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State of Madhya Pradesh - Section

Section 587 in M.P. Civil Court Rules, 1961

587.

(1)Elimination shall be carried out by destroying the entire case files or parts thereof which contain unimportant papers. The case files of the fourth preceding calendar year shall be examined during the Civil Court vacation of each year and the entries in the index regarding the case files which according to Schedule II annexed, are liable to elimination shall be marked with the letter D in red ink. These case files shall then be collected together and scrutinised by the clerk of Court, who shall refer any doubtful case to the District and Sessions Judge for orders. [The elimination may be done by shredding or by such other mode as the District Judge may deem proper] [Substituted by Notification No. 17/E/47/21-B/1I/94, dated 15-1-1996.].
(2)Papers relating to the following subjects should be preserved for not less than the periods prescribed against them:-;
Subject Period of preservation
(1) (2)
1. Invalid pensions(a) Superior servants....(b) Inferiorservants.... 25 years5 years
2. Other kinds of pensions and gratuities 5 years
3. Correspondence in cases in which pensions were sanctioned by ahigher authority than District Judge 3 years
4. Service Books As prescribed by State Government from time to time.
Note 1. - The periods shall be reckoned from the date of retirement or date of sanction of pension whichever is later.Note 2. - When a pensioner is dead the record shall be preserved for 5 years from the date of sanctioning family pension.Note 3. - Attention is also drawn to the rules contained in Appendix 12 to the M.P. Financial Code, Volume II.
(3)The personal files of Advocates and Pleaders shall be destroyed after the death of the Advocate or Pleader.
(4)The personal files of process-servers and other menials should be preserved for the following periods:-
(a)In case of resignation or death - Three years.
(b)In case of retirement-Five years.
(c)In case of dismissal or removal - Twelve years.