Section 32 in Orissa Human Rights Commission (Procedure) Regulations, 2003
32. Destruction of Records.
(a)The record keeper shall identify the cases, the records of which are ripe for destruction and ensure that appropriate entries are made in the register in Form-11 regarding the date of destruction. A separate register shall also be maintained containing the list of cases taken up for destruction.(b)Original documents shall be returned to the person who produced the same on his application at any time before destruction.(c)Destruction shall be carried out as per the direction of the Registrar in the month of August every year.
