Section 21E(2) in The General Rules (Criminal), 1977
(2)The following documents shall be preserved under sub-rule (1), namely -(a)Vakalatnama or Memorandum of Appearance;(b)Affidavit;(c)Charge-sheet and all other documents filed in support thereof;(d)First Information Report or Complaint;(e)Any other document whose authenticity is under scrutiny or likely to be scrutinised;(f)Any other document as may be specified by the High Court from time to time.
