministerial, in each of the Subordinate Courts is conducted strictly according to law and according to the rules prescribed by the High Court; that it is disposed of with regularity, punctuality and efficiency; and to detect and correct errors and irregularities. The Judge should, however, remember that while his duty is, on the one hand, to observe and correct errors, he is also to encourage, assist and advise; he should clearly and courteously explain all difficulties occasioned by inexperience or change of system, and should invite free communication on all topics of mutual concern.
