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State of West Bengal - Section

Section 67B in West Bengal Industrial Disputes Rules, 1958

67B. Preservation of records of Industrial Tribunals and Labour Courts.

(1)Files of the records of Industrial Tribunals and Labour Courts as specified in column (1) of the Table below, shall be preserved for the periods specified in the corresponding entries in column (2) of the said Table :Table
Files Period of preservation
(1) (2)
File A Six years form the date of publication of the award in the“Calcutta Gazette” or in cases of appeal, six yearsfrom the date of judgment or order of the High court or theSupreme Court as the case may be
File B Three years from the date of publication of the award in the“Calcutta Gazette'
File C One year from the date of publication of the award in the“Calcutta Gazette”.
File D Four years from the date of the last order passed.
(2)If any original document admitted in evidence is required by the party filing the same before the expiry of the period of appeal, the same may be allowed to be taken back after a certified copy thereof has been furnished and the party concerned agrees to refile the original when called upon by the appellate authority.