(1)General letters and circulars fall under the three categories:-(i)General letters and circulars containing no general instructions or orders, but only calling for information or explanation in regard to particular matters, (e.g. questions in Parliament or Legislative Assembly or remarks in Audit Inspection Reports).(ii)General letters and circulars containing general instructions or orders, but of only ephemeral value (e.g. declaring a certain day as a special holiday, or saying that the Registrar would be away during a certain period and D.O. letters during this period should be addressed to the Additional Registrar, or asking that monthly establishment bills for a certain month should be submitted before a certain date).(iii)General letters and circulars containing general instructions or orders of permanent or lasting importance, (e.g. saying that applications for leave should be submitted one month in advance of the date from which leave is required or that process-servers are entitled to T.A. when they travel by rail etc.)
