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State of Rajasthan - Section

Section 503 in The General Rules (Civil), 1986

503. Disposal of weeded documents and papers.

- All weeded documents and papers shall be disposed of as follows:-
(1)Confidential papers including notes and orders on administrative matters shall be torn into very small pieces, thoroughly mixed to prevent the possibility of re-assembly, under the personal supervision of a responsible officer, and thereafter sold as waste paper. Stamps and court fee labels should, however, be torn to pieces and burnt in the presence of the Record-keeper.
(2)All the original documents and papers forming parts of records as also certified copies of such documents and papers shall be torn across and then sold as waste paper to the best advantage.
(3)Papers not covered by clauses (1) and (2) and the accumulation of waste paper baskets shall be sold as waste paper without being torn at all.To ensure that the best price is being obtained for the paper, inquiries should be made as to the prices obtainable in neighbouring districts.