The District Judge should examine not only the pending records of the Court but also a number of disposed of cases. He should pay special attention to long pending cases in order to see whether delay has been caused by inadequate control or incorrect procedure. A number of matters requiring his particular attention have been indicated in preceding rules and they should invariably be the subject of comment. In addition such matters as punctuality in attendance, satisfactory arrangement of work, legibility, control and inspection of subordinates should be touched on.Note. - The remarks made in the inspection note should invariably be considered while making yearly and half-yearly confidential reports on the officer concerned.
