Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 269 in The General Rules (Civil), 1957

269. District Judge to be informed when work increases for Copyists.

- If, in any court, copying work increases so much that the existing staff of copyists cannot copy with it, the Head Copyists shall at once report to the District Judge, in the case of the Court of the District Judge, through the Munsarim of that court, and in the case of any other court, through the Presiding Officer of the court. The District Judge shall ascertain whether any increase of establishment is necessary; and if an increase be necessary in his opinion, he shall report the matter for the orders of the High Court. In urgent cases the District Judge may employ extra copyists and report to the High Court.