Section 7 in The Rajasthan Municipalities (Records) Rules, 1964
7. Classes of records.
- The papers and records mentioned in the Schedule A and B appended hereto shall be retained for the period indicated in respect of each and shall be destroyed only after expiry of that period :Provided that the Chairman or Executive Officer may, for reasons to be recorded thereon direct that any file or record be retained for longer than the prescribed period.
