(9)If, in any case, proceedings other than those relating to the execution or adjustment of the decree or orders are continued or instituted in a court, while that part of the record or the case to which the papers of such proceedings would appertain is in another court or in the record-room, all papers filed in such proceedings shall be entered in a supplementary general index in the court in which such proceedings are, with new serial numbers , to be used for the time being. As soon as possible such papers shall be added to that part of the record to which they appertain; the supplementary general index shall be added enbloc to the general index of that part, and "c shall form part thereof; and the serial numbering of the general index shall be continued by entering in red-ink a number against each entry in the supplementary general index.Except in the case of a supplementary general index being brought on the general index, no entry shall be made in the general index otherwise than in black-ink.The serial number in red-ink in the general index appropriate to a paper shall also be entered in red-ink on that paper.
