270. District Judge to be informed when work not sufficient for copyists.
- If, in any court, copying work falls off so that every copyist cannot be fully employed, the Head Copyists shall at once report to the District Judge, in the case of the court of the District Judge, through the Munsarim of that court, and in the case of any other court, through the Presiding Officer of the court. The District Judge shall thereupon hold in abeyance fresh appointments to his clerical establishment till such time as he considers necessary.
