Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Odisha - Act

The Orissa Subordinate Staff Selection Commission (Preservation and Destruction of Records) Rules, 1997

ODISHA
India

The Orissa Subordinate Staff Selection Commission (Preservation and Destruction of Records) Rules, 1997

Rule THE-ORISSA-SUBORDINATE-STAFF-SELECTION-COMMISSION-PRESERVATION-AND-DESTRUCTION-OF-RECORDS-RULES-1997 of 1997

  • Published on 20 September 1997
  • Commenced on 20 September 1997
  • [This is the version of this document from 20 September 1997.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Subordinate Staff Selection Commission (Preservation and Destruction of Records) Rules, 1997Published vide Notification No. 25371-OSSSC-4/96.-Gen., dated 20th September 1997, Orissa Gazette No. 46 dated 14.11.1997General Administration DepartmentNo. 25371-OSSSC-4/96.-Gen. - In exercise of the powers conferred by sub-clause (1) of clause (c) of sub-section (2) of Section 3 of the Destruction of Record Act, 1917 (5 of 1917), the State Government do hereby make the following rules for the disposal by destruction of various records relating to the recruitment examination conducted by the Orissa Subordinate Staff Selection Commission as are, in the opinion of the State Government, not of sufficient public value to justify their preservation, namely -

1. Short title and commencement.

(1)These rules may be called the Orissa Subordinate Staff Selection Commission (Preservation and Destruction of Records) Rules, 1997.
(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definition.

(1)In these rules unless the context otherwise requires-
(a)"Application Form" means the application submitted by the candidate in response to the advertisement published by the Commission;
(b)"Answer Paper" means the answer scripts and the question-cum-answer scripts used by the candidates in the examination;
(c)"Admission Letter" means the letter issued under the authority of the Commission permitting a candidate to appear in the recruitment examination;
(d)"Broad sheet" means the statement containing the Bio data and the marks secured in the written examination of any recruitment examination conducted by the Commission;
(e)"Commission" means the Orissa Subordinate Staff Selection Commission;
(f)"Committee" means a committee constituted under rule 4;
(g)"Government" mean the Government of Orissa;
(h)"Index Register" means the register of applications containing the bio data, other related data and marks secured by the candidates;
(i)"Mark Folios" means the folios containing the marks of the candidates in any particular recruitment examination;
(j)"Secretary" means the Secretary-cum-Controller of Examinations of the Commission;
(k)"Schedule" means schedule to these rules;
(l)"Unused question-cum-answer sheet" means the unused question-cum-answer sheets provided by the Commission for any particular examination;
(m)"viva voce test" means the oral interview test conducted by the Commission in any particular recruitment examination;
(n)"Year" means the calendar year.
(2)Words and expressions used but not defined in this rules; unless the context otherwise requires shall have the same meaning as respectively assigned to them in the Orissa Records Manual, 1964.

3. Period of preservation.

- The period of preservation of different types of papers relating to different recruitment examinations shall be as provided in the Schedule.

4. Committee.

- There shall be constituted a committee for recommendation of the destruction of papers consisting of the following members, namely:-
(i)Secretary
(ii)Deputy Secretary; and
(iii)Section Officer (Examination section).

5. Destruction of documents.

- After due expiry of the period of preservation in respect of the papers as mentioned in the Schedule, such papers will be destroyed in the manner as may be decided by the Commission on the recommendation of the Committee.

6. Interpretation.

- If any question arises relating to the interpretation of these rules, it shall be referred to the Government in General Administration Department for decision.

Schedule

Statement Showing Duration of Preservation of Various Records and Files
Sl. No. List of Records and Files   Duration of preservation   Remarks
(1) (2)   (3)   (4)
1 Application forms of candidates   Six months of publication of select list.   To be destroyed either by burning or by selling to a papermill for recycling or in any other manner decided by theCommission.
2 Answer papers of candidates not selected in the written test.   Six months of publication of select list.   To be destroyed either by burning or by selling to a papermill for recycling or in any other manner decided by theCommission.
3 Answer papers of candidates called for viva voce but notselected finally.   One year of the publication of select list.   To be destroyed either by burning or by selling to a papermill for recycling or in any other manner decided by theCommission.
4 Answer papers of candidates called for viva voce test.   Ditto   Ditto
5 Answer papers of candidates selected finally.   Ditto   Ditto
6 Unused question-Cum-answer sheets   One month after the concerned examination isover   Ditto
7 Unused question papers   One month after the examination is over   Ditto
8 Index Register   Five years from the date of publication of theresults   Ditto
9 Mark Folios   Ditto   Ditto
10 Application forms, answer books and other connected papers ofcases locked up in litigation/vigilance enquiry.   Till the finalisation of the case and appeal isover   Ditto
11 Broad sheet   One year from the date of publication of theresults   Ditto
12 List of candidates Centrewise allotted to different centersfor different examination.   One year from the publication of the selectlist.   Ditto
13 Fee Register   Three years   Ditto
14 Sanction of posts of officers and staff in the office of theCommission   Thirty-five years   Ditto
15 Orders and correspondence regarding payment of advance of tothe officers and staff of the Commission.   Two years from the date adjustment of theadvance   Ditto
16 Files regarding pay, T.A. and contingent et cetra   Twelve years   Ditto
17 Budget estimate of the Commission   Five years from the date of submission of Admn.Department   Ditto
18 Important decisions and orders of Government in generalnature   Permanent   Ditto
19 Unclassified circulars and orders of Government in generalnature   Permanent   ...
20 Proceedings of the conferences and meetings of the StaffSelection Commission   Three years   To be destroyed by burning or selling to a paper mill forrecycling or in any other manner decided by the Commission.
21 Select list and results of competitive examinations fordirect recruitment and other tests   Thirty-five years from the date of publicationof such list   To be destroyed by burning or selling to a paper mill forrecycling or in any other manner decided by the Commission.
22 Secret correspondence with examiners and printers et cetra.   Three years from the date of issue   Ditto
23 Requisitions for forms and other enquiries form   One year from the date of receipt   Ditto
24 Refund of fees to candidates   Six months from the date of receipt   Ditto
25 Periodical returns and reports relating to establishment   Three years from the date of issue   Ditto
26 All miscellaneous files and paper, relating to establishment   Three years   Ditto
27 Disciplinary cases, memorials appeals and representations   Twenty-five years   Ditto
28 Departmental manuals and Codes amendments   Permanent   ...
29 Notification issued by Government regarding appointments   Do   ...
30 Important decisions of the Commission   Permanent.   ...
31 Personal files regarding appointments and sanction ofpensions of the Officers and staff of the Commission   Do   ...
32 Service Book   Do   ...
33 C.C.R. of the staff of the Commission   Four years after retirement of the concernedstaff.   To be destroyed by burning or selling to a paper mill forrecycling or in any other manner decided by the Commission.
34 Selection of candidate for promotion   Twelve years from the date of selection   Ditto
35 Papers relating to reimbursement of legal expenses andrecoveries   Twelve years   Ditto
36 Press Notes and advertisement by the Commission   Three years from the date of publication   Ditto
37 Receipt, issue and file registers   Permanent   ...
38 Manuscript question paper   One year from the date of publication of theresults of the examination   Ditto
39 Attendance sheet and absentee statement   One year from the date of publication of theresults of the examination   Ditto
40 Admission letter   Six months   Ditto