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State of Rajasthan - Section
Section 176 in The General Rules (Civil), 1986
176. Period of retention of papers.
- The following papers shall be destroyed on the expiration of the period specified against them computed from 1st January, of the year succeeding that to which they relates:-| No. | Description of paper | Register/ book/ Form No. | Reference to rule | Period of retention after date of last entry |
| 1 | 2 | 3 | 4 | 5 |
| 1. | Counterfoils of Amin's payment order. | F. 32 | 425 | Three Months |
| 2. | Counterfoils of cash receipt books of Amins. | F. 31 | 424 | One year |
| 3. | Invoice counterfoil | F. 13 | 162 | One year |
| 4. | Counterfoils of receipts granted for payment into court. | F. 27 | 282 | One year |
| 5. | Periodical statements, returns and office copies of the same,except annual returns and statements. | One year | ||
| 6. | Proceedings of other courts and office forwarding summonses,notices proclamations and the like. | One year | ||
| 7. | Proceedings of lower courts calling for records asking forinformation and the like. | One year | ||
| 8. | Reports from Ministerial Officers not relating to particularsuits or cases. | One year | ||
| 9. | Applications for leave, or from candidates for employment orany other proceedings, reports and applications not relating toparticulars suits or cases. | One year | ||
| 10. | File books of applications for Search Reg. 9 | F. 37 | 201 | One year |
| 11. | Applications for renewal of certificates of pleaders andcancelled certificates | Two years. | ||
| 12. | Counterfoils of certificate for refunds of payments ofcourt-fees. | F. 29 | 320 | Three years. |
| 13. | Treasury Challans for saleable forms | Six account years. | ||
| 14. | Counterfoils of repayment order books | Twelve years. |