106. Examination on receipt and report, if necessary.
- When the record of a case is received in a Court from another Court or from the record-room, the reader shall carefully examine the record and shall at once report to the Court if the record is not in all respects in order or does not correspond to the general index so as to prevent the possibility of doubt as to the office being responsible for any missing document or for any errors or deficiencies to be found in the record.If the record is received from the High Court, the reader or the record-keeper shall carefully examine the record and lay it before the Court. Every' copy or certificate received from the High Court shall be placed upon the general index and filed with the record.
