Section 8 in The Rules for the Destruction of Judicial Records, 1953
8. Records to be preserved for 50 years.
- The following records shall be preserved for fifty years and shall then be destroyed;(i)Part "A" of proceedings under the Guardians and Wards Act;(ii)Records of Insolvency proceeding under the Insolvency Act, other than those falling within rule 7 (7) which have not been destroyed previously under rules 10 and 12. The period of fifty years shall be taken to run from the date of the order of adjudication;(iii)Part "A" of criminal cases in which any of the suspected persons have escaped apprehension, provided that whenever it is known that the offender of offenders on whose account such records as kept, are dead, the record may be destroyed;(iv)Part "A" of criminal cases in which a lunatic is concerned, unless the lunatic shall have been subsequently tried or have died.
