Section 224 in Criminal Court Rules of the High Court of Judicature at Patna
224.
No statement in use by authority of the High Court may be discontinued without an express order of such Court.B. - Monthly and Quarterly Statements[225. Judicial Magistrates shall submit a monthly statement to the Chief Judicial Magistrate and Executive Magistrates shall submit a monthly statement to the District Magistrate of their pending files. They are also required to submit monthly explanations of the cause of delay in the disposal of cases pending for more than six months.] [Deleted by C.S. No. 74.] [G.L. 7/44.][226. Judicial Magistrates shall submit to the Chief Judicial Magistrate and Executive Magistrates shall submit to the District Magistrate, quarterly a general statement.] [Deleted by C.S. No. 74.][227. With the figures submitted by the Magistrates subordinate to them, the District Magistrate and the Chief Judicial Magistrate shall compile a general statement for the whole district and submit it to the High Court with an explanation of delay where any case has been ending for more than two years in respect of cases in part I and part II, for more than six months in respect of criminal appeals and for more than three months in respect of revisions shown in part III of the statement.] [Deleted by C.S. No. 74.] [G.L. 4/44, G.L. 5/52, G.L. 6/52, G.L. 3/53, G.L. 4/53, G.L. 7/53, G.L. 11/57.][Note 1 - The Chief Judicial Magistrate shall submit the statement through the Sessions Judge.] [Existing 'Note' made Note 2 and 'Note 1' Inserted by C.S. No. 75.][Note 2 - Clear concise explanations regarding delays with the [District Magistrate's/Chief Judicial Magistrate's] [Existing 'Note' made Note 2 and 'Note 1' Inserted by C.S. No. 75.] remarks thereon, and not copies of the order sheets, should be submitted to the High Court with Quarterly statement A, Form No. (S) 3, Copies of order sheets, unless called for by the High Court in specific cases, should not be forwarded (G.L. No. 3 of 1914).]
