RULE AND ORDERS
OF
THE PUNJAB HIGH COURT: RULES AND ORDERS-VOLUME IV

(Though every care has been taken to incorporate amendments/substitutions and additions, still, in case of any omission or mistake, the High Court or NIC shall not be responsible. always refer to the Published Gazette for authenticated version.)
Chapter Subject Volume and Chapter
CANONS OF JUDICIAL ETHICS Vol. IV, Canons
1 SUPERINTENDENCE AND CONTROL
Part A Part-I General (Supervision and Control) Vol. IV, Chapter I, Part A
Part B Pecuniary Control Vol. IV, Chapter I, Part B
Part C Inspection of Subordinate Courts Vol. IV, Chapter I, Part C
Part D Reports on the work of Judicial Officers Vol. IV, Chapter I, Part D
Part E Assumptions and Relinquishment of charge of Appointments by Judicial Officers Vol. IV, Chapter I, Part E
Part F Acquisition and disposal of immovable and other valuable property by Judicial Officers and the Subordinate Civil Courts Establishment. Vol. IV, Chapter I, Part F
Part G Position Of Additional District and Sessions Judges Vol. IV, Chapter I, Part G
Part H Appearance of Legal Practitioners in courts in which their relatives held official positions. Vol. IV, Chapter I, Part H
2 SUPERINTENDENCE AND CONTROL-CIVIL COURTS
Part A Superintendence and Control Vol. IV, Chapter 2, Part A
Part B Inspection of Subordinate Courts Vol. IV, Chapter 2, Part B
3 SUPERINTENDENCE AND CONTROL-CRIMINAL COURTS
Part A Control Vol. IV, Chapter 3, Part A
Part B Inspection of Subordinate Courts Vol. IV, Chapter 3, Part B
4 COURT-FEES AND STAMPS
Part A Reduction, Remission and Refund of Court-Fee Vol. IV, Chapter 4, Part A
Part B Description of Stamps to be used for denoting fees chargeable under the Court-Fees Act. Vol.IV, Chapter 4, Part B
5 PROCESS FEES
Part A Remarks and Directions Vol.IV, Chapter 5, Part A
Part B Rules under Section 20, Clauses (i) and (ii) Vol.IV, Chapter 5, Part B
Part F Punjab Subordinate Courts (Right To Information) Rules, 2007 Vol.IV, Chapter 5, Part F
Part G Haryana Subordinate Courts (Right To Information) Rules, 2007 Vol.IV, Chapter 5, Part G
Part H Chandigarh Union Territory Subordinate Courts (Right To Information) Rules, 2007 Vol.IV, Chapter 5, Part H
6 PROCESS-SERVING ESTABLISHMENT
Part A Remarks and Directions Vol. IV, Chapter 6, Part A
Part B Rules under Section 20, Clause (III) Vol. IV, Chapter 6, Part B
Part C Rules under Section 22 Vol. IV, Chapter 6, Part C
7 PROCESSES-CIVIL COURTS
Part A General Vol. IV, Chapter 7, Part A
Part B Service of Process Vol. IV, Chapter 7, Part B
Part C Issue of summons or other process for service on a person employed in the Public Service Vol. IV, Chapter 7, Part C
Part D Issue of summons or other process for service on persons in the Army, Navy or Air Force Vol. IV, Chapter 7, Part D
Part E Issue of summons or other processes for service on a person residing within the jurisdiction of an other court in the same or another state or territory who has no agent to accept service within the jurisdiction of the Court issuing the process. Service of processes issuing to or from other states and territories. Vol. IV, Chapter 7, Part E
Part F Service of the processes of the Courts in India in places beyond India and vice versa Vol. IV, Chapter 7, Part F
Part G Assistance by village officers in process-serving Vol. IV, Chapter 7, Part G
Part H Cost of Postage and Registration on Processes forwarded by post, how to be defrayed Vol. IV, Chapter 7, Part H
Part J Police Assistance Vol. IV, Chapter 7, Part J
Part K Filling up of Forms of Process Vol. IV, Chapter 7, Part K
8 PROCESSES-CRIMINAL COURTS
Part A Issue and Service of Summons Vol. IV, Chapter 8, Part A
Part B Preparation and issue of warrants of arrest and other Processes Vol. IV, Chapter 8, Part B
