Section 11 in Bihar Employees Insurance Courts Rules, 1952
11. Administrative control of the High Court.
- A Court shall be subject to the administrative control and superintendence of the High Court, and shall-(a)keep such registers, books and accounts as the High Court may, from time to time, prescribe; and(b)comply with such requisitions as may be made by the High Court or the Government of Bihar for submission of service records, returns and statements, in such forms and in such manner, as the authority making the requisition directs.
