- The following rules shall regulate the preparation, preservation and destruction of records in the record-room not situated at the headquarters of a District Judge, which will hereinafter be referred to as branch record-rooms :(1)The record of all suits instituted in and decided by the civil courts at places where there are branch record-rooms shall be kept in the branch record-room for 15 years from the date of institution, and at the end of this period they shall be transmitted for deposit to the record-room at headquarters of the judgeship :Provided that-(i)in the branch record-rooms at Pilibhit, Mirzapur and Banda, the records shall be retained for 20 years from the date of institution and even at the end of this period they need not be transmitted to the record-rooms at headquarters unless and until the latter can easily accommodate them;(ii)records of suit instituted before the date of establishment of the branch record-rooms shall be dealt with as records to be deposited and kept in record-rooms at headquarters;(iii)no records of cases, instituted and decided by a court before the establishment of a branch record-room and already transmitted to the record-room at headquarters, shall be sent back to the branch record-room to be deposited there.(2)The rules relating to the preparation, transmission, preservation and destruction of records shall apply to the branch record-rooms from the date of their establishment.The rules regarding destruction of records shall be observed in the branch record-room so long as the records remain there, and only those records which are not destroyed in accordance with the rules will be transmitted to the record-room at headquarters at the end of the prescribed period.(3)A tablet shall be put at the entrance of each branch record-room with the inscription "Branch record-room established from (herewith follow the date of establishment)".
