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State of Rajasthan - Section

Section 71 in Rules of the High Court of Judicature for Rajasthan, 1952

71. Maintenance of order-sheet.

(1)The order-sheet shall be a continuous one consisting of as many sheets as may be necessary. No entries shall be made on a new sheet until all available space on the previous sheet has been utilized.
(2)The order-sheet shall bear one general number, different sheets thereof being given separate sub-numbers.
(3)When an order is recorded by the Court or the Registrar on the order-sheet, a note thereof shall also be made by the Reader on the paper to which the order relates. When an order is recorded by the Court or the Registrar elsewhere, an entry thereof shall be made the Reader on the order-sheet.
(4)All orders recorded by the Court or the Registrar on the order-sheet and all entries on the order-sheet of orders recorded elsewhere, shall be serially numbered.
(5)All office reports recorded on the order-sheet shall be signed and dated by the clerk concerned, the date being entered immediately below the signature.