Section 562 in Civil Court Rules of the High Court of Judicature at Patna
562.
Save as provided in the succeeding rule, the rules at present in force, framed by the Board of Revenue for the maintenance, preservation and destruction of correspondence, shall be followed in Civil Courts. [G.L. 8/64]Note 1. - Correspondence includes returns and requisitions for records required for reference in other cases.Note 2. - The instructions given in the Court's General Letter no.2, dated the 3rd December, 1928, regarding the preservation and destruction of English correspondence and the division thereof into classes A, B and C should be carefully observed. [G.L. 9/45, G.L. 7/46]Note 3. - The correspondence register should be put up to the Presiding Officer for check once a week. The preparation of separate pending lists is unnecessary.
