(a)As each case is instituted, the clerk-in-charge of the record shall prepare a General Index in (F. 4) which shall be prefixed to the record of every case and each paper as it is filed unless otherwise directed in these rules shall be entered in the index, along with its dale of presentation, in the order in which they were brought on record.(b)The exhibit mark of every document admitted in evidence shall be noted in bold letters and figures on the right hand margin of the index (F. 4) opposite the entry relating to such document.(c)When a paper is removed from the record the fact of such removal shall at once be noted in the General Index (F. 4) and the appropriate index of exhibits against the entry of that paper.
