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State of Uttar Pradesh - Section

Section 438 in The General Rules (Civil), 1957

438. Fending files.

- Pending files shall be in two packets; those of-
(1)files containing references that have been answered or require no answer, and
(2)files containing references that are unanswered.As soon as new file is opened by the issue or receipt of any letter, columns 1, 2 and 4 of the File Index Register (Form No. 64) shall be filled up. The serial number assigned to such file shall be noted on such letter and every subsequent letter issued or received, belonging to such file.As soon as a pending file is closed, the remaining columns of the File Index Register shall be filled up and the file removed from a packet of pending files and placed in its appropriate compartment in the correspondence press.(N.B. - The file index will be supplied on application to the Superintendent, Printing and Stationery).