179. Powers of District Judge in regard to destruction of paper.
(a)The District Judge may in his discretion, direct the retention, for a longer period or permanently of papers which he may consider likely to be useful in future, as containing the results of inquiries or other information or the opinions of experienced officers, on matters connected with the general administration of Justice or of historical importance.(b)No court subordinate to the District Judge shall cause any papers or records relating to Accounts, Establishment or general administration to be destroyed without obtaining the sanction of the District Judge.(c)Where no period for weeding any record, book or register is prescribed, the District Judge shall order their destruction at his discretion, and a refer doubtful cases, if any, to the High Court for instructions.
