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NCT Delhi - Section
Section 50 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
50. Preservation of records.
- The following records of the Board and the marketing committee shall be preserved for the periods noted against each-| Description of Record | Period |
| 1 | 2 |
| Budget | Five years |
| General cash book | Permanently |
| Establishment bill | Thirty five years |
| General bills | Three years |
| Balance sheet | Ten years |
| Ledger | Ten years |
| Register of deposits | Permanently |
| Application Form 'A' | Permanently |
| Other application forms | Three years |
| Returns of daily (Form 'L') | Five years after audit |
| Purchases and sale/receipt books | Three years |
| Register of sale and purchase of agricultural produce | Ten years |
| Register of licence | Ten years |
| Provident fund register | Ten years or till accounts to which it relates are closed |
| Service books of employees | Five years after retirement or death (whichever is earlier) |
| Register of proceedings of the Board or committee orsub-committee | Permanently |
| Register of correspondence | Permanently |
| Cheque books | Ten years |
| Travelling allowance bills | Three years |
| Lease deeds | Ten years from the date they cease to have effect |
| Security bonds | Ditto |
| Treasury challans | Three years |
| Imprest account register | Three years |
| Attendance register | One year |
| Movable property register | Ten years |
| Library register | Ten years |
| Demand and collection register | Ten years |
| Register of stamps | Three years |
| Stock register | Ten years |
| Register of court cases | Ten years |
| Investment register | Permanently |
| Files about the appointment, removal and dismissal ofemployees | Thirty Five years |
| The record which the Board or committee may decide topreserve for more than three years | Such period (not less than ten years) as may be prescribed bythe Board or the committee. |