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[Cites 0, Cited by 0] [Section 257A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 257A(5) in The U.P. Co-operative Societies Rules, 1968

(5)the Reader, or the employee in the office designated by the Chairman to maintain the records, on receipts of any application in the pending appeals, shall put the serial number on the application/documents in accordance with the Index sheet followed by the letters 'ka' or 'kha', as the case may be, and the serial number alongwith the letters 'ka' or 'kha' shall be entered by him in the Index Sheet. The documents marked 'ka' or 'kha' shall be kept in nathi 'ka' or nathi 'kha' as the case may be.The following documents shall be placed in nathi 'ka' :-
(a)Index of papers (in the prescribed pro forma).
(b)Order Sheet.
(c)Memorandum of Appeal.
(d)Copy of the order/award appealed from.
(e)Original document filed by the parties.
(f)Orders/Judgements of the higher Courts, if any
(g)Judgement of the Tribunal
(h)Any other document considered important, and of issuing value, by the Chairman or the Members.
All other document of the passed shall be kept in nathi 'kha'The documents in nathi 'ka' shall form permanent record and shall not be weeded out. The documents in nathi 'kha' shall be weeded out by the Record Keeper after the expiry of six years from the date of the judgement by the Tribunal, and the Record Keepers shall make a note in the red Ink on the Index Sheet that when the nathi 'kha' has been weeded out, he shall sign that endrosement and put his seal, and then shall place it before the Secretary of the Tribunal for his counter signature;Provided that if a writ petition is pending in any case, the record of that case shall not be weeded out to long the writ petition is pending.