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State of Rajasthan - Section

Section 174 in The General Rules (Civil), 1986

174. Period of retention of books and register in Court before consignment to record-room.

- The following registers and books shall be retained in each court for the period specified against each:-
No. Descriptionof Register or book RegisterNo. Referenceto Rule Period ofretention in the court
1 2 3 4 5
1. Despatch register 57 & 58 330 One year after completion.
2. Register of MiscellaneousJudicial cases not relating to suits or other cases. 38 324 One year after completion.
3. Register and books kept byAmins. 59 to 63 331-332 One year after completion.
4. Register of receipts ofdeposits. 16 255 Three years after theitems recorded in the register have been disposed of.
5. Register of pettyreceipts and repayments. 18 258 Three years after theitems recorded in the register have been disposed of.
6. Register of applicationsfor execution of decrees and orders. 36 324 Twelve years aftercompletion.
7. Register of civil suits. 34 324 Fifteen years aftercompletion.
All other registers, books and papers specified in rules below shall be retained until completion.Not later than 31st March following the period above prescribed for retention, the books, registers and papers shall be forwarded to the record-room accompanied by a list in the prescribed form (F. 15). The list shall be pasted into a file book kept for the purpose in the record-room, a separate file being assigned to each court.