Section 67C in West Bengal Industrial Disputes Rules, 1958
67C. Destruction of records of Industrial Tribunals and Labour Court.
(1)After the expiry of the periods of preservation provided in rule 67B, the records of Industrial Tribunals and Labour Courts shall, subject to the provisions of sub-rule (2), be destroyed and disposed of in the manner specified in sub-rule (3).(2)To enable the parties who have filed documents to withdraw the same before destruction, a notice shall be served upon each of them stating that all documents filed will unless taken back previously be destroyed after thirty days from the date of the notice. Such notice shall contain the name of the Court or Tribunal, the number ear and parties of the case in which the documents was filed, and the particulars of the documents. On the expiry of the said thirty days all unreturned documents shall be destroyed without fail.(3)Confidential records, or private documents not taken back or returned, shall be destroyed by burning only in the presence of a responsible officer. All other records shall be destroyed by tearing. Such torn records may be sold in auction or disposed of in any manner thought fit by the head of the office.
