Section 12 in The Rajasthan Municipalities (Records) Rules, 1964
12.
(i)Beginning on 1st July, in each year or as soon thereafter as possible, the Record Keeper shall go through all the files of correspondence in their serial number according to the register of correspondence prescribed by the proceeding rule and shall make the necessary entries therein in regard to each file recorded in the register. He shall take out from the file each paper which according to the terms prescribed for such paper in the Schedule appended to these rules is liable to destruction, and submit it with his register for the inspection of the Chairman or Executive Officer who shall then pass the necessary orders thereon in accordance with these rules and the Schedules appended thereto.(ii)The Record Keeper shall similarly examine all records in accordance with the classes given in Schedule 'B' and submit those liable to be destroyed thereunder together with his register of records prescribed by rule 9 to the proper officer who shall pass orders thereon in the same manner as prescribed in this preceding sub-rules.(iii)In case of doubt as to the class of any correspondence or records it shall be submitted for the inspection and orders of the Chairman or Executive Officer if it has not been in the first instance submitted to him.
