Section 9 in The Rules for the Destruction of Judicial Records, 1953
9. Records to be preserved for 20 years.
- The following records shall be preserved for twenty years and shall then be destroyed;(i)the charge, finding and sentence in cases in which conviction has been had of an officer under Chapters XII and XVII of the Indian Penal Code;(ii)Part A of criminal cases in which any public servant has been tried whatever may have been the result of the case;(iii)Part of all civil suits and appeals, other than suits and appeals falling under rule 7 where one of the parties is a minor suing or sued through a guardian under order XXXII of the Code of Civil Procedure.
