Section 73 in Tamil Nadu Educational Inspection Code
73. Destruction of Records.
- The following records may be destroyed: -After an interval of one year: - (1) Returns of unanswered references.(2)Annual returns.(3)Notices of inspection.(4)Applications for employment.(5)Correspondence connected with transfer certificates.(6)Casual leave applications.(7)Corporal punishment register.(8)Issue register of library books.(9)Master's casual leave registers.(10)Office calendar.(11)Correspondence regarding admission an leave in board sessional schools.(12)Lodge papers.(13)Applications for admission to examinations in drill and gymnastics.(14)Personal files of deceased officers.(15)Bonds that are cancelled but not returned to the students (may be destroyed one year after cancellation).(16)Half-yearly reports of students and history of service of training students. (May be destroyed one year after the terms of the bonds are filled and the bonds are cancelled).(17)The teaching practice records of pupil-teachers under training may be preserved for one year after the completion of their training course.Paper relating to GPF advance one year after an interval of two years: - (1) Office journal of inspecting officers.(2)Travelling allowance bills.(3)District Gazettes, excepting portions relating to educational matters.(4)Monthly statement of work done.(5)Diaries of supervisors.(6)Miscellaneous returns and accounts.(7)Correspondence connected with Secondary and Elementary School Leaving Certificates.(8)Leave register for training students.(9)Indents for stationery, forms and covers.(10)Correspondence relating to Government Technical Examinations, Secondary School Leaving Certificate and Training School Leaving Certificate Examinations.(11)Correspondence relating to fixed travelling allowance of Deputy Inspectors and Supervisors.(12)Register of students work in the model schools.(13)Inspection Reports of subordinate officers with, review.(14)Annual Report on the admission of Scheduled Class pupils.(15)Correspondence relating to transfer of provision of Board Schools.After an interval of three years: - (1) Consolidated reports on elementary schools.(2)Correspondence relating to holidays.(3)Model lesson register and register of criticism.(4)Stamp account.(5)Despatch register.(6)Tour programmes.(7)Surrender statements.(8)Correspondence relating to the completion of Teachers' Certificates.(9)Progress register.(10)Reports on the working of public libraries.(11)Inspection report on public libraries.(12)Permanent closure of elementary schools.After an interval of five years: - (1) Contingent registers and copies of contingent bills.(2)Lists of recognised and aided elementary schools.(3)Inspection reports on secondary and elementary schools with reviews.(4)Proceedings sanctioning scholarships.(5)Proceedings recognizing former managers of schools.(6)Fee receipt books.(7)Stock lists of printed forms.(8)Abstract of monthly return of board and Government schools.(9)Proceedings sanctioning grants excepting buildings grants.(10)Final assignment list.(11)Correspondence relating to Budget and Demand Collection and Balance statement of schools.(12)Personal files of retired officers.(13)Master's attendance registers.(14)Register of teaching and maintenance grant and dearness allowance sanctioned for aided elementary schools (Provided no audit objection is pending in respect of any school for the period covered by the register).(15)Daily fee collection register.(16)Inspection reports of Training Schools.(17)Stipend bills.(18)Scholarship bills and Acquittance rolls.(19)Cash account.(20)Term fee register.(21)Attendance registers of students.(22)Stationery register showing issue.(23)Boarding grant applications.(24)Periodical registers.(25)Papers relating to transfer of provision of Board schools in the Deputy Inspector's Offices.After an interval often years: - (1) Public Instruction Report (annual).(2)Quinquennial reports should, however, be preserved permanently.Others: - (3) Monthly deposit list of subscription. - The revised forms may be retained till the final retirement of subscribers, and closure of accounts.The old forms may be destroyed after 5 years.(4)Files relating to transfer of Provident Fund Account outside the jurisdiction. - These records may be of Provident Fund Account outside the subscribers and the resettlement of their accounts.(5)Files relating to the closure of Provident Fund Account may be preserved for two years after the final settlement of account.(6)Duplicate copies of teaching grant bills of aided elementary schools (to be destroyed after the audit for the year covered by the bills is over).(7)The old list of officers, departmental codes and old petitions of Civil Service Regulations, the Financial Code, Accounts Code, Treasury Code, etc., may be destroyed as soon as new editions have been received.
