609. Only those cases for which statistical sheets are prepared under Rule 597 shall be included in the ledgers and the corresponding statements. The information given in the notes made in the statistical sheets shall be incorporated in the legders. In Ledger A separate pages shall be set apart for each side-head of crime as detailed in Statement II and in Ledgers B, C and D for each Court. The number of pages allotted should be sufficient to last for the calendar year. When a Magistrate is appointed to a district to replace a Magistrate who is transferred, his work shall be shown in that portion of the ledgers allotted to his predecessors. the names of only those Magistrates who are holding office at the end of the year shall be entered in the statements. The work of a Magistrate who is transferred during the year shall be shown against the name of his successor.
