186. Each deposition should be signed (not merely initialled) by the presiding officer, who should add to his signature at least the initials indicating his official designation, so that the deposition may be complete in itself.
Note. - Every alteration, interlineation and erasure made in any deposition or part of a record of judicial proceedings shall invariably be attested at the time by initials of the presiding officer. He may type depositions or memoranda of evidence, but he shall sign every page of such typed matter.
