[Cites 0, Cited by 0]
[Entire Act]
State of Uttarakhand - Section
Section 5 in Uttaranchal Amendments of the Rules of the Court, 1952
5. Register of cases of which the records are to be destroyed to be maintained in the Record Room. - A register in the form given below shall be maintained showing the number and years of appeals and other cases received in the Record Room of which the records are to be destroyed. The entries for each years shall be signed by the Record Keeper and the Deputy Registrar :
| Serial No. of the case | District | Date of receipt in the Record Room | Date of decision of HC/Supreme Court | Dates when due for destruction | Dates when actually destroyed | Name and signature, who destroyed the record |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |