Records shall be entered as far as possible in the order of their disposal. Each record or monthly bundle entered in the register shall be given a number, which number shall be prominently inscribed by the record-keeper on the record. Appellate and revisional records and records of proceedings under Sections 250, 386 and 388 of the Code shall not be separately registered or given a separate number. Such record shall be filed with the record of the original case, and a not of the date and details of the final order in such proceedings shall be made in the appropriate column of the register against the entry for the original case.
