- Once every three months the record-keeper and the Munsarims of the courts shall lay the register or requisitions before the District Judge or the Presiding Officer for orders as to records or portions which have been issued more than three months and have not been returned.N.B. - Records of cases appealed to the High Court will be returned for deposit in the record-room of the District Judge after the expiration of 6 months from the date of judgment in cases appealable to the Supreme Court and after 90 days in other cases.
