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NCT Delhi - Section

Section 16 in Delhi District Courts (Right to Information) Rules, 2008

16. Preservation of the record.

(a)All records relating to the application filed for seeking information and the appeals filed under the provisions of the Act, shall be preserved in accordance with the table given below:
Table
S. No. Nature of the Record Period for which the record is to be preserved
1. All applications under section 6 of the Act and allproceedings and papers related thereto, wherein the informationhas been supplied. Six months
2. All applications under section 6 of the Act and allproceedings and papers related thereto, wherein the informationhas not been supplied or partially supplied. One year
3. All appeals under section 19(1) and 19(2) of the Act, whichhave been allowed. Six months
4. All appeals which have been disallowed or partially allowed. One year
5. All Registers maintained in respect of application filedunder section 6 of the Act and the appeals filed under section19 (1) of the Act. Three years
6. Annual Returns. Ten years
(b)Notwithstanding anything in sub-rule (a) the record of an application filed under section 6 of the Act shall be preserved till the time any appeal preferred under section 19(1) or 19(2) of the Act has been concluded and the directions given, if any, by the Appellate Authority has been carried out.
(c)Notwithstanding anything stated in sub-rule (a) the record of an appeal filed under section 19(1) or 19(2) of the Act, shall be preserved till the appeal preferred, if any, against it under section 19(3) has been concluded and the direction given, if any, in such an appeal has been carried out.
(d)Notwithstanding anything stated in sub-rule (a), sub-rule (b) and sub-rule (c), the District Judge may in his discretion direct any record to be preserved for a period longer than stated above.
(e)The destruction of the record should be carried out under the supervision of the Public Information Officer or any other officer instructed to supervise the destruction.
(f)The waste paper should be sold in the open market along with the other waste paper generated in the office of the District and Sessions Judge. It shall not be necessary to keep a separate account of the sale of the waste paper so generated.