(1)At the beginning of every month, the complete record of all suits, appeals and miscellaneous judicial cases not relating to suits or other cases decided during the month shall be made up into a bundle; and on or before the twenty-fifth day of the month or as directed by the District Judge, they shall be transmitted to the record-room. Records of miscellaneous cases relating to other suits shall not be sent in the monthly bundle.N.B.-Records of cases in which proceedings are stayed or in which proceedings are held-up for any reason shall not be consigned to the record-room.(2)Every subordinate court shall on the 28th of every month submit a certificate to the District Judge to the effect that all records which should have been transmitted to the record-room under the preceding para have been so transferred or explain the cause of delay, if any, records have not been transmitted. For the District Judge's court this shall be done by the Munsarim of his court.(3)If a completed record is required for use in the court in which it was completed, or if it has been requisitioned by another court, or it, for any other reason, a completed record is not sent to the record-room at the time specified in this rule "there shall be sent to the record-keeper, in the monthly bundle, in place of every such record, a copy of the form of requisition (Form 17) under which it has been detained, or transmitted elsewhere; the record keeper shall deal with this as an original requisition."(4)An insolvency case wherein an order of adjudication has been made, shall not be deemed to be completed until the insolvent is discharged.(5)The records of decided execution cases shall be consigned to the record-room at the end of each month in the manner indicated in sub-rule (1). They shall be kept in the record-room in the manner indicated in Rule 159.
