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State of Rajasthan - Section
Section 367 in Rajasthan Panchayati Raj Rules, 1996
367. Destruction of Records.
- The following registers, book and papers of a Panchayati Raj Institution shall be destroyed after the expiration of the period specified opposite them, such periods to be reckoned as from the date of their closure or final disposal -| (i) | Counterfoil Receipt Books | Three years |
| (ii) | Registers showing demand & collection of taxes and otherdues | Five years |
| (iii) | Register of correspondence | Three years |
| (iv) | Inspection Book | Three years |
| (v) | Annual Report on the working of Panchayats | Five years |
| (vi) | Applications for copies of records | One year |
| (vii) | Application for inspection of Records | One year |
| (viii) | Forms of oath taken by the Chairpersons and Members &other papers relating to election | Four years |
| (ix) | Audit Report | Fifteen years |
| (x) | Report regarding embezzlement | Fifteen years |
| (xi) | Service Book and Character Rolls | Two years after retirement of the person concerned. |
| (xii) | Annual estimates of Receipts & expenditure | Three years |
| (xiii) | Vouchers and Bills | Three years after audit. |
| (xiv) | Security Bonds | One year after they, cease to have effect. |
| (xv) | Other miscellaneous papers | Three years |