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[Cites 0, Cited by 0] [Section 376] [Entire Act]

State of Rajasthan - Subsection

Section 376(2) in The General Rules (Civil), 1986

(2)Correspondence on or relating to the following subjects shall be retained for a period of one year from 1st January of the year succeeding that in which the file is closed:-
(i)Medical examination of ministerial officers.
(ii)Leave, transfer and certificate of transfer of charge of ministerial officers (These are to be retained for one year after entry in the service book).
(iii)Verification of securities of public accountants and officials (These are to be retained for one year after the next verification).
(iv)Contingent bills.
(v)Change of office hours.