- No requisition for a record or portion of a record shall be complied with except in accordance with an order of the High Court, the District Judge or the Presiding Officer of the court in which the records is. The requisition shall, immediately after its receipt, be placed for orders before the District Judge or the Presiding Officer of the court, as the case may be. The record-keeper, or with the consent of the Judge, the clerk incharge of the record shall comply with such order with as little delay as possible and shall send the record or portion of the record concerned to the requisitioning authority along with a copy of the printed form for transmission (Form No. 23) duly filled in columns 1 to 10 of the form shall be filled in the record-room or in the transmitting court and in column 14 the record-keeper or the Munsarim, as the case may be, shall certify whether the record or portion of the record concerned does or does not contain all the papers entered in the general index of that part of the record. The requisition shall be placed at its proper place in the relevant bundle in the record room.A monthly statement of cases in which there has been a delay of more than a week in complying with the order shall be submitted to the District Judge along with an explanation of the clerk concerned with respect to such delay, for orders.
