Routine entries and the order sheet, especially preliminary orders of the kind referred to in Rule 149, may be made by the Court reader but shall be signed at the close of the proceedings each day, as well as at the conclusion of the trial, by the presiding officer after he has satisfied himself of their correctness. The responsibility for all orders in the order sheet is entirely on the presiding officer and the permission contained in this rule for routine entries to be made by Court readers must not be construed as detracting from that responsibility.Dismissal of Cases in Default
