- A paper sent to be filed with a record already in the record-room (e.g., an order summarily rejecting an appeal, a warrant returned after execution etc.) shall be filed with such record as soon as may be [after examination] [Modified by Notification No. 32/VIII-a-33, dated 13th February, 1957, published in U. P. Gazette, Part II, dated 23rd March, 1957.]. The record-keeper as directed in the previous rule shall punch every stamp which such paper may bear, and enter the paper in the genera! index. The entry shall be made below the certificate signed by the munsarim or the reader, as the case may be, or, if necessary, on a fresh sheet of the general index.
