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[Cites 0, Cited by 0] [Section 587] [Entire Act]

State of Madhya Pradesh - Subsection

Section 587(2) in M.P. Civil Court Rules, 1961

(2)Papers relating to the following subjects should be preserved for not less than the periods prescribed against them:-;
Subject Period of preservation
(1) (2)
1. Invalid pensions(a) Superior servants....(b) Inferiorservants.... 25 years5 years
2. Other kinds of pensions and gratuities 5 years
3. Correspondence in cases in which pensions were sanctioned by ahigher authority than District Judge 3 years
4. Service Books As prescribed by State Government from time to time.
Note 1. - The periods shall be reckoned from the date of retirement or date of sanction of pension whichever is later.Note 2. - When a pensioner is dead the record shall be preserved for 5 years from the date of sanctioning family pension.Note 3. - Attention is also drawn to the rules contained in Appendix 12 to the M.P. Financial Code, Volume II.