(1)A, File shall be preserved for ever,-A-1. Files shall be destroyed at the end of 12 years.B. Files shall be destroyed at the end of 25 years.C. Files shall be destroyed at the end of 12 years.D. Files shall be destroyed at the end of 1 year.Note. - An original will presented under Section 276 of the Indian Succession Act, 1925, is not a part of the record within the meaning of this rule. As required by Section 294 of the Act, all original wills should be permanently preserved. Where a grant of probate or letters of administration with copy of the will annexed has been made, the original will shall forthwith be forwarded to the District Registrar. In other cases each will shall be placed, after destruction of its connected record, in a special bundle devoted to this purpose and labelled accordingly.
