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State of Uttar Pradesh - Section

Section 268 in The General Rules (Civil), 1957

268. [ Register of out-turn of copyist. [Substituted by Notification No. 884/VIII-b-1, dated 31-5-1961, published in the U.P. Gazette, Part II dated, 9-6-1962.]

- A register in Form No. 33-A shall be maintained by all Head Copyists in which a note of the words copied by each copyist shall be kept and averages shall be worked out. This register shall be submitted to the officer-in-charge of the copying department, or to the Presiding Officer of the Court fortnightly or monthly as the District Judge may direct].Every Copyist shall maintain a register in Form No. 33.N.B. - For the procedure as to counting of words in a copy, [see the Court's General Letter No. 43, dated the 10th August, 1934].Words copied by each copyist shall be kept and averages shall be worked out weekly.