- In the selection of books and papers to be destroyed after the expiration of the periods specified for their retention in the rules in this Chapter and the procedure prescribed in the last preceding rule shall, so far as it can be made applicable, be followed by the officer-in-charge of such books and papers.Such books and papers shall be torn up and sold as waste paper, and the proceeds shall be credited to the [Government Account] [Substituted by Notification No. 126/VIII-b-1-48, dated 14-5-1959, Published in the U. P. Gazette, Part II, dated 3-10-1959.].Where no period for weeding of any [paper] [Substituted by Notification No. 38/VIII-b-1-82, dated 26-2-1961, w.e.f. 9-6-1962.], book or register is prescribed the District Judge shall order their destruction at his discretion.
