(1)The original of the documents mentioned below in sub-rule (2), which are scanned and digitally signed either by counsel or party at the time of e-filing, shall be preserved for a period of two years after final disposal of the case and shall be produced as and when required by the Court concerned or any Superior Court.(2)The following documents shall be preserved under sub-rule (1), namely -(a)Vakalatnama or Memorandum of Appearance;(b)Affidavit;(c)Charge-sheet and all other documents filed in support thereof;(d)First Information Report or Complaint;(e)Any other document whose authenticity is under scrutiny or likely to be scrutinised;(f)Any other document as may be specified by the High Court from time to time.(3)The party electronically filing any document at the e-filing centre shall be responsible to produce the original and prove its genuineness in accordance with law.
