Section 10 in Criminal Court Rules of the High Court of Judicature at Patna
10. [ [Substituted by C S. No. 21.]
The District Magistrates and the Chief Judicial Magistrates are required to maintain a watchful and intelligent control over the works of the Magistrates subordinate to them and to inform themselves thoroughly, from time to time, of the mode in which business is transacted by them. In particular they are expected to secure circumspection in the issue of warrants and summonses and to see that business is transacted with due despatch.]
