(1)Where there are several persons on the approved list of Amins attached to any court or group of courts, the District Judge shall distribute work of every Amin so as to ensure even distribution of work.(2)The District Judge shall appoint a Judicial Officer to be incharge of the work of the Amins provided that where an Amin works in the jurisdiction of an outlying court, the Presiding Officer of such Court shall be incharge of the work of such Amin.
