Section 10 in The Rajasthan Municipalities (Records) Rules, 1964
10. Records which shall be kept permanently.
- Notwithstanding anything contained in these rules or the Schedule appended thereto, correspondence or records which contain a discussion of or a decision on a question of principle, and every order, rules, regulations and bye-laws affecting the Municipal Board, shall be retained permanently and generally in a case of doubt every correspondence or record destruction of which at any time may be deemed injurious to the interest of the Municipal Board or of the Government or of the public generally, shall be preserved even though the subject may fall within the categories of the schedules for which only a specified term of retention has been prescribed.
