Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 3 in Destruction of Records Act, 1917

3. Power to certain authorities to make rules for disposal of documents.-

(1)The authorities hereinafter specified may, from time to time, make rules for the disposal, by destruction or otherwise, of such documents as are, in the opinion of the authority making the to rules, not of sufficient public value to justify their preservation.
(2)The authorities shall be-
(a)in the case of documents in the possession or custody of a High Court or of the Courts of civil or criminal jurisdiction sub-ordinate thereto,-the High Court;
(b)in the case of documents in the possession or custody of Revenue Courts and officers,-the Chief Controlling Revenue-authority, and
(c)in the case of documents in the possession or custody of any other public officer,-
(i)[ if the documents relate to purposes of a [State] [Substituted by the A.O. 1937 for "the L.G., or any officer specially authorized in that behalf by the L.G."], the [State Government] [Substituted for the word "Province Government" by A.L.O., 1950 ] or any officer specially authorized in that behalf by that Government;
(ii)in any other case, the Central Government or an officer specially authorized in that behalf by that Government.]
(3)[ Rules made under this section by any High Court or by a Chief Controlling Revenue-authority or by an officer specially authorized in that behalf by any State Government shall be subject to the previous approval of the [State Government] [Substituted by the A.O. 1937 for the original sub-section.]; and rules made by an officer specially authorized in that behalf by the Central Government shall be subject to the previous approval of the Central Government.]
Uttar Pradesh:In sub-section (2)-(a) after clause (a) the following clause shall be deemed to be inserted, namely-(aa) in the case of judicial documents in the possession and custody of Revenue Courts and officers - the Board of Revenue.(b) in clause (b) before the word 'document' the word 'non-judicial' shall be deemed to be inserted. - U.P. Act 12 of 1922, section 2 and Schedule (1-4-1923).