(2)In outlying courts, the Munsarim (or the person acting in his place) for the period the courts are closed for the civil court vacation shall receive all money-orders, sign acknowledgement for the same and do other acts, which under the preceding rule are ordinarily done by a Presiding Judge. The work of the Munsarim done under this rule shall be checked and reported to the District Judge within a week by each Presiding Officer on the re-opening of the courts after the vacation.
