188. Record-keeper's certificate of correctness or report to District Judge.
- If the record be found to be in order, the record-keeper, the deputy record-keeper or the assistant record-keeper, as the case may be, shall record a certificate to that effect in the general index. If the record be found to be defective in any respect he shall, in writing, report its condition for the orders of the officer-in-charge of the record-room, or where no officer has been placed in charge, the District Judge; and the report with all other papers consequent on it shall, after being entered in general index, be filed with the record. Such report shall be made on the printed form (Form Part IV-98) prescribed by the High Court.If the officer-in-charge or the District Judge orders the file to be returned for correction, the record-keeper will fill up Form No. 23 columns 4, 5, 9 and 10, and deal with the form as if it were a form received from a court.Where the court, of which the record has been found defective, is at headquarters, it will be preferable, as a rule, to send for the clerk at fault and have the necessary corrections carried out in record-room. The record while under correction and the clerk correcting it should always be under the immediate eye of the record-keeper or of a deputy record-keeper.
