The records of (i) suits, (ii) miscellaneous judicial cases, (iii) execution cases, (iv) insolvency petitions, (v) regular appeals, (vi) miscellaneous appeals, (vii) miscellaneous cases and papers should be forwarded, together with the prescribed lists to the district record-room on the 5th of each month. The records of suits and cases decided by Judge of Small Cause Courts should similarly be forwarded to the district record-room on the 5th of each month together with the prescribed lists.Note. - The District Judge may, with the previous approval of the High Court, relax this rule in case of particular out-stations and fix the 20th of each month for forwarding the records to the district record-room. He should, however, warn the clerks concerned at such stations clearly to bear in mind that this extra fortnight's time is not intended for their benefit and that there should be no slackness on their part in the work of filing, paging and indexing of records.
