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NCT Delhi - Section

Section 47 in The Delhi Registration Rules, 1976

47. Repeals and Savings.

-The rules framed by Inspector General of Registration, Punjab, as contained in the Punjab Registration Manual, 1929, in their application to the Union Territory of Delhi are hereby. repealed. But any action taken under these rules or any proceedings in progress thereunder shall be deemed to have been taken under these rules.APPENDIX I(Vide para 12 of Part III)LIST OF PAPERS, ETC. TO BE DESTROYED
Sl. No. Particulars ofrecords Period of retention
1 2 3
1. All correspondence, whether in English or in Vernacular,which is of an ordinary routine character, and which theRegistrar considers fit to be destroyed One Year
2. Copies of documents unclaimed by applicants -do-
3. Statement of title-holders -do-
4. Unclaimed registered deeds Two Years
5. Application for copies, searches and inspections with theirindices Three Years
6. Other applications, petitions, appeals, records and papers ofan ephemeral character not otherwise specified -do-
7. Indent for forms and registers -do-
8. Periodical returns of Sub-Registrar's office received byRegistrars, including ordinary correspondence concernedtherewith -do-
9. Office copies of periodical returns including budgets andannual reports in Registrar's and Sub-Registrar's offices andordinary correspondence connected therewith Three years
10. Registrar's inspection notes -do-
11. Dak books and despatch books -do-
12. Receipt books -do-
13. Miscellaneous correspondence on such subjects as bills,vouchers, indents, leave and accounts -do-
14. Decrees of civil courts cancelling registered deeds -do-
15. Copies of inspection notes of Registers -do-
16. Refund vouchers -do-
17. Papers regarding complaint against Sub-Registrar, PeshiClerks and Peons -do-
18. Challans or invoices of cash remitted to treasuries -do-
19. Register of fees -do-
20. List of papers, etc. proposed for destruction, with theRegistrar's orders therein -do-
21. Contingent registers Six Years
22. Copies of inspection notes by Inspector-General ofRegistration and his personal Assistant -do-
23. Power of attorney for registration authenticated undersection 33 of the Indian Registration Act, 1908 12 Years
24. Statements and depositions of witnesses or proceedings undersections 36, 41, 63, 72, 73 and 74 of the Indian RegistrationAct, 1908. -do-
25. Detailed statements of establishment as it stood on 1st April 35 Years
APPENDIX II(Vide para 11 of Part III)COLUMNS OF MOVEMENT REGISTER
Sl No. Date Particulars of documents Name of the court in which it is to be produced
1 2 3 4
Name of the person taking the document Signature of the person concerned Date of Return Remarks
5 6 7 8
APPENDIX III-FORMS(Vide Para 12 of Part III)STATEMENT OF DOCUMENTS AND RECORDS PROPOSED FOR DESTRUCTION UNDER PARAGRAPH 55
Office of--------- District---------
Description of document or record the brief abstract of itscontents Year of which document or records appertain Opinion of Sub-Registrar as to whether the documents orrecord should be destroyed Orders passed by Registrar
1 2 3 4