- The following matters shall be noticed in the Annual Report,-(1)the condition of judicial buildings;(2)the preparation, arrangement and transmission of records;(3)the cancellation of stamps;(4)the classification, registration of correspondence, circulars and returns;(5)the distribution and preservation of circulars and, general letters;(6)the destruction of records;(7)the condition of the District Court Library;(8)the result of inquiry into the sufficiency of security given by public accountants;(9)the working of the rules under Section 71 of the Rajasthan Court Fees & Suits Valuation Act, No. 23 of 1961;(10)the condition of accounts of the courts;(11)the working of the rules relating to Civil Courts;(12)the arrangement, distribution and use of printed forms;(13)the observance of the rules as to hours of sitting;(14)the observance of the rules relating to check of Amin work by the Officer-in-charge;(15)the effect of recent legislation and of rules of the Government or the High Court on the working of the Courts;(16)any work done by an officer which does not appear in the annual returns e.g. election work, work in administrative tribunals. The number of days spent over such a work shall also be indicated; and(17)the compliance by District Judges with Rule 341.Note.-Matters not to be inserted in the annual report.-In the preparation of their annual reports, officers should refrain from the expression of censure or criticism of officers of other departments of the Government. If it is though necessary then it should be brought to the notice of the High Court by a separate report for further action.
