Section 332 in Civil Court Rules of the High Court of Judicature at Patna
332.
(a)The Record-Keeper shall arrange the records of each Court by groups and place them on the shelves in monthly bundles.(b)The records will be kept in the bundles in order of their dates of disposal.(c)The names of the groups will be prominently shown on the shelves and the space allotted to Group A should be sufficient for the accommodation of records [for twelve years] [Substituted by C.S. No. 36, dated 19.11.1973.] and that to Group B for one year.(d)Besides Groups A and B there will be the following two subsidiary groups formed out of records transferred from Group A by reason of steps taken in execution or of subsequent satisfaction :-Group A-1 - Records of cases in which execution has been applied for [x x x] [Words 'within three years' deleted by C.S. No. 37, dated 19.11.1973.] either to enforce the decree or any unpaid instalment.Group B-1 - Records of cases in which the decree has been fully satisfied.The records of these two groups will be made up into separate monthly bundles. A-1 bundles will be kept on the shelves with A bundles and B-1 bundles with B bundles of the corresponding month.(e)The transfer of a record from A to A-1 or B-1 Group or from one bundle in A-1 Group to another bundle will be effected as occasion arises, regard being had to the provisions in clause (d) of this rule. When an execution is applied for there will be no difficulty in finding out the proper record from Group A or Group A-1 as the case may be.(f)A conspicuous note should be made of the date of disposal and of the results of the suit and of every subsequent proceeding [x x x] [Deleted by C.S. No. 38, dated 19.11.1973.] on the outer sheet of each record.
