- Calendars are to be submitted to the District Magistrate by each subordinate court. The daily calendar will be submitted for all cases tried regularly and in proceedings under Chapter VIII of the Code of Criminal Procedure. The weekly calendar will be submitted for cases tried summarily in which either-(a)the accused had to appear on more than two hearings, no matter whether the cases ended in conviction or acquittal or discharge, or(b)there was a conviction resulting otherwise than in a fine not exceeding Rs. 5.If the Court is immediately subordinate to a Sub-Divisional Magistrate stationed at a place other than the headquarters of the district is shall be submitted through the Sub-Divisional Magistrate. District Magistrates shall forward their own calendars to the Sessions Judge. They shall also forward to the Sessions Judge calendars of Magistrates noting what action has been taken on them. In cases submitted under Section 349 of the Code of Criminal Procedure, hereinafter called "the Code", to a Sub-Divisional Magistrate the latter shall enter his own proceedings on the calendar submitted by the first Court so that the whole course of the trial may be seen in one statement.
