In every office an officer should be specifically placed incharge of forms and he will be held generally responsible to the head of the office for the proper custody, account and issue of forms and for the timely submission of indents. An official should also be deputed to keep the register of receipts and issues of blank forms in the prescribed form and look after the forms.Note 1. - At the headquarters the clerk of the Court or the deputy clerk of Court and at the outlying stations, the Presiding Officer of the Court or where there are two or more Courts, the Senior Judge may be kept in-charge of the forms.Note 2. - At the head-quarters, the Librarian-cum-Forms clerk and at the outlying stations, the Naib-Nazir shall deal with the receipt and issue of blank forms, except receipt books, and maintain the register in the prescribed form.Note 3. - Attention of the officers-in-charge of forms and of the officials dealing with the receipt and issue of forms is drawn to the provisions of Rule 36 of the Madhya Pradesh Forms Rules, 1961 and to S.R. 60 of the M.P. Treasury Code, Volume I.
