398. Elimination of names from conviction register. [§ 12, Act, V, 1861].
- Names of deceased persons and of persons who have attained the age of 60 years, but have not been convicted or suspected during the preceding ten years, and of persons who have attained the age of 50 years, but have not been convicted or suspected during the preceding 20 years, shall be struck out under the orders of the Superintendent. At the close of each year all station officers shall submit lists of persons whose names have been removed during the year to the headquarters Court officer, who shall make the necessary corrections in his index and conviction register and forward the list to the Superintendent. The Superintendent, after satisfying himself that the conviction registers and the indexes have been corrected, shall then file the lists in his office and shall inform the Finger Print Bureau in B.P. Form No. 84 regarding all those who are P.R.
