- in each office, an official to be nominated by the District Judge, shall be specially placed in charge of the Library as Librarian.It shall be the duty of the Librarian-(1)to stamp the seal of the Court on the title page, the tenth page and the last page of print of each book;(2)to affix on the first page below the cover and on the lower portion of the back of every book received for deposit in the library a stamp or label in the following form:Government PropertyGen. No.Class Section No.Court of the .............................at............................(3)to check the catalogue at the commencement of each year;(4)as soon after 1st January as possible, the result of the check and certificate as to the condition of the books in the Library;(5)to issue books from the Library in accordance with the rule following and to see that no books are issued otherwise; and(6)to report the loss of any book from the Library as soon as discovered.
