(1)Part-A of civil records of Class I shall be preserved permanently.(2)Part A of Civil records of Class II shall be preserved for 50 years.(3)Part A of civil records of Class III shall be preserved for 24 years.(3-A) Application under Order XXI, Rule II of the Code of Civil Procedure.-In the case of execution application of money decrees the record shall be preserved for 12 years from the date of the final decision in the execution case except in cases where an appeal or revision or any other proceeding against the order of the executing court is pending in a higher court or immovable properly has been attached in which case the record shall be preserved for 24 years.(4)Part B and C of Civil Records of Class I shall be preserved for 12 years.(5)Part B and C of Civil Records of Classes II and III shall be preserved for 6 years.(6)Part D of Civil Records of all Classes shall be preserved for 3 years:Provided that in cases in which an appeal or revision or any other proceeding against the decree or order of the court is pending in a High Court, the entire record shall be preserved till the intimation is received from such higher Court about the decision of such appeal or revision or such proceeding and till the period of limitation for filing further appeal or revision expires.
