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Bengal Presidency - Section

Section 1103 in Police Regulations, Bengal , 1943

1103. Arrangement of records of cases.

- As soon as a case has been disposed of, all the case diaries and other papers connected with it shall be sent by the Circle Inspector to the Superintendent's office where First Information Reports, Circle Inspector's progress memos., final memos, from Court and case diaries shall be filed in order, month by month, for each station separately, all the papers of each case being strung together. The clerk-in-charge shall separate these records into two monthly bundles, one containing chargesheet cases and the other containing cases which have not been investigated or in which final reports have been submitted. A flyleaf in B. P. Form No. 205 shall be attached to the papers of each of the chargesheet cases, the number of years for which the papers are to be preserved in the record room being clearly stamped on it. No fly-sheet need be attached to the papers of other cases but a list should be prepared in which the number of years for which the records are to be preserved shall be noted. The number of years shall always be the largest number for which any paper in the file is to be preserved, e.g., if there are papers in the file which by different interpretation of the rules for the preservation and destruction of records, may be kept three or fourteen years, the figure on the fly-leaf, or in the list, should be fourteen. These bundles shall be neatly labelled and registered for transmission to the Magistrate's record-room at the end of June of the following year.III - Office work connected with chime and other matters