A subsidiary order-sheet with separate table of contents shall be opened for the following matters :-(i)Application for the execution of a decree.(ii)Miscellaneous Judicial case under items (5), (6), (8), (9), (10), (11), (17), (18), (22), (24), (34) or (42) of Rule 372.(iii)Miscellaneous Judicial case under item (41) of Rule 372 when not connected with suit or proceeding pending before a Civil Court or with a suit registered under Sections 20 (2) and 14 (2) of the Arbitration Act, 1940.(iv)Application under Rule 2 (3), Order II, of the Code of Civil Procedure, 1908.(v)Proceedings under Section 4, 53 or 54 of the Provincial Insolvency Act (V of 1920).(vi)Application under Section 76 (2) or 88 of the Indian Lunacy Act (IV of 1912).An entry of the opening of a subsidiary order-sheet shall be made in the order-sheet of the main case. Papers other than papers which belong to a 'D' File relating to a miscellaneous judicial case will be grouped together under the subsidiary order-sheet. It will be convenient to bind the whole in a sheet of cartridge paper 19" x ½", bent double.
