Section 39 in The M.P. Madhyastham Adhikaran Regulations, 1985
39. Custody, preservation and destruction of records.
(1)The reference petition shall be treated as complete on the date of final award of the Bench or in the event of revision of the Bench or in the event of revision to the High Court, on the date of final order of the High Court, as the case may be. After the pronouncement of the award by the Tribunal the records of reference petitions and papers should be forwarded together with Form "C" to the record room upto the 10th of each succeeding month or any other date, fixed by the Chairperson.(2)(a)The Reader shall prepare and arrange the record of each reference case, as directed in Annexure I. Papers will be numbered and entered in the index under the appropriate part.(b)When the records with the prescribed Form "C" are received in record section, Record-Keeper shall verify that the records correspond with those entered in Form "C", that their classification and arrangement have been properly carried out and that the contents of each file correspond with the table of contents.(3)All records shall be retained in the record room from the date of completion till the expiry of the period prescribed under these regulations in Annexure I. On expiry of such period they shall be destroyed :Provided that the Bench concerned or the Registrar may, for reasons to be recorded in writing, order that any particular paper or the record be preserved beyond such period.(4)(a)The Record-Keeper shall also ascertain whether the papers in the records bear the court-fee stamps as shown in the table of contents and whether the stamps have been properly punched.(b)It the Record-Keeper detects any irregularity in any record or suspects any doubt regarding the genuineness of any document, he shall immediately report of the matter to the Registrar.(c)The destruction of record as prescribed under these Regulations in Annexure-I, shall be carried out from time to time as may be necessary and subject to the general superintendence of the Registrar/Dy. Registrar or any other officer as may be directed by the Chairperson.(5)(a)The destruction of all papers shall ordinarily be effected by burning in the presence of the Record-Keeper acting under the supervision of Registrar/Dy. Registrar or any other Supervising Officer as may be directed by Chairperson.(b)A note of every paper of record taken out for destruction shall be made by the Record-Keeper at the time of removal in the appropriate record room register and shall be verified by such officer as authorised under the above regulations initiated by the Record-Keeper. If in any case the destruction is not effected, the record-keeper shall cancel the note under his initial.
