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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21A(1) in The General Rules (Criminal), 1977

(1)For the purposes of centralised filing and registration of cases at the computer centre in the District Court, there shall be as many establishments as specified in Column 2 of the table given below, for the Courts mentioned in Column 3 of the said table against the concerned establishment.
1 2 3
Serial Number Name of the Establishment Name of the court under the Establishment
1 District and Sessions Judge District and Sessions Judge and AdditionalDistrict and Sessions Judges/Special Judges
2 Chief Judicial Magistrate Chief Judicial Magistrate, additional ChiefJudicial Magistrate and Judicial Magistrates
3 Civil Judge (Senior Division) Civil Judges (Senior Division) and AdditionalCivil Judges (Senior Division)
4 Civil Judge (Junior Division) Civil Judges (Junior Division) and AdditionalCivil Judges (Junior Division)
5 Family Court Principal Judge Family Court AdditionalPrincipal Judge Family Court
6 Judge Small Causes Court Judge Small Causes Court and Additional JudgeSmall Causes Court