No case which is examined merely in order to see how a subordinate magistrate is progressing in knowledge, or with a view to ascertaining the facts, or because the duration has been long, or for any purpose other than that of considering the correctness, legality or propriety of a finding, sentence or order, or of the procedure as affecting such correctness, legality or propriety, shall be entered in this register. If any record is deemed necessary the cases so examined may be entered in a separate note book.
