Section 212 in The Rajasthan Revenue Courts Manual, 1956
212. Record-keeper's certificate of correctness.
- If the record be found to be m order, the Record-Keeper. or the Assistant Record-Keeper as the case may be. shall record a certificate to that effect in the general index. If the record be found to be defective in any respect, he shall in writing report its condition for the orders of the Collector, and the report with all other papers consequent on it shall, after being entered in the general index, be filed with the record.Where the court of which the record has been found defective, is at headquarters, it will be preferable as a rule to send for the clerk at fault and have the necessary corrections carried out in the record room. The record while under correction and the clerk correcting it should always be under the immediate eye of the record-keeper or of an assistant record-keeper.
