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State of Uttar Pradesh - Section

Section 195 in The General Rules (Civil), 1957

195. Period of retention of books and registers in courts before consignment to record-room.

- The following registers and books shall be retained in each court for the period specified against each :
Number Description of register or book Period of retention in the court
1. Despatch register [Five year after completion] [Substituted by Notification No. 446/VIII-a-34, dated 31-8-1982, w.e.f. 5-2-1983.].
2. Register of miscellaneous judicial cases not relating tosuits or other cases, and register of non-judicial cases [One year] [Substituted by Notification No. 446/VIII-a-34, dated 31-8-1982, w.e.f. 5-2-1983.].
3. Register and books kept by Amins Ditto
4. Register of receipts of deposits Three years after the items recorded in the register havebeen disposed of.
5. Register of petty receipts and payments Ditto
6. Register of any application for execution of decrees andorders. Twelve years after completion.
7. Register of Civil Suits. Fifteen years after completion.
All other registers, books and papers specified in rules below shall be retained until completion.Not later than 31st March following the period above prescribed for retention, the books, registers, and papers shall be forwarded to the record-room of the District Court, accompanied by a list in Form No. 20. Columns 1 to 6 shall be filled up in the court forwarding, and columns 7 and 8 in the record-room receiving the books, registers and papers. The list shall be pasted into a file book kept for the purpose in the record-room, a separate file being assigned to each court.