646. Periodical elimination of slips. [§ 12, Act V, 1861].
- In addition to other removals, all slips should come under examination periodically to see if they can safely be removed after such reference to the local police officers as may be deemed necessary. The following rules shall be observed in eliminating slips from the records :-(i)The slips of all persons who are not members of a criminal tribe and who are not professional poisoners, note-forgers, coiners, arms-smugglers, dacoits or swindlers shall ordinarily be removed 10 years after the expiry of the last sentence.(ii)The slips of all persons not dealt with under clause (i) and those of seamen convicted of arms smuggling shall be removed on their attaining the age of 70 years, but in the case of dacoits a reference should be made to their home districts if they happen to be identified or to the district of last conviction, if unidentified.(iii)In the case of a slip that is on record in more than one bureau, the decision as to its removal under clause (i) shall rest with the bureau of the province in which the persons home is situated. Intimation of such removal and of any death removal shall be sent by that bureau to be other bureaux in which the slip is on record.
