Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 177 in The General Rules (Civil), 1986

177. Period of retention of books.

- The following books shall be retained for periods specified against them:-
No. Description of Books Register/Book/Form No. Reference to Rule Period of retention after date of last entry
1 2 3 4 5
1. Register showing the classification and value of suitsinstituted. 40 324 One year
2. Register of persons committed to jail. 42 324 -do-
3. Memorandum Book of dates. 47 325 One year
4. Register of proceedings taken in execution of order receivedfrom the High Court 43 324 -do-
5. Despatch registers 57-58 330 -do-
6. Process register 55 330 -do-
7. Process servers diary 7 128 -do-
8. Register of order issued to Amins 59 311 Three years
9. Amins diary 60 332 One year
10. Amins proceedings register 61 332 One year
11. Register of fines, stamp duties and penalties levied 22 258 One year
12. Register of applications for copies 11 226-231-247 -do-
13. Inspection register 10 216 -do-
14. List of unexpended petty deposits F. 24 269 -do-
15. Amin's property register 62 332 Three years
16. Amin's cash register 63 332 -do-
17. Register of petty receipts 18 258 -do-
18. Register of money orders received 23 258 -do-
19. Register of Travelling Allowance bills 30 258 -do-
20. Register of court-fees and process fees 64 333 -do-
21. Stock book of non-saleable printed forms 76 398 -do-
22. Register of casual leave 65 334 -do-
23. Stock-Book of Stationery Articles 78 402 Five years after completion.
24. Register of contingent charges 28 258 Five years
25. Acquittance roll books 26 258 Five years after completion
26. Register of original civil suits disposed of 35 324 Six years
27. Register of disposal of applications for execution of decreesand orders 37 324 Six years
28. Register of records requisitioned and returned 44 324 Six years
29. Register of appeals from decrees disposed of 49 327 Six years
30. Cash-book 27 258 Twelve years
31. Register of miscellaneous cases (judicial) relating to othercases 41 324 Twelve years
32. Register of returned documents 39 324 Twenty years
33. Register of letters received 67 357 Twenty years
34. Register of letters issued 68 358 Twenty years
35. Register of execution applications 36 324 Twenty years
36. Register of execution applications disposed of 37 324 Twenty years
37. [] [If any item in the register remains un-refunded even at the end of 20 years, the register should be preserved until all the lapsed deposit items pertaining to the register have been refunded to the parties concerned.] Register of receipts of deposits. 16 258 Twenty years
38. Register of re-payments of deposits 17 258 -do-
39. Register of civil suits (small cause court cases). 34 324 Forty years
40. Register of miscellaneous judicial cases not relating to othercases 38 324 Twenty years
41. Register of miscellaneous appeals 50 327 -do-
42. Register of appeals from decrees 48 327 -do-
43. Register of civil suits 34 324 Sixty years
44. [] [They should be retained permanently or until revised books duly attested by the Head of the Office are prepared.] Classified catalogue of books 74 379 Permanently
45. Stock register of furnitures 83 508 Permanently
46. List of registers consigned to the record room 15 174 Permanently
[46-A.] [Inserted by Notification No. t/S.R.O , dated 6.2.1991-Rajasthan Gazette, Ordinary, Part VII, dated 23.5.1991, page 28.] Register of closed registers 46A 324 -do-
47. Register of general letters and circulars 69 367 -do-
48. File books of standing orders and circulars     -do-
Foot Notes.-Before destruction of the acquittance roll, book, service of inferior servants should be verified and a note to that effect made in the service book concerned:Provided that no court subordinate to the District Judge shall cause any books to be destroyed under this rule without having first obtained his permission in writing to do so.