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State of West Bengal - Section

Section 12 in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

12. Maintenance and preservation of registers and claSsification and preservation of records of appeals under section 19(1).

— (1) Appeals filed before the Sub-divisional Officer under sub-section (1) of section 19 shall be entered in a register in Form A appended to these rules.
(2)The records of appeals referred to in sub-rule (1) shall consist of two files to be styled and marked, respectively, File B and File C of which
(i)File B shall contain,
(a)table of contents, (b) order sheets, (c) memorandum of appeal together with any schedule annexed thereto, (d) counter petition, if any, (e) memorandum of the points for decision, (f) decision upon which preliminary order, if any, is founded and such order with further direction if any given, (g) evidence in appeal.
(ii)File C shall contain all other papers.
(3)All records of appeals other than those dismissed for default or non-prosecution shall be sent to the Record Room of the Collector of the district by the Sub-divisional Officer of a Sadar sub-division and to Record Room of the Sub-divisional Officer by the Sub-divisional Officer of an outlying sub-division, within the third month next succeeding the month in which the appeals were decided or disposed of. In case where there is no Record Room in the outlying sub-division, the records of such appeals shall be sent to the Record Room of the Collector of the district within the period specified above. The original and appellate records shall be kept together in the Record Room of the Collector or the Sub-divisional Officer, as the case may be. The records of the appeals dismissed for default or non-prosecution shall be kept in the office of the Sub-divisional Officer and shall be destroyed after a period of one year from the date of dismissal. The registers of appeals in Form A shall be similarly sent to the Record Room of the Collector or of the Sub-divisional Officer, as the case may be, after all appeals entered therein have been decided or disposed of.
(4)The registers of appeals, and the records of appeals other than those dismissed for default or non-prosecution shall be preserved for the following period, namely :—
(i) Records File B …. …. 12 years
File C …. …. 3 years
(ii) Registers   ….. ….. 12 Years