- On receipt of the record or portion the record-keeper or Munsarim shall deal with it in the manner, mutatis mutandis described in Rule 219 of this Chapter. In the case of records or portion returned to a record-room, so much of the procedure laid down in Chapter VII, Rules 187 and 188, as is applicable shall also be carried out. The record-keeper or Munsarim shall then fill up columns [12 and 13] [Substituted for the figures '11 and 12' by Notification No. 498/VIII-b-236, dated 23-12-1964, published In U.P. Gazette, Part 1 (Ka) dated 11-11-1967.] of the register of requisition (Form No. 42) and shall file the requisition with the record or portion and replace the record or portion in its bundle. The copy of the form for transmission returned with the record or portion, shall then be destroyed.
