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State of Jharkhand - Section

Section 600 in Civil Court Rules of the High Court of Judicature at Patna

600.

The District Judge shall forward a copy of his report of inspection to the Presiding Officer of the Court concerned for his information and guidance, unless for an special reason the Judge considers it should be withheld in which case he will take the orders of the High Court in the matter. The copy of the inspection report shall be preserved by the Subordinate Court in a guard file to be kept for the purpose, and it shall be the duty of the Presiding Officer of the Court to see that the defects and irregularities pointed out therein are remedied as soon as possible and a note made against each defect or irregularity that this has been done. [G.L. 10/64]The guard file is to be placed before the District Judge at every inspection.