Section 7 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004
7. Inspection by the Judge-in-charge.
(a)The Judge-in-charge soon after reaching the station may visit the Courts functioning at the station and make observation regarding functioning of the Courts on judicial and administrative side and find out the ways and means for solving the problems, if any, and may have discussion with the Presiding Officers, staff and members of the Bar and litigant public.(b)The Judge-in-charge may also hold dias sitting with the Presiding Officer of the inspecting Court and watch the proceedings of the Court and the manner in which the officer conducts the case including maintaining the decorum of the Court.(c)As far as practicable procedural defects, if any, noticed during inspection shall be pointed out and necessary guidelines or instructions be imparted to remove the same.(d)The Judge-in-charge after going through the draft notes of inspection and on making any addition or alteration at his discretion will record his remark officer wise and finalise the draft notes of inspection.(e)The final inspection note shall thereafter be placed before the Chief Justice for approval and passing orders for circulation to the Full Court.(f)After obtaining orders of the Chief Justice, the notes shall be circulated among the other puisne Judges of the Court except the Inspecting Judge.(g)After completion of the Circulation, a copy thereof be transmitted to the concerned District and Sessions Judge and the Presiding Officer of the Subordinate Court inspected for submission of compliance report within two months from the date of receipt of the copy of the notes of inspection.(h)On receipt of the communication from the High Court under Rule 7(g), the Presiding Officer of the Subordinate Court inspected shall take appropriate steps for removal and rectification of the defects and deficiencies, if any, and report compliance within two months.(i)Soon after completion of two months and after receipt of the compliance report on the notes of inspection, the Inspecting Party consisting of the Superintendent, some Ministerial Officers including one Stenographer shall be deputed to the Court concerned to verify if all the defects pointed out have been actually and properly removed.(j)The Inspecting Party on proper verification shall submit their report regarding removal of defects to the Registrar (Inspection and Enquiry) who shall place the same before the Hon'ble Chief Justice through the concerned Judge-in-charge.(k)The Judge-in-charge of the District/Chief Justice will, on the basis of inspection reports,make relevant entries and make appropriate assessment of the work and performance of the concerned officer in their C.C.Rs.
