Section 7(b) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
(b)It is not necessary that in every case the Court should appoint a Commissioner for recording evidence. Only if the recording of evidence is likely to take a long time, or there are any other special grounds, should the Court consider appointing a Commissioner for recording the evidence.The Court should direct that the matter be listed for arguments fifteen days after the Commissioner filed his report with the evidence.
