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The Judicial Courts Premises and Compound Fund Rules, 2013

Published vide Notification No. 01/Rule Cell, dated 9.1.2014

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(a) "High Court" means the High Court of Punjab and Haryana at Chandigarh;

(b) "Building Committee" means the Building Committee, Punjab of the High Court;

(c) "District Judge" means the District Judge of the Sessions Division of which the District and Sub Divisions form the part;

(d) "Civil Judge (Senior Division)" means the Judicial Officer posted as Civil Judge (Senior Division) at the District Head Quarters and includes the Additional Civil Judge (Senior Division) posted in the Sub Division;

(e) "Judicial Courts Premises" means the Judicial Courts Building and the open or covered space appurtenant thereto exclusively meant for the Judicial Courts;

(f) "Enclosure" means the built or unbuilt specific area in the Judicial Courts Complex;

(g) "Fund" means the amount lying deposited in the Government Treasury/Sub Treasury in respect of the lease money received from the lessees of the enclosures leased out to them;

(h) "Site plan" means the site plan of the Judicial Courts Premises got prepared by the District Judge from the Public Works Department (Building and Roads) authorities under the supervision of the Civil Judge (Senior Division) and approved by the High Court;

(i) "Public Utility Service" means and includes canteen, cycle/scooter/motor-cycle stand, car parking; PCO/STD, bank (including ATM), photostat service/computer service, petition writers, stamp vendors, typists and juice bars.

(ii) After approval of the site plan by the Building Committee, the same shall be sent back to the District Judge which shall be kept with Superintendent of his office and shall be open to inspection by the general public under the supervision of the Superintendent on payment of inspection fee of Rs. 100/-, to be paid in the form of Court Fee stamps.

(iii) The District Judge may, with the prior approval of the High Court, amend the site plan in accordance with the need of the day. However, such an amendment shall be effective only after the expiry of the lease period of the party who is effected by the same.

(b) The lease period can be extended, with the prior approval of High Court, for a further period of one year on existing conditions, in case of satisfactory service by the lessee.

(c) The lessees shall undertake the lease on the conditions prescribed in the form of agreement appended as Appendix-A. The form can be amended keeping in view the situation/character of the enclosures leased out.

(d) The leased deeds executed by the lessees shall be kept with the Superintendent of the District Judge and the same shall be kept by him under lock and key.

(b) In case of non-deposit of lease money within the prescribed time, the first deposit of 25% of the lease money shall be forfeited and enclosures shall be put to auction for the remaining period. The first lessee shall be liable to pay the difference, if any, between the lease money, if the subsequent lease is for lesser amount.

(b) The Civil Nazir/Naib Nazir shall maintain Treasury Pass Book in the Form Appendix D and shall remit the lease money on the date of receipt to the Treasury/Sub Treasury. Each remittance shall be accompanied by a memorandum in the Form Appendix E, Treasury Pass Book and challan in Form Appendix F.

(a) Cleanliness, upkeep and beautification of Judicial Court Complex;

(b) Facilities for the litigants;

(c) The upkeep and furnishing of Judicial Guest House;

(d) Petty construction and repairs to be effected in Judicial Courts Complex;

(e) Functions organized on the directions/orders of Legal Services Authority, Punjab.

Forms under the Judicial Courts Premises and Compound Fund Rules

Appendix A

[Referred to in Rule 4(3)]

Form of Agreement

(1) That I shall be the lessee of the above for a period of twelve months, from the 1st of April, 20 _____ to the 31st of March, 20 _____.

(2) That I shall deposit immediately ¼th of Rs. ___________ the lease money, i.e. Rs. ________. The balance will be paid by 10th of May 20 _____.

(3) That I shall produce a surety who will execute a bond to the effect that he will be responsible to pay the lease money due to the District Judge in case I make default in paying the same.

(4) That I shall keep, no livestock in the Judicial Courts Complex.

(5) That I shall make no additions or alterations of any sort to the enclosure leased to me.

(6) That I shall afford ample protection for foodstuff and other eatables as approved by the Civil Judge (Senior Division).

(7) That in case of a breach of any of the above cited conditions on my part, the District Judge __________________, may direct the said lease to be cancelled without further notice, and that I shall not be entitled to claim a refund from the money deposited and that I shall compensate the District Judge for the loss suffered on account of releasing of the enclosure.

(8) That on the expiry of the term of the lease, I shall vacate the enclosure leased to me and deliver possession thereof forthwith to the District Judge, ____________ and no further notice of ejectment will be necessary.

1. ___________________________

2. ___________________________

_____________________
(Signature of lessee)

Appendix B

[Referred under Rule 5(1)]

Register of Receipts of District/Sub Division _____________ in Connection with Fund

Appendix C

[Referred under Rule 5(1)]

Register of Expenditure of District/Sub Division _________, in Connection with Fund.

Appendix D

[Referred under Rule 5(2)]

Treasury Pass Book for _______ of District/Sub Division Fund

Appendix E

[Referred under Rule 5(2)]

Memorandum

Appendix F

[Referred to in Rule 5(2)]

Appendix G

(Referred to in Rule 8)

Quarterly Statement Showing the Receipt and Expenditure of the Fund

For the Quarter ending __________________, 20

District Judge,

District______