499. Whenever any record or part of a record is found missing a report shall be made at once by the record-keeper to the District Magistrate who shall cause an enquiry to be held without delay. Losses of an entire file and cases in which theft is suspected shall be reported through the Sessions Judge to the Registrar of the High Court as soon as the enquiry has been completed. The report shall contain a full statement of the measures taken to prevent losses of a like kind from recurring and also state whether the papers have been recovered or not and how the person, if any, held responsible has been dealt with.
A missing record is one which is not where it should have been had the proper procedure been followed and is not known to be in some proper custody elsewhere.Note. - Clerks are strictly forbidden to take records home.
