(4)The following correspondence or correspondence on or relating to the following subjects shall be retained for a period of three years from 1st January of the year succeeding that in which the file is closed:-(i)Appointment.-In the case of temporary establishment. (The period of retention of the correspondence relating to appointment in the case of permanent establishments is thirty five years.)N.B.-Care shall be taken to return all original testimonials to the applicant.(ii)Transfer, posting, charge, leave, drawing fresh increment of pay and last pay certificates of gazetted officers.(iii)Indents for printed forms, stationery and additional copies of circulars.(iv)Gratuities to ministerial officers (but the sanctioning order should be retained for twenty five years from the date of retirement of the pensioner or for three years from the date of his death whichever is earlier.)(v)Verification of services of ministerial officers.
