922. Disposal of service books and rolls. [§ 12, Act V, 1861].
- The following orders regulate the disposal of service books and rolls:-(i)The service book or roll of an officer who resigns or is discharged from the service before qualifying for pension or gratuity may be made over to him, if claimed within 5 years from the date of such resignation or discharge. If not claimed within that period, the service book or roll should be destroyed.(ii)The service book or roll of an officer who dies while employed under the Crown may be made over to his heirs, if an application be received within three years from the date of his death. At the end of that period the service book or roll should be destroyed.(iii)The service book or roll of an officer who has been dismissed or removed from the service should not be returned. It should form a part of the record of the dismissal or removal, and be destroyed as laid down in Appendix XIII(4), against "File of proceedings."(iv)The service book or roll of an officer retiring on pension or gratuity will be retained with his pension papers and destroyed as laid down in Appendix LXIII under Collection V (Pension and Gratuity).
