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State of Uttar Pradesh - Section
Section 122 in The General Rules (Criminal), 1977
122. Retention of other papers.
- The following papers shall be retained for one year, computed from the 31st December of the year in which they were written :| No. | Description of paper |
| 1. | Applications for copies, if not filed with the records of thecases to which they relate and correspondence relating to them. |
| 2. | Reminders. |
| 3. | Lists of unanswered references and explanation of delay withcalling for them. |
| 4. | Covering dockets and letters. |
| 5. | Correspondence regarding books, furniture and repairs ofCourts. |
| 6. | Indents for forms, stationery or additional copies ofcirculars and correspondence relating thereto. |
| 7. | Correspondence relating to leave and transfers, andcertificates of transfer of charge of office. |
| 8. | Correspondence relating to the service or execution ofcriminal processes and to the summoning of jurors and assessors. |
| 9. | Correspondence with other departments regarding criminalproceedings under special laws. |
| 10. | Nominal rolls of female prisoners about to be released andcorrespondence relating thereto. |
| 11. | Correspondence relating to salary, travelling allowance andcontingent bills. |
| 12. | Office copies of calendars of committed cases. |
| 13. | Correspondence relating to questions of practice of procedurewhich is concluded by the publication of a rule or order ofcompetent authority. |
| 14. | Correspondence and applications regarding employment. |
| 15. | Sessions statement. |