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State of Uttar Pradesh - Section

Section 429 in The General Rules (Civil), 1957

429. Classification of Administrative Correspondence.

- The departments into which the Administrative Correspondence of civil courts is classified are as follows :
(1)Appointment, promotion, transfer, leave, removal and inquiry into the conduct of Government servants.
(2)Pensions and gratuities.
(3)Security of public accountants.
(4)Legal practitioners.
(5)Precepts received from the High Court.
(6)Processes sent to and received from other courts.
(7)Annual reports and periodical returns.
(8)Bills.
(9)Budget.
(10)Deposit account.
(11)Books, maps, forms and stationery.
(12)Buildings and furniture.
(13)Inspection of District and Subordinate Courts.
(14)Rules and Practice.
(15)Miscellaneous.