Section 14(1) in Rules For Preservation and Destruction of Records In The Special Court Constituted Under The A.P. Land Grabbing (Prohibition) Act, Rules, 2002

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State of Andhra Pradesh - Subsection

Section 14(1) in Rules For Preservation and Destruction of Records In The Special Court Constituted Under The A.P. Land Grabbing (Prohibition) Act, Rules, 2002

(1)At the closure of every calendar year, the Section Officer of the Record Room shall examine every item of record and examine whether it is ripe for destruction, keeping in view the above Rules. All the documents etc., for destruction, shall be noted in a Register in the following form, which shall be ordered by the Registrar in Column 6.

Sl. No.	Description of document/register/books etc., withthe year thus relate to	Period of life prescribed	Date on which the document is ripe fordestruction	Remarks of the S.O. In-charge or record room	Orders of the officer ordering for destruction
1	2	3	4	5	6

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State of Andhra Pradesh - Subsection

Section 14(1) in Rules For Preservation and Destruction of Records In The Special Court Constituted Under The A.P. Land Grabbing (Prohibition) Act, Rules, 2002