Section 281 in Civil Court Rules of the High Court of Judicature at Patna
281.
Reports under rules 279 and 288, if forwarded under the orders of the District Judge for explanation to Courts concerned, should be submitted to the Judge-in-Charge on return, and when finally disposed of should be filed by the Record-Keeper in chronological order, and in a separate Court.III. Arrangement of Records in the Record-Room
