(5)The following correspondence or correspondence on or relating to the following subjects shall be retained for period of five years from 1st January of the year succeeding that in which the file is closed:-(i)The distribution of territorial jurisdiction of Civil Courts.(ii)Budgets.(iii)Applications for additional grants.(iv)Powers of officers.(v)The annual vacation and arrangement of work during the vacation.(vi)Payment of rent of buildings secured for court houses.(vii)Travelling allowance bill books.
