The reports shall be drawn up by the reporting officer himself, and submitted to the High Court in duplicate, both copies being signed by the reporting officer. If the case has been disposed of the report shall be accompanied by the records of the original and revisional Courts. If the case is pending no records shall be sent until the High Courts call for them. If there is insufficient space in the printed form for setting out the illegality, impropriety or irregularity adequately, a separate statement or order should be attached with the form.
