Section 579 in Civil Court Rules of the High Court of Judicature at Patna
579.
If a District Judge, when making such application, is of opinion that the existing staff of officers has been and is working to its full power a certificate to this effect should be given.Note 1. - Further instructions are contained in General Letters Nos. 3 of 20th February, 8 of 28th April, 1902 and 7 of 12th July, 1913, and 4 of 12th August, 1916, to which reference should be made.Note 2. - For form of statement which should accompany such application, see Form No. (M) 20. The statement should be submitted in duplicate.
