Section 296 in Civil Court Rules of the High Court of Judicature at Patna
296.
All requisitions for documents or records other than those received from the Copying Department shall on receipt be entered by the Record-Keeper (or by a clerk under the Record-Keeper's personal direction) in a Register in Form No. (R)18, and then handed for compliance to the clerk in charge of the required document or record. The latter shall immediately enter the application in a Register in Form No. (R)19, and bring the required document or record to the Record-Keeper, who shall then despatch it to the requiring Court, after noting compliance in column 4 of Register (R)18. [H.C. memo no. 3500-14, dated 29th March, 1996]When a requisition is so defective that the Record-Room staff cannot comply with it, it shall be returned to the requiring Court or Officer, and the Record-Keeper shall note the return in column 4 of Register (R)18.In Record-Room where the records have been divided into several separate charges for administrative convenience, each clerk in charge of a separate batch of records shall maintain a copy of Register (R)19 in respect of the records in his charge. On the return of the documents or record, he shall note in this Register the date of such return.Note 1. - A separate requisition shall be sent for every record or for any number of documents out of the same record called for by any Court.Note 2. - A memorandum of removal with the date should also be made in the remarks column of the despatch list against entry relating to a record removed.Note 3. - Requisitions for records should, at the time of registration under this rule, be stamped with a date stamp and numbered serially.Note 4. - All actions necessary to comply with a requisition for a record including the preparation of the letters to accompany the record and advising the despatch in Form Nos. (M)3 and (M)2, and packing and despatch of the record shall be taken by the Record-Keeper or a clerk in his office deputed for the purpose.Note 5. - All requisitions for records should be despatched without delay.Note 6. - Such records on receipt should be forthwith placed and carefully kept with the records of the cases in connection with which they have been requisitioned.Note 7. - After disposal of the case in question, such records must be returned to the Record-Rooms at latest at the time of the next periodical despatch of records.At the time of each periodical despatch of records certificate under the signature of the Court and countersigned by the Serishtadar to the effect that all outstanding records called for reference in cases disposed of up-to-date have been returned and records retained or kept back under the notes to rule 259, or rule 261(c), Chapter III, Part III, and which have subsequently become due for despatch or which are no longer required have been despatched, shall be forwarded with the records despatched.Note 8. - Requisitions received and issued for records and replies thereto shall be treated as correspondence and shall be entered in Register (R)19A or (R)19B as the case may be, kept by or under the supervision of the Serishtadar of the court.
