(1)When a record is removed from the record-room for any purpose, the record-keeper shall insert a memorandum in the prescribed Form (Form No. II-7), in its place in the bundle and note in the record-room register of despatch of civil records, the number of the case, the names of the parties, the designation of the Court or officer to which or to whom it is sent and the date of its removal and shall obtain the signature of the receiving Court or office in the appropriate column of the register. If the record is required by a Court or officer at an out-station the signature taken shall be that of the clerk who acts as a despatcher. On return of the record the record-keeper shall note in the same register the date of return.(2)When records are called for by a Court of Appeal, File D shall not be sent with the other files unless it is specially called for.(3)The record-room register of despatch of records should be destroyed after the expiry of three years from the date of the last entry, provided all the records entered therein have been received back.
