Report No. 78
3.2. Group of recommendations.-
Broadly speaking, the recommendations made in that Report can be classified into the following groups:-
(a) recommendations for strengthening the subordinate judiciary both in point of number and in point of its efficiency;
(b) recommendations for improving the machinery and equipment of trial courts;
(c) recommendations stressing the need to pay adequate attention to certain existing procedural provisions and administrative aspects, in order to avoid delay;
(d) recommendations for amending the procedural law in order to streamline the functioning of criminal courts.
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