- The following books and publications shall not be weeded without reference to the High Court:(1)Regulations and Acts, whether in force or repealed.(2)Commentaries on Acts.(3)law Digests and Treatises.(4)Latest editions of the Manual of Government Orders, Book Circulars of Board of Revenue, Civil Service Regulations, Treasury Manual, Financial Hand Books, Standing Orders of the Accountant-General and of the Directions and Manuals (including circulars) of the various departments; also single copies of superseded editions of the above.(5)Law Reports.(6)Government Gazettes in English, subject to Rule 461.(7)Civil Statements and Note, Criminal Statements and Note, Revenue Administration Reports, Police Administration Report, Registration Department Report, Census Report and Appendices.
