- After the draw is over, the record which is no longer required, shall be kept in the custody of the office of the Director for a maximum period of three years, after which it shall be destroyed by communicating the decision in this regard to the office of the Accountant General, Punjab, one month before the date of such destruction.[20. Arbitrator. - In case of any dispute having arisen, action or decision having been taken under the rules, the same shall be referred to the Secretary to the State Government in the Department of Finance, as a Sole Arbitrator and his decision thereon shall be final and binding.] [Substituted vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.]
