(3)The following documents should not be registered:-(a)Letters, official and unofficial memoranda and endorsement of an ephemeral nature.(b)Application for appointment in ministerial service, whether received from other offices or from outsiders.(c)Periodical returns unaccompanied by letters or memoranda.(d)Reminders.(e)Memoranda calling for or acknowledging the receipt of records, if not in letter form.(f)Demi-official letters.(g)Endorsements forwarding notices for publication in the Gazette in connection with a judicial proceeding, e.g., insolvency notices, etc.(h)Postal copies of telegrams.(i)Charge reports.
