(a)The periods for which records are to be preserved are laid down in Appendices XIII and LXIII. The destruction of records and the transmission of those to be preserved to the Magistrate's record room shall be taken up in May each year. The head clerk shall examine the bundles of English correspondence and extract such as are due for destruction. The head clerk and the Reserve officer or the Reserve Office Inspector where such a post exists shall report what registers and other records they have for destruction and orders will be passed on their reports by the Superintendent. Orders for the destruction of records of Circle Inspectors' offices, police-stations and Court offices shall be passed by the Circle Inspector or the Court Inspector, as the case may be, at the time of inspection; in accordance with Appendix XIII (7), (8) and (5). Circle Inspectors, Court, Reserve and station officers and head clerks shall at the same time submit to the Superintendent for orders a list of registers and records to be deposited in the Magistrate's record-room.(b)All papers to be sent to the Magistrate's record room will be despatched there on the 1st of July of each year, a complete list of such being sent to the record clerk through the Magistrate one month beforehand so as to enable him to make arrangements for their reception. If the Superintendent subsequently wants any of these records for reference he shall apply to the Magistrate.(c)Records to be destroyed shall be burnt in the presence of a responsible officer.
