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State of Madhya Pradesh - Section

Section 635 in Criminal Courts - Rules and Orders

635. Among other matter the following must be noticed in the notes:-

The condition of the record room, which must be ascertained by careful personal enquiry, and not from the mere report of the record-keeper; the extent to which the rules regarding the arrangement, preservation and destruction of records have been kept; the working of the copying department; the effect of recent legislation on the working of the criminal courts; delays in trial for whatever reason; and the working of village panchayat benches.The index of the previous year's provincial report may serve as a general guide to the class of subjects on which information is desired, but the reporting authorities should consider themselves free to introduce other subjects.