Section 304(a) in Civil Court Rules of the High Court of Judicature at Patna
(a)The record shall be carefully examined by the Record-Keeper to see J that it is complete and in order. If the Record-Keeper notices that any document is missing or that the record discloses any other defect, he Should at once report the matter to the Judge-in-Charge who should, if necessary, draw the attention of the District Judge.
