- Munsarim shall perform the following duties :(1)assigned by the Code of the Chief Ministerial Officer of a court;(2)for the performance of which he is appointed by the court under the provisions of the Code, or otherwise;(3)assigned to him in the General Rules (Civil);(4)if the court appoints him in this behalf, to sign routine orders, summons, and notices which the Presiding Judge is not himself required to sign under any law or order in force;(5)to see that such accounts and statements as are by any law or order required to be exhibited and filed are exhibited and filed in due time and form, and to take the orders of the court thereon;(6)to keep up such books and registers and to perform such duties as he is expressly required to do by any rule, General Letter, or Circular Letter of the High Court;(7)to arrange for the preparation and due submission of periodical returns and statements; to draft letters; and to carry out orders contained in precepts of the High Court as to issue of notices and transmission of records;(8)under the orders of the court, to assign to his subordinates the duties to be performed by each;(9)generally to supervise the working of the office in all departments;(10)to maintain a register of attendance of all the ministerial officials under his control;(11)to inspect the work of each clerk attached to his office once every six months; and(12)to see that decrees are properly drawn up and the names and descriptions of parties including their registered addresses, if any, are clearly and legibly entered therein.