Part C Attendance as witnesses and evidence of persons residing beyond the limits of India Vol. IV, Chapter 8, Part C
9 FINGER IMPRESSIONS; HANDWRITING; FORGED STAMPS AND CURRENCY AND BANK NOTES
Part A Documents and Papers on which Thumb and Finger marks should be affixed Vol. IV, Chapter 9 Part A
Part B Phillaur Finger Print Bureau Vol. IV, Chapter 9, Part B
PART C Rules regulating applications for and payment of the services of the Government Examiner of questioned documents Vol. IV, Chapter 9, Part C
Part D Expert opinion in forgeries relating to Stamp and Currency, and Bank Notes Vol. IV, Chapter 9, Part D
10 FORFEITED AND UNCLAIMED PROPERTY AND MALKHANAS
Part A Items of account connected with law and justice, sales of unclaimed property, Judicial forfeitures, & C. Vol. IV, Chapter 10 Part A
Part B Custody and disposal of the property attached under the Criminal Procedure Code Vol. IV, Chapter 10, Part B
Part C Arms and Ammunition Vol. IV, Chapter 10, Part C
Part D Civil Courts Malkhanas Vol. IV, Chapter 10, Part D
11 REALIZATION OF FINES Vol. IV, Chapter 11
12 OATHS, AFFIRMATIONS AND AFFIDAVITS
Part A Deleted Vol. IV, Chapter 12, Part A
Part B Affidavits Vol. IV, Chapter 12, Part B
13 TOUTING Vol. IV, Chapter 13
14 LEGAL PROCEEDINGS BY OR AGAINST JUDICIAL OFFICERS Vol. IV, Chapter 14
15 FOREIGN JURISDICTION Vol. IV, Chapter 15
16 RECORDS
Part A Preparation of Judicial Records Vol. IV, Chapter 16, Part A
Part B Transmission of Judicial Records Vol. IV, Chapter 16, Part B
Part C Inspection of Judicial Records Vol. IV, Chapter 16, Part C
Part D Custody of Judicial Records Vol. IV, Chapter 16, Part D
Part E Production of Revenue Records Vol. IV, Chapter 16, Part E
Part F Destruction of Records Vol. IV, Chapter 16, Part F
17 PUNJAB CIVIL AND CRIMINAL COURTS PREPARATION AND SUPPLY OF COPIES OF RECORD RULES, 1965 Vol. IV, Chapter 17
17 A-PUNJAB AND HARYANA CIVIL COURTS PREPARATION AND SUPPLY OF CERTIFIED COPIES OF TYPE-WRITTEN APPEALABLE INTERIM ORDERS/JUDGMENTS RULES, 1982. Vol. IV, Chapter 17-A
18 LIBRARIES Vol. IV, Chapter 18
19 CORRESPONDENCE
Part A General Directions Vol. IV, Chapter 19, Part A
Part B Vernacular correspondence connected with Judicial Matters Vol. IV, Chapter 19, Part B
Part C The use of rubber stamps for signatures in official correspondence Vol. IV, Chapter 19, Part C
20 COMPLIANCE WITH THE HIGH COURT PRECEPTS Volume IV, Chapter 20
21 BUDGET
Part A General Vol. IV, Chapter 21, Part A
Part B Preparation of Budget Estimates and Schedules of New Expenditure Vol. IV, Chapter 21, Part B
Part C Appropriations and Re-appropriations Vol. IV, Chapter 21, Part C
Part D Control and Distribution of Grants Vol. IV, Chapter 21, Part D
22 JUDICIAL BUILDINGS
Part A Submission of proposals and estimates Vol. IV, Chapter 22, Part A
Part B Sessions Houses Vol. IV, Chapter 22, Part B
Part C Court Furniture Vol. IV, Chapter 22, Part C
23 REPORTS AND RETURNS
Part A General Vol. IV, Chapter 23, Part A
Part B Annual District Civil and Criminal Reports Vol. IV, Chapter 23, Part B
Part C Periodical Reports and Returns due to District and Sessions Judges and District Magistrates, and by them to the High Court Vol. IV, Chapter 23, Part C
Part D Information to be supplied to the Police in regard to Criminal Statistics Vol. IV, Chapter 23, Part D
Part E Information to be supplied to the Canal Authorities Vol. IV, Chapter 23, Part E
Part F Returns in cases in which the Collector acts as Ministerial Officer in the execution of decrees Vol. IV, Chapter 23, Part F
24 REGISTERS Vol. IV, Chapter 24
25 SUPPLY OF FORMS
Part A Supply of Forms Vol. IV, Chapter 25, Part A
Part B Printing Vol. IV, Chapter 25, Part B