(1)In addition to the bound volumes of Register-book No. 1, every Sub-Registrar shall keep two file-books as parts of Register-book No. 1.(a)In one of such file books he shall file-(i)Memoranda of registered documents which have been forwarded to his office under Sections 64 to 66 of the Act.(ii)Copies of certificates and orders received under Section 89 of the Act.(iii)Declaration under the Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1975.(iv)Copies of instrument received under the provisions of the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963).(v)Copies of order of Revenue Officer forwarded under Section 19 of the Orissa Land Reforms Act, 1960.(b)In the other file book he shall file(i)Copies of maps and plans mentioned in Section 21 of the Act;(ii)Communications received from other Registering Officers/ Departments/Courts relating to the cancellations, modifications, rectification and discharge of transactions evidenced by documents previously registered or papers previously filed.(iii)Copies and transactions presented under Sections 19, 62 referred to in Rule-21.(2)Every Register shall keep three separate file books as parts of Register-book No.1, in which he shall file the papers referred to above in the manner indicated in Sub-rule (a) and (b)_ In the 3rd file book he shall file the copies of documents alongwith maps or plans, if any received under Section 65, 66 and 67 of the Act.(3)The papers referred to in Sub-rule (1) (a) shall be bound into volumes of convenient size approximately of 500 pages at the end of the year. The file-book referred to in Sub-rule (1)(b) and the third file-book of the Register, shall be bound into volumes of not exceeding 200 pages. The papers shall be numbered consecutively, but in a series different form that used for registration of original documents in Register-book No. 1. The volumes shall be numbered in one series with the columns of Register-book No. 1 but a distinguishing letter "F" shall be added against the said number.(4)To the number so given to the papers referred to in Sub-rule (1)(a) and (2) a distinguishing letter as "C" for copies "M" (Memoranda), S.C. (Sale Certificate) 'O' order or L.O. (Loans Orders), or instrument of mortgage shall be suffixed considering their respective natures.
