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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Rajasthan - Subsection

Section 346(17) in The General Rules (Civil), 1986

(17)the compliance by District Judges with Rule 341.Note.-Matters not to be inserted in the annual report.-In the preparation of their annual reports, officers should refrain from the expression of censure or criticism of officers of other departments of the Government. If it is though necessary then it should be brought to the notice of the High Court by a separate report for further action.