Section 32 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
32. Weeding of Records.
(a)The Record Keeper shall identify the cases, the records of which are ripe for weeding and ensure that appropriate entries are made in the register regarding the date of weeding. A separate register shall also be maintained containing the list of cases taken up for weeding.(b)Original documents shall be returned to the person who had produced them if he applies before weeding.(c)Weeding shall be carried out as per the directions of the Secretary.
