(1)General letters and circulars fall under the three categories:-(i)General letters and circulars containing no general instructions or orders, but only calling for information or explanation in regard to particular matters, (e.g. questions in Parliament or Legislative Assembly or remarks in Audit Inspection Reports).(ii)General letters and circulars containing general instructions or orders, but of only ephemeral value (e.g. declaring a certain day as a special holiday, or saying that the Registrar would be away during a certain period and D.O. letters during this period should be addressed to the Additional Registrar, or asking that monthly establishment bills for a certain month should be submitted before a certain date).(iii)General letters and circulars containing general instructions or orders of permanent or lasting importance, (e.g. saying that applications for leave should be submitted one month in advance of the date from which leave is required or that process-servers are entitled to T.A. when they travel by rail etc.)(2)The general letters and circulars falling under the first category shall be treated as ordinary correspondence.(3)The general letters and circulars falling under the second category shall be kept in one consolidated file without reference to the subject, to which the letter or circular relate.(4)The file referred to in sub-rule (3) shall be styled Ephemeral Circulars and General Letters.The General letters or circulars falling under the third category shall be entered in a single register (Reg. 69). They shall be, however, filed in separate files as follows:(i)Circulars of the High Court (Civil).(ii)Circulars of the High Court (Criminal).(iii)Circulars of the Government.(iv)Circulars of the Board of Revenue.(v)Circulars of the Accountant General.(vi)Circulars of the Inspector-General of Registration and Stamps.(vii)Circulars of the Inspector General of Police.(viii)Other circulars.To each file book shall be prefixed an index in which the number, date and subject of each circular shall be entered at the time the circular is filed.
