Section 13 in The Rajasthan Municipalities (Records) Rules, 1964

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State of Rajasthan - Section

Section 13 in The Rajasthan Municipalities (Records) Rules, 1964

13.

(a)If all the papers in file or correspondence are destroyed, an entry shall be made in column 10 of the record- keeper's register as follows :-

"Whole file destroyed in my presence.(Signature of Chairman or Executive Officer.)(Initials of the Record Keeper)"

(b)If certain letters of papers only are destroyed, the entry in the register shall be as follows:-

"Nos.	Destroyed in my presence.
Date.	(Signature of Chairman or Executive Officer)

(Initials of the Record Keeper)".