Section 245 in Criminal Court Rules of the High Court of Judicature at Patna
245.
The pages and paragraphs of Annual and Inspection reports and similar lengthy communications submitted to the High Court should invariably be numbered.[246. (a) Session Judges, Additional Sessions Judges, and Assistant Sessions Judges shall, when presiding in Court, wear a Judges' or Barrister's gown made of black stuff with white pants over a dark coloured Coat.(b)[x x x x](c)[ Advocates appearing in the Supreme Court, High Court, Subordinate Courts, Tribunals or Authorities shall wear the following dress- [Substituted by C.S. No. 91, dated 29.9.1980.](1)Advocates other than Lady Advocates-(a)a black buttoned, up coat, chapkan, achkan, black Sherwani and white bands with Advocates' Gowns, or(b)a black open breast coat, white shirt, white collar stiff or soft, and white bands with Advocates' Gown.In either case long trousers (white, black or black stripped or grey) or Dhoti.(2)Lady Advocates-(a)Black and full or half sleeve jacket or blouse, white collar stiff or soft with white bands with Advocates' Gowns;(b)Sarees, or long skirts (white or black) or flare.Provided that the wearing of Advocates' Gowns shall be optional except when appearing in the Supreme Court or in a High Court;Provided further that in Courts other than the Supreme Court, High Court District Court, Sessions Court or City Civil Court, a black tie may be worn instead of bands.] [Substituted by C.S. No. 84.](d)[ Pleaders of the Subordinate Courts when appearing in Court, are required to wear a black or white chapkan, achkan, Sherwani or buttoned up long Coat, with trousers or Churidar of Khalta pyjamas to match, and a black gown of the cut and, shape of the gown prescribed for advocates, omitting the pipe or drawings at the back and if European dress is worn, then a black coat with dark or white trousers and a black or dark coloured plain tie and the gown. [Substituted by C.S. No. 84.]The wearing of a head dress is optional.]Note - [x x x x] [Omitted by C.S. No. 92, dated 29.9.1980.]
