Section 30 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
30. Preservation and distribution of records.
(1)By the 5th day of each succeeding month, the Reader shall prepare a separate list of the disposed off second appeal, first appeal, revision, review petition and miscellaneous cases, which are decided by the Tribunal in the preceding month. On each record of the disposed off cases, the Reader shall append a table of contents showing amount of Court fee label affixed in the concerned record, total page number of order sheets and other documents in such case. He shall also enter the name of the parties and date of decision order. He shall submit this list along with the concerned records of the decided cases to the Registrar who shall after verifying the correctness of the entries, made by the Reader, consign the same to the record room by delivering to the Record keeper and shall also obtain his acknowledgment. All the Court fees labels affixed in such records shall also obtain his acknowledgment. All the Court fees labels affixed in such records shall be duly punched and cancelled in the manner as prescribed under the Chhattisgarh Civil Court Rules, 1961.(2)Record keeper shall keep such records in separate Bastas. He shall keep the records of second appeal, first appeal, revision, review petition and miscellaneous cases separately in different bastas, in year-wise manner. He shall also paste a list on each Basta showing therein the number of cases kept in it. If record of any case is sent to the High Court or the Supreme Court, the Record Keeper shall, keep requisition letter in place of said record with his endorsement under his initial, indicating that the record has been sent to the High Court, Supreme Court etc. on such and such date vide dispatch No.........(3)The record of first, second appeal and revision shall be preserved for a period of ten years from the date of disposal. The record of other cases other than first, second appeal and revision shall be preserved for a period of five years.(4)After expiry of the requisite period of ten or five years, as the case may be the records shall be destroyed by shredding by the Registrar. Record Keeper shall obtain the order of the Registrar for shredding of records.(5)The Court and other office registers shall also be preserved for 10 years and after expiry of ten years, the same shall also be destroyed in the manner indicated in sub-regulation (4).
