Section 12(i) in The Rajasthan Municipalities (Records) Rules, 1964
(i)Beginning on 1st July, in each year or as soon thereafter as possible, the Record Keeper shall go through all the files of correspondence in their serial number according to the register of correspondence prescribed by the proceeding rule and shall make the necessary entries therein in regard to each file recorded in the register. He shall take out from the file each paper which according to the terms prescribed for such paper in the Schedule appended to these rules is liable to destruction, and submit it with his register for the inspection of the Chairman or Executive Officer who shall then pass the necessary orders thereon in accordance with these rules and the Schedules appended thereto.
