Section 160 in Civil Court Rules of the High Court of Judicature at Patna
160.
The District Judge should keep a careful watch upon the work of each Commissioner included in the list maintained under rule 158 and a record of the work of each should be kept by him in a form similar to that of a service book. When issuing his nomination under rule 157 the District Judge should invariably direct the Court concerned to submit a report indicating the fee paid and stating whether the commission in question was executed satisfactorily and punctually.The report should be submitted by the Court immediately after the fee has been paid to the Commissioner. If, after considering such reports and making such enquiries as he may deem necessary, the District Judge is satisfied that any Commissioner is incompetent or is doing unsatisfactory work, he shall strike off the name of the Commissioner from the list. Ordinarily, payment should be made to the Commissioner after the hearing of objections to his report, or, if no objection is filed to his report, after the expiry of the period fixed for filing the objection. The District Judge should see that only reasonable remuneration is paid. [G.L 2/17]
