Section 59 in Conduct of the Government Litigation, Rules, 2000
59. Records relating to suit, appeals and other civil or Criminal proceedings.
- The Legal Remembrancer shall keep in his office a record of the correspondence (other than unimportant papers) connected with every suit, appeal or other civil or criminal proceeding in which the State or its officers are concerned. The records of the inquiries made prior to the institution of a suit, appeal or any other civil or criminal proceeding or any other records or papers, which are not required to be sent to him under any of the rules will be kept in the office of the Government Officer concerned or dealt with in accordance with the rules of that office regarding the preservation of records. The case papers relating to the execution of decrees should be kept till the execution is completed.
