167. Record-keeper's certificate of correctness or report to District Judge.
- If the record be found to be in order, the record-keeper, the deputy 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 Judge-in-charge; and the report with other papers consequent on it shall, after being entered in the general index, be filed with the record. Such report shall be made on the printed form (F. 14) prescribed by the High Court.If the Judge orders the file to be returned for correction, the record-keeper will fill up Form No. 18, columns 2, 5 and 6 and deal with the form as if it were issued on receipt of a requisition from a court.Where the court, of which the record has been found defective is at headquarters, it will be preferable, as a rule, to sent 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 a deputy record-keeper.
