(4)The file referred to in sub-rule (3) shall be styled Ephemeral Circulars and General Letters.The General letters or circulars falling under the third category shall be entered in a single register (Reg. 69). They shall be, however, filed in separate files as follows:(i)Circulars of the High Court (Civil).(ii)Circulars of the High Court (Criminal).(iii)Circulars of the Government.(iv)Circulars of the Board of Revenue.(v)Circulars of the Accountant General.(vi)Circulars of the Inspector-General of Registration and Stamps.(vii)Circulars of the Inspector General of Police.(viii)Other circulars.To each file book shall be prefixed an index in which the number, date and subject of each circular shall be entered at the time the circular is filed.
