185. [ Inspection by other Judicial Officers. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- (i) The Presiding Officer of a criminal court shall inspect his office effectively at least four times a year about once in every quarter.(ii)The Chief Judicial Magistrate shall also inspect the courts and offices of the Additional Chief Judicial Magistrates and Judicial Magistrate once a year.(iii)Report of such inspections shall be sent to the District and Sessions Judge.]
