Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 6 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004

6. Inspection notes.

(a)In case of regular inspection, the Inspecting Party consisting of the Superintendent, some Ministerial Officers of the Inspection Branch or some other members of Courts Establishment as would be required may proceed to the Subordinate Courts well in advance prior to the date of inspection.
(b)The time schedule required by the Inspecting Party for complication of preliminary notes of inspection for the District Court and other Superior Courts including the Tribunals shall be as follows
(i) Court of District and Sessions Judge ... 10 days
(ii) Special Judge (Vig. & C.B.I.) and Commissioner ofEndowments ... 3 days
(iii) Additional District and Sessions Judge functioning atindependent station ... 3 days
(iv) Chief Judicial Magistrate and Civil Judge (Senior Division) ... 3 days
(v) All other Sub-Courts and Tribunal except SAT ... 3 days
(c)The Court to be inspected shall furnish all information to the Inspecting Party soon after their arrival in the prescribed proforma as per Schedule I.
(d)The Inspection shall be made in such a manner so as to cover all the aspects of the Subordinate Courts and Tribunals as specified in the proforma attached as Schedule-II and such other matters at the discretion of the Judge-in-charge.
(e)The Inspecting Party shall scrutinise the matter in details and prepare the notes of Inspection in order of subjects indicated in the proforma prescribed as per Schedule-II.
(f)On completion of the draft notes of inspection, the same shall be placed before the Registrar (Inspection and Enquiry) or any other Officer of the Courts Registry deputed by the Chief Justice for the purpose who shall finalise the draft notes after making any addition or alteration, if required.
(g)The draft notes of inspection after being finalised shall be placed before the Judge-in-charge of the Judgeship for perusal soon after his arrival at the station.