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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1) in Chhattisgarh Rent Control Adaptation Rules, 2016

(1)The following registers shall be maintained by the Office of Rent Controller and Rent Control Tribunal mentioned against each in column no. 3 of the table and shall be preserved for the period shown in column no. 4 thereof, the period being counted from the date of the last serial entry in each register. The registers should not however, be destroyed, until the records of all the cases entered therein are destroyed. The registers should be kept from year to year until and unless required by any standing orders to be closed at the end of each year, namely:-
Serial No. Name of register By what courts to be maintained Period for which to be preserved
(1) (2) (3) (4)
1. Register of Civil Suits By Controller 12 Years
2. Register of Misc. Cases By Controller 3 Years
3. Register of Process and Process Fees Tribunal/ Controller 3 Years
4. Register of Stamp Duty and Recovery of File By Controller 3 Years
5. Register of issued Commission Tribunal/ Controller 3 Years
6. Receipt book of documents admitted in returnedevidence By Controller 6 Years
7. Register of Decrees received By Controller 25 Years
8. Station Dak Book Tribunal/ Controller 3 Years
9. Inspection Book Tribunal/ Controller 3 Years
10. Register of Court Fees realised Tribunal/ Controller 3 Years
11. Register of Regular Appeal By Tribunal 25 Years
12. Register of Misc. Appeal By Tribunal 12 Years