(1)The record-keeper shall maintain a register called "Register of Registers deposited in the record-room" (Form No. 11-77). The register shall consist of three parts, viz.,-I. List of Court registers to be preserved permanently.II. List of registers to be eliminated after the expiry of a prescribed period.III. List of record-room registers.(2)Part II shall be divided into sections as follows :Section A-Registers to be preserved for 35 years.Section B-Registers to be preserved for 25 years.Section C-Registers to be preserved for 14 years.Section D-Registers to be preserved for 12 years.Section E-Registers to be preserved for 6 years.Section F-Registers to be preserved for 5 years.Section G-Registers to be preserved for 3 years.Section H-Registers to be preserved for 2 years..Section I-Registers to be preserved for 1 year.(3)Part I and each section of Part II shall be divided into groups by kinds of registers only, the number of groups in each part or section being identical with that of the kinds of registers included therein. A separate series of numbers shall be given to the registers in each group. Enough space should be allotted to each group to last for a number of years. Part II should be split up into as many volumes as in each district may be found convenient, each volume containing an integral number of sections.(4)Part I and each volume of Part II shall be paged throughout and an index shall be made in the opening pages. The entries in the index to Part I shall be made in the order of the groups into which the part is divided and those in the index to each volume of Part II shall be made in the order of section as well as groups in the volume.(5)When registers are received in the record-room the entries relating to them should be made below the existing entries in the respective groups in Part I or Part II to which they belong.(6)When a new volume is opened care should be taken to ensure that the space allotted to each group in Part I or Part II is such that the pages belonging to all groups will be completely filed in approximately the same length of time.(7)Record-room registers referred to in Rule 399 should be entered in Part III which should always be contained in a separate volume.
