- A register of attendance in the prescribed form (Reg. 2) shall be kept by every Presiding Officer in his own handwriting and shall be signed by him at the end of each month, provided that if a Presiding Officer is transferred during the month, he shall sign such a register at the end of the last date he attended that office, instead of at the end of that month. The District Judge shall forward a true copy of his own register (Reg. 2) to the High Court at the end of each month and shall also report if the subordinate courts have observed court hours during the month. The registers of all subordinate courts at headquarter and true copies of registers or outlying courts shall be submitted to the District Judge at the end of each month. The District Judge may pass necessary orders about the timings observed by subordinate courts and shall forward such registers or their copies to the High Court only, if he considers it necessary.
