(3)(i)The records of execution cases shall-(a)if they do not contain file D, be at once placed with the records of the original suits or cases to which they relate, and(b)if they contain file D, be kept in a separate bundle until the destruction of file D and thereafter be placed with the records of the original suits or cases to which they relate, and appropriate entries be made in the lists of the original suits or cases (Form 15).(ii)Records of execution cases relating to awards of arbitrators of co-operative societies shall be kept in the record-room for three years and then returned to the societies concerned.
