(1)Letters and memoranda received shall at once be registered before being put up (with appropriate reference) for orders and those to be issued shall be registered on the day of despatch and shall bear the date of that day.Note. - Correspondence with subordinate Courts including small cause Courts in the district should be conducted by memoranda and not by official letters.(2)The following documents only shall be entered in given number in the correspondence register:-(a)Letters, official and unofficial memoranda and endorsements forwarding any document which is registered, except those of an ephemeral nature.Note. - Circular letters or memoranda which are sent to a number of officers shall be given only one number in the register.(b)Objection statements received from the Accountant General or Treasury officer and replies thereto.(c)Endorsements forwarding notice for publication in the Madhya Pradesh Gazette, if not of a judicial nature.(d)Petitions for mercy.(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.
