Plaints should be presented at any time during the Court hours specified in Rule 1 to the Court or to such office as the Court appoints in this behalf by an order in writing (Order IV, Rule 1). A ministerial officer so appointed shall be the chief ministerial officer for the purpose of Order VII, Rule 9 (4).Note 1. - At the headquarters of a civil district the officer to be so appointed should either be the Clerk of Court or the Deputy Clerk of Court or such other officer as the District Judge may think fit. It should be borne in mind that each individual Court must record an order in writing for this purpose and a general order by the District Judge is not sufficient.Note 2. - This rule applies also to memoranda of appeal and applications [Order XIV, Rule 1 (1), and Order XXI, Rule 10],
