(1)Each Registrar's office shall be the Central office of records for the district. But the records of subordinate offices will be preserved in those offices where accommodation is available and in offices where accommodation is not available the following records will be consigned to the Central Record Room, (a) Completed volumes of Register Books number-1 together with the file book containing the copies referred to in Rule-96 (b) Completed volumes of Register book number-3 and 4 and indexes number I, II, III and IV.(2)The Registrar, on receiving indexes number I, II, III and IV from Sub-Registrar Office, if unbound, shall bind them separately for each Sub-Registrar Office.
