(1)The officer after examining the plaint shall record his opinion on it in the following form.:"Presented on........by ......... properly drawn up, apparently within time and properly stamped."He will then, where necessary, enter it in his register of plaints and applications received (No. 11-78) and transmit it to the Court concerned.Note. - This rule applies also to memoranda of appeal and applications.(2)The register shall be destroyed after three years from the date of the last entry made therein.(3)The officer examining the plaint shall refer any plaint which he considers should be returned or rejected for any reason for the orders of the Judge.
