Section 228 in Criminal Court Rules of the High Court of Judicature at Patna
228.
The District Magistrate's [and Chief Judicial Magistrates] [Inserted by C. S. no. 76.] are expected to examine carefully the statements, monthly and quarterly, submitted by the courts subordinate to them, and to satisfy themselves that the business in these courts is transacted with due despatch. They may, if they consider it necessary, call for a full explanation from a subordinate court in regard to any case on its file. A case which calls for special attention may be brought to the notice of the High Court. They will submit with the quarterly returns a concise statement in Form No. (S) 3A regarding the out-turn of work shown by each of the Subordinate Magistrates and an expression of their opinion on any deficiency apparent in this respect. [G. L. 1/24][Note - In case the Sessions Judge considers it necessary, he may express his own opinion in this respect.] [Inserted by C. S. no. 76.]
