340. Office of notify objections, and their removal by Advocates or appellants.
- When an appeal or an application (other than an appeal or an application from jail) is incomplete or defective, the Office shall, notwithstanding anything contained in any other rules, affix on a special Notice Board a notice specifying the office objections. An entry of the date of the notification as above shall be made on the presentation form.(ii)The Advocate or the appellant or applicant concerned, as the case may be, shall remove the office objections within fourteen days from the date of the notification of the office objections failing which the matter shall, without delay, be placed before the Court for orders.
