Section 42 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
42. Destruction of Record.
- Subject to the general or special order issued by the Lokayukta in this behalf the record of a case may be destroyed after a period of three years from the date of close of the case. For example if a case is closed on the 20th February, 1973, the record should be destroyed after 1976 :Provided that, the original complaint and the final order passed or the finding given shall be preserved permanently.
