- Notwithstanding anything contained in these rules-(i)the Presiding Officer of a Court shall order a copy of any proceeding in the Court to be made and delivered, upon receiving a written request to that effect from-(a)the District Magistrate;(b)the District Government Counsel or other legal practitioner authorized in this behalf by the District Magistrate;(c)any Gazetted Officer of the Government of India who as such is interested in the proceeding;(d)the Government or any High Court in India, any authority in India exercising jurisdiction similar to that of a High Court, any Court subordinate to the High Court or any principal Court in any other country :Provided that if in the opinion of such Presiding Officer there is any objection to compliance with the request he shall refer the matter for the orders of the High Court;(e)[ the Public Prosecutor in respect of a case before a Magistrate.] [Added by Notification No. 37/VIII-a-I, dated 22nd February, 1961, published in U. P. Gazette, Part II, dated 22nd October, 1961.](ii)the Presiding Officer of a Court shall order a copy of every judgment, in which a government servant, soldier, reservist, pensioner or a servant of a local authority has been convicted of an offence, to be sent to the head of the department, or office, regiment or other body to which the soldier or servant belongs, as the case may be. In the case of a soldier or reservist a copy of the order shall also be sent to the Adjutant-General in India. Similarly, in the case of a pensioner it shall also be sent to the officer responsible for the audit or payment of the pension to such pensioner.In cases concerning government servants or the servants of a heal authority accused of criminal offences copies of judgment of acquittal and of orders of discharge shall he supplied free of cost on the application of the Head of the Department in which such servant is employed.In the case, however of any reservist of the Indian Army who is; sentenced to imprisonment for a term exceedings three months, a copy of the order of conviction shall be sent to the Commandant of the appropriate Regimental Centre instead of the Adjutant-General in India.The following are the Regimental Centres which are also Reserve Centres :(1)The Punjab Regimental Centre, Meerut.(2)The Madras Regimental Centre, Wellington.(3)The Grenadiers Regimental Centre, Nasirabad.(4)The Maharathas Regimental Centre, Belgaum.(5)The Rajput Rifles Regimental Centre, Delhi Cantonment.(6)The Rajputana Regimental Centre, Fatehgarh.(7)The Jat Regimental Centre, Bareilly.(8)The Sikh Regimental Centre, Ambala.(9)The Dogra Regimental Centre, Jullunder.(10)The Garhwal Rifles Regimental Centre, Lansdowne.(11)The Kumaun Regimental Centre, Ranikhet.(12)The Assam Regimental Centre, Shillong.(13)The Bihar Regimental Centre, Dinapore.(14)The Mahar Regimental Centre, Saugor.(15)The Sikh Light Infantry Regimental Centre, Ferozepore.(16)First Gorkha Rifles Regimental Centre, Dhramshala Cantonment.(17)Third Gorkha Rifles Regimental Centre, Dehra Dim.(18)Fourth Gorkha Rifles Regimental Centre, Bakloh.(19)Fifth Gorkha Rifles Regimental Centre, Dehra Dun.(20)Eighth Gorkha Rifles Regimental Centre, Dehra Dun.(21)Ninth Gorkha Rifles Regimental Centre, Dehra Dun.(22)Eleventh Gorkha Rifles Regimental Centre, Palampur.(23)Armoured Corps Centre and School, Ahmadnagar.(24)Artillery' Centre, Deolali.(25)Madras Engineer Centre, Bangalore.(26)Bengal Engineer Centre, Roorkee.(27)Bombay Engineer Centre, Kirkee.(28)Signal Training Centre, Jabalpur.(29)Army Service Corps Centre, (South), Bangalore.(30)Army Service Corps Centre (North), Meerut.(31)Remount Veterinary and Farm Corps Centre and School, Meerut.(32)Army Medical Corps Centre (South), Poona.(33)Army Medical Corps Centre (North), Lucknow.(34)Electrical and Mechanical Engineering Centre, Jalahalli.(35)Army Ordinance Corps Centre, Poona.(36)Intelligence Training School and Depot, Mhow.(37)Pioneer Corps Centre, Mathura.(38)Army Educational Corps Centre and School, Pachmarhi.(39)Army Physical Training Corps Centre, Poona.(40)General Service Corps Depot, Belgaum.(41)Army Postal Sendee Centre, Kamptee.(42)Corps of Military Police Centre School, Faizabad.(iii)In all criminal cases in which a commissioned officer is involved, whether the case ends in conviction, acquittal or discharge, a copy of the judgment shall be sent to the Secretary of the Ministry of Defence, Government of India (Army Branch). In the case of a soldier also a copy of the judgment shall be sent to him only if the case ends in conviction. In the case of a reservist, such copy of the judgment need not be sent unless the reservist has been called up for military service.Every copy ordered to be furnished under this rule shall be prepared on plain paper, but rules 150, 151 and 154 shall apply to the preparation of such copy.Application for copies of the document detailed in this rule are not chargeable with fees under Schedule II of the Court Fees Act, 1870.(iv)[ Where the opinion of any Government Scientific Expert of- [Inserted by Notification No. 156/VII-b-53, dated 13th April, 1990, published in U. P. Gazette, Part II, dated 29th June, 1991.](a)a Forensic Science Laboratory of Uttar Pradesh,(b)The Serologist and Chemical Examiner to Government of India, Calcutta is received in evidence and adversely commented upon in the judgment or some guidelines relating thereto are laid down in the judgment, a copy of the judgment or in the discretion of the Court relevant extract thereof, shall be sent to the Officer-in-charge of such Laboratory or the Serologist and Chemical Examiner, as the case may be and another copy or extract in shall be sent to the Superintendent of Police of the District concerned for information and guidance.]
