180. Annual report of Magistrates on criminal administration.
- Together with the annual statement prescribed in Rule [177] [Substituted by Notification No. 377/VIII-a-1, dated 2nd December, 1960, published in U. P. Gazette, Part II, dated 8th April, 1961.] the District Magistrate shall submit an anuual report (Part IX, No. 57) in which he shall notice the main features in the administration of criminal justice in his district during the preceding year, the quantity and quality of work performed by honorary Magistrates, the method of disposal of cases by subordinate Magistrates, the extent to which effect has been given to the rules regarding records and the record-room, the effect of recent legislation and rules on the working of the Criminal Court, and other points connected with the administration of criminal justice which may seem to him to be worthy of notice or record. The report shall be type-written upon the full width of the form, and any remarks which the Sessions Judge shall deem it necessary to record, shall be made in a forwarding letter.[On implementation of e-Court project, all the aforesaid statements shall be submitted through electronic communication and be also made available online.] [Added by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
