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State of Madhya Pradesh - Section
Section 177 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980
177. Preservation of records.
- The record of the Market Committee mentioned in column (1) of the table below shall be preserved for the period specified against each in column (2) in the table :Table| Record | Period |
| (1) | (2) |
| Budget | 5 years |
| General Cash book | Permanently |
| Establishment Bill | 35 years |
| General Bills | 3 years |
| Balance-Sheet | 10 years |
| Ledger | 10 years |
| Register of Deposits | Permanently |
| Application Form | Permanently |
| Returns of daily purchases and sales | 1 year after audit |
| Receipts | 3 years |
| Register of sale and purchase of Agricultural Produce | 10 years |
| Register of licences | 10 years |
| Provident Fund Register | 10 years or till all accounts to which it relates are closed |
| Service Books of the Employees | 5 years after settlement of all final claims |
| Register of proceedings of the Market Committee orsub-committee | Permanently |
| Register of correspondence | Permanently |
| Cheque Books | 10 years |
| Pass Books | 10 years |
| Travelling Allowance Bills | 3 years |
| Lease Deeds Allowance Bills | 10 years after the date they cease to have effect |
| Security Bonds | 10 years from the date they cease to have effect |
| Treasury Challans | 3 years |
| Imprest Account Register | 3 years |
| Attendance Register | 1 year |
| Movable Property Register | 10 years |
| Library Register | 10 years |
| Demand and Collection Register | 10 years |
| Register of Stamps | 3 years |
| Register of Court Cases | 10 years |
| Stock Register | 10 years |
| Investment Register | Permanently |
| Files about the appointment, removal and dismissal ofemployees | 35 years |
| Other records which the Market Committee may decide topreserve for more than 3 years | Such period not less than 10 years as may be prescribed by theMarket Committee. |