Report No. 127
Resource Allocation for Infra-structural Services in Judicial Administration - (A Continuum of the Report on Manpower Planning in Judiciary: A Blueprint)
| Contents | |
| Chapter I | Introduction |
| Introduction | |
| Chapter II | Courts: The Changing Role |
| The Changing Role (1) | |
| The Changing Role (2) | |
| Chapter III | Court Facilities: Manpower and Material |
| Manpower and Material | |
| Court Facilities | |
| Norms for Sanctioning Additional Courts | |
| Staffing Pattern | |
| Management of the System1 | |
| Creation of a New Professional - The Court Executive | |
| Court Records | |
| Microfilm | |
| Chapter IV | Financial Palliative for the Courts |
| Financial Palliative for the Courts (1) | |
| Financial Palliative for the Courts (2) | |
| Chapter V | Tapping Additional Resources |
| Tapping Additional Resources (1) | |
| Tapping Additional Resources (2) | |
| Lawyers | |
| Unjust Enrichment | |
| Appendix I | Questionnaire |
| Appendix II | Income Expense Ratio Supplied by the States |
| Appendix III | Income Expense Ratio Supplied by the Planning Commission |
| Appendix IV | Tabulation of Replies sent by the High Courts |
| Appendix V(III) | Statement of Receipts and Expenditure |
| Information supplied by States | |
