Chapter

Particulars

I

The particulars of organization, functions and duties.

High Court of Judicature at Allahabad. To discharge the functions conferred under the Constitution of India and supervisory control over the subordinate courts under the jurisdiction of the High Court.

II

The powers & duties of officers and employees

As per The Allahabad High Court Rules, 1952, The High Court Officers & Staff (Conditions of Service & Conduct) Rules, 1976, The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001, The Allahabad High Court Bench Secretaries (Conditions of Service) Rules, 2005, The Subordinate Civil Courts Ministerial Establishment Rules, 1947, The U.P. Higher Judicial Service Rules, 1975, The U.P. Judicial Service Rules, 2001.

III

The procedures followed in the decision making process, including channels of supervision and accountability.

- do -

IV

The norms set for discharge of functions

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V

The rules, regulations, instructions, manuals and records, held by the company or under its control or used by its employees for discharge its functions

- do -

VI

A statement of the categories of documents that are held by the company or under its control.

- do -

VII

The particulars of any that exists arrangement for consultation with, or representation by, the members of the public in relation to the formulation of policy or implementation thereof.

As per the Order of the Hon'ble Chief Justice the formulation of policy is done by the Administrative Committee and the Full Court as provided in Allahabad High Court Rules, 1952.

VIII

A statement of the boards, councils, committees and other bodies consisting of two or more persons constituted as its part or for the purpose of its advice, and as to whether meetings of those boards, councils, committees and other bodies are open to the public, or the minutes of such meetings are accessible to the public.

Same as mentioned in VII.

IX

A directory of officers and employees.

List of Officers and Staff

X

Statement on monthly remuneration received by each of offices and employees including system of compensation as provided in its regulations.

As per Allahabad High Court Rules, 1952 available on the Official Web-site of the High Court.
Designation and Pay Scale as on 21-10-2001

XI

Budget allocated to each of company agency, indicating the particulars of all plans, proposed expenditures and reports on disbursement made.

As per allocation made by the State Government

XII

The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes.

Not applicable

XIII

Particulars of recipients of concessions, permits or authorizations granted by the company.

Not applicable

XIV

Details in respect of the information available or held by the company, reduced in an electronic form.

Not applicable

XV

The particulars of facilities available to citizens for obtaining information, including the working hours of a library or reading room, if maintained for public use.

The Library remains open during working hour of the Court. It is not maintained for public use. It is maintained only for Hon'ble Judges and Officers of the Court.

XVI

The names, designation and other particulars of Central Public Information Officers

Available on the Official Web-site of the High Court.

XVII

Such other information as may be prescribed; and thereafter update these publications every year.

All the relevant information relating to the High Court and it's activities is available on the Official Web-site of the High Court.
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