486. The principle underlying the arrangement of records in the record room is that, as far as possible, records shall be stored in the order of disposal without distinction of courts or classes of cases. The position of each record in the record room is traced by the number allotted to it in the record room register of criminal cases maintained by the record-keeper (in Form No. 83 on Schedule V) and for this purpose it is necessary to arrange, as far as possible, that registration of records in the register shall be made in the order of disposal.
