Section 50 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
50.
That the committee constituted under Rule 7 of the A.D.R. Rules, 2004 shall also take steps to nominate any person or institute to conduct training courses from time to time or imparting legal education to lawyers and judicial officers. It is proposed that such training courses be organised every month at each District Headquarters by the District Judges wherein, the inspecting judges of this court may also participate in their District, two times or three times in a year for monitoring and assessing the efforts made by each one of the Presiding Officer of the Court in the District while keeping in view the provisions of Section 89 of the Code of Civil Procedure which should aim at reducing the pendency of civil cases by the respective courts and for the said purpose each one of the Courts should send monthly statement of cases wherein their efforts made under Section 89 have succeeded to reduce the pendency of cases and marks may be given by the inspecting judge of this court to be kept in the service file of the Presiding Officers of the courts.
