54. Admission of genuineness not to be confused with admission of truth of contents.
(1)When a certified copy of any private document is produced in court, inquiry shall be made from the opposite-party whether he admits, that it is a true and correct copy of the documents which he also admits, or whether it is a true and correct copy of the document which he denies, or whether it is true and correct copy of the document the genuineness of which he admits without admitting the truth of its contents, or whether he denies the correctness of the copy as well as of the document itself.Admission of the genuineness of a document is not to be confused with the admission of the truth of its contents or with the admission that such document is relevant or sufficient to prove any alleged fact.(2)[ A Sessions Clerk who fails to furnish security as required by the preceding sub-rule shall not be allowed to hold that post and also other posts of equivalent status.Explanation. - Posts of Suits Clerk, Execution Clerk, Appeals Clerk and Readers of the Courts of Judge, Small Causes, Civil Judge and Munsif shall, for purposes of this rule, be deemed to be in status equivalent to that of a Sessions Clerk.] [Added by Notification No. 103-VIII-b-205, dated 14-4-1965, See U.P. Gazette, Part-1 (Ka), dated 25-12-1965.]
