[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 571 in M.P. Civil Court Rules, 1961
571.
On the 15th January each year the District Judge shall submit to the High Court a statement of inspections made during the previous year in the following form. A similar statement should be submitted on the 15th April, July and October of inspections made in the previous quarter:-Statement of the Court and office establishment in the......District inspected during the quarter/year ending....| Name of each Court and establishment of whichinspection is required | Date of last inspection | Date of sending copy of inspection note by theDistrict Judge to the Court concerned | Date of returning copy of inspection note by theCourt concerned to the District Judge | Explanation of failure to inspection |
| 1 | 2 | 3 | 4 | 5 |