- The following registers shall be maintained in all civil courts :-(1)Register of Civil Suits (Form No. 3);(2)Register of Original Suits Disposed of (Form No. 67);(3)Register of Applications for Executions of Decrees and Orders (Form No. 68);(4)Register of Disposal of Applications for Executions of Decrees and Orders (Form No. 69);(5)Register of Miscellaneous Judicial Cases not relating to suit or other cases (Form No. 70), a list of which is printed on the form in the appendix;(6)Register of Returned Documents (Form No. 71);(7)Register* of Miscellaneous Non-judicial Cases (Form No. 7);* Note. - It is not intended by this register that separate records are to be prepared for any of these cases. The papers relating to each so-called case will always remain in the file of the parent suit.(8)Register of References to and from Revenue Courts (Form No. 8);[(8-A) Register of References from Criminal Courts (Form No. 169);] [Added by Notification No. 121/VIII-b-260, dated 1-5-1959, published in the U. P. Gazette, Part II, dated October 3, 1959.] and for the purposes of statistical statements the following registers shall be maintained in all civil courts;(9)Register showing the classification and value of suits instituted (Form No. 72);(10)[ Register of cases in which salaries of public officers as servant of the Government or of a servant of a railway company or local authority or of a servant of a corporation engaged in any trade or industry which is established by a Central, Provincial or State Act or a Government Company, as defined in Section 617 of the Companies Act, 1956 are ordered to be withheld under Order XXI, Rules 48 and 48-A of the Code (Form No. 73); [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981 (w.e.f. 23-2-1982).](11)Register of "Miscellaneous Cases, Judicial" (Form No. 74 relating to other cases);](12)Register of persons committed to jail (Form No. 75);(13)Register of proceedings taken in execution of orders received from the High Court (Form No. 76);(14)Register of cases under Section 220 of U.P. Zamindari Abolition and Land Reforms Act, 1951 (Form No. 147).
