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State of Rajasthan - Section

Section 366 in The General Rules (Civil), 1986

366. Re-opening of closed files.

- If correspondence relating to a closed file be re-opened, the file shall be withdrawn from the correspondence press and placed among pending files, with which it shall be kept till the renewed correspondence terminates. It shall then be returned to the correspondence press and placed in the bundle for the year, on the portion of the year in which the renewed correspondence terminated. When a closed file thus withdrawn and returned, a note of the date of withdrawal at the time of the file is withdrawn and reference to the bundle in which the file has been placed at the time, the file is returned, shall be made in column of remarks against the former entry in the General Register of correspondence files and the files closed (Reg. 66). A slip of paper with a similar note recorded on it shall be placed in the bundle from which the file was withdrawn.