(1)Every Court must maintain a cause list in the prescribed form (Schedule V, No. 201) and each case should be entered in it as soon as a date is fixed for hearing. The cause list must show the date for which the case has been fixed and for what purpose.(2)The cause list must be written in the language of the Court and should be fastened on a board, kept during office hours in a conspicuous place either within or without the Court room, accessible to the general public so that all parties and their counsels may be able to see at a glance what cases are fixed for each day and for what purpose.(3)There should be a separate list for every month. The paper should be ruled for the whole month, Sundays and gazetted holidays being noted and sufficient blank space being left for each working day for which no cases or a small number of cases have been fixed. Whenever a case is fixed for hearing, it will be inserted against the appropriate date. As each case is called and heard the entry relating to it will be scored out. The reader of the Court will be held responsible for seeing that this is regularly done.(4)In column 6 it must invariably be noted what was done in the case on the day appointed, so that every case may be traceable in the list from the first date fixed for hearing until the date of disposal. The results of the cases disposed of should also be clearly noted in that column.(5)Completed cause lists should be preserved in court for reference so that any inspecting officer may be able to see at a glance how the work was disposed of.
