- Upon the institution of a case a general index in the prescribed Form (Part IX, No. 9) shall be opened. In it shall be entered a note of every paper or document as it is brought upon the record, and also a note of every' material exhibit which is produced in evidence. When a paper is removed from the record, a note of the fact shall at once be made in the general index against the entry of that paper. If the paper is an exhibit, a note shall also be made in the index of exhibits.Index of Exhibits. - Upon the institution of a case an index of prosecution exhibits, an index of defence exhibits, and an index of material exhibits in the prescribed Form No. 33, (Part VIII, No. 69) shall also be prepared. Every document or weapon or other thing which is admitted in evidence as an exhibit shall be entered with its exhibit number in the appropriate index of exhibits. When a document or article admitted as an exhibit is subsequently rejected or returned, or otherwise ceases to be an exhibit, a note of the fact shall at once be made in the appropriate index of exhibits and also the general index against the entry of that document of article.There shall be one file of exhibits and this shall remain intact. It shall be opened in the magisterial Court and shall continue as a single exhibit file even in the Court of Session. If the Sessions Court adds any exhibit which was not before the magisterial Court, it shall be placed in the exhibit file and given a serial number of letter next after the last serial number of letter given to the exhibits in the magisterial Court.
