Forms should ordinarily be issued on a fixed day, once a month as may be most convenient. The forms clerk should never issue any forms without a written requisition endorsed by the officer-in-charge who should carefully scrutinise all requisitions and see that they are reasonable and that forms are not asked for indiscriminately.Notes. - It should be noted that new forms can be printed and old ones, except Judicial Forms, altered only with the approval of the State Government. Applications for the introduction or modification of a judicial form should be made to the Registrar, High Court of Madhya Pradesh, Jabalpur.
