- As each case is instituted the clerk-in-charge of the record shall prepare general index in Form No. 1 and order-sheet in Form No. 2.The general index shall be prefixed to the record of every case and unless otherwise directed such paper shall be entered in it as it is filed.The order-sheet shall form the second paper of the record in every suit or case. It shall be maintained by the official-in-charge of the record for the time being and shall contain-(a)a record of the presence of parties and the names of their recognized agents or pleaders;(b)a record of each order passed and material event occurring in the case : or(c)where such order or event is recorded elsewhere in the file, a note referring to such record and giving the subject-matter and the date thereof.The exhibit mark of every document admitted in evidence shall be noted in bold letters and figures on the right hand margin of the index (Form No. 1) opposite the entry relating to such document.
