- The departmental clerk in each Court and the record-keeper in the record-room shall maintain a register of requisitions for records in Form No. 5 (Part IX, No. 43) Columns 1 to [11] [Substituted by Notification No. 497/VIII-b-236, dated 23rd December, 1964, published in U. P. Gazette, Part I, dated 11th December, 1967, page 2670.] of which shall be filled up as soon as a requisition is received, and Column [12] [Substituted by Notification No. 497/VIII-b-236, dated 23rd December, 1964, published in U. P. Gazette, Part I, dated 11th December, 1967, page 2670.] when the record is transmitted.
