(3)The following correspondence or correspondence on or relating to the following subject shall be retained for a period of two years from 1st January of the year succeeding that in which the file is closed.(i)Explanation of delay and letters calling for them.(ii)Overing dockets and letter on mere matters of routine such as those returning enclosures, etc., including those sent to and received from the High Court concerning the grant of certificates to Legal practitioners under Act XVIII of 1879.(iii)Explanation called for by the High Court on quarterly and annual statements.(iv)Periodical returns and reports.(v)Service and execution of processes of other courts.(vi)Questions of practice and procedure, which have been subsequently settled by published rules of the High Court.(vii)Assessors.(viii)Impounding of documents and also relating to fines and penalties.(ix)Printing and adjustment of charges.(x)Accountant Generals objections on the establishment return.(xi)Transmission of records.(xii)Entertainment of temporary extra copyists and weeders on temporary record-room establishment.(xiii)Civil and Criminal annual reports.(xiv)The preparation of list of legal practitioners willing to execute commissions.(xv)The judicial calendar and holidays not specified therein.(xvi)The supply of repayment order books.(xvii)Process serving establishment.(xviii)Correction of deposit accounts and lapsed deposit accounts.(xix)Cases transferred by order of the High Court.(xx)Reconciling of discrepancies in sale commission free return.(xxi)Plus and minus memorandum of civil court deposits and objection of Accountant General regarding deposit accounts.(xxii)Appointment of, retirement of or grant of pensions to, officials who are dead.This rule refers only to correspondence and not to periodical returns or reports themselves.
