Section 31 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
31. Weeding of Records.
(a)The record keeper shall identify the cases, the records of which are ripe for weeding and ensure that appropriate entries are made in the register in Form-H regarding the date of weeding. A separate shall also be maintained containing the list of cases taken up for weeding.(b)Original documents shall be returned to the person who produced the same on his application at any time before weeding(c)Weeding shall be carried out as per the direction of the Registrar in the month of August every year.
