71. Immediately on the receipt, in the office of the Court, of a record in criminal case, the Diarist shall examine the condition of the cover and shall make a note therein and get the record signed and dated by an officer of the Court and shall forthwith deliver such record to the Receiving Assistants who shall at once examine the same and make a note stating that the record is perfect or defective, as the case may be and if defective, the particular or particulars in which it is defective.
