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State of Karnataka - Section

Section 84 in The High Court Account Rules, 1965

84.

All records, books and papers shall be retained for the periods noted against them, as follows, counting from the date of completion. On the expiry of such periods, they shall be destroyed after obtaining orders of the Registrar unless their further retention is found necessary under any of the provisions of the Indian Evidence Act or as per the orders of the Court.
1. Form A – Memo for the issue of Receiptorder 5 years
2. Form B – Receipt Order Book 10 years
3. Form D – Ledger of Judicial Deposits 10 years
4. Form E – Ledger of Petty Deposits 10 years
5. Form F – Register of Duties and Penalties 10 years
6. Form H – Issue Register of Library Bookssupplied to Lower Courts. 5 years
7. Form J – Register of Service PostageStamps 5 years
8. Form K – Refund Certificate 5 years
9. Form L – Register of Application forRefund Certificate 5 years
10. Form M- Register of Stationery Articles Received 5 years
11. Form N – Register of Stationery ArticlesIssued 5 years
12. Form O – Stock Register of StationeryArticles 5 years
13. Form P – Register of Property 10 years
14. Form Q – Press Materials Receipt Book 10 years
15. Form R – Press Materials Ledger 10 years
16. Form T – Press Paper Ledger 10 years
17. Form U – Press Materials Issue Register 5 years
18. Form V – Press Daily Issue Register ofPaper 5 years
19. Form W – Register of Periodicals 5 years
20. Form No. I KCE – Register of ContingentCharges 5 years
21. Form No. 54 KFC – Register of Repayment ofJudicial Deposits. 10 years
22. Form No. 56 KFC – Register of Receipt ofDeposits 10 years
Note. - None of the above records shall be destroyed prior to audit irrespective of the expiry of the period of its retention.