When a record is removed from the record room for any purpose, the record-keeper shall keep a memorandum (in Form No. 149 on Schedule II) in its place and shall enter in a register called, the record room register of dispatch of records (in Form No. 78 on Schedule II) a note of the number of the case, the names of the parties, the name of the Court or officer requiring its removal, and the date of the removal. On the return of the record he shall note in the same register the date of the return and remove the memorandum, restoring the record to its proper place.Note. - The signature of the receiving Court or officer, or, if that is not possible, of the clerk responsible for dispatching the record, shall be taken in the appropriate column of the register at the time of removal.
