Section 262 in High Court of Chhattisgarh Rules, 2005
262.
(1)A Register of Registers deposited in the Record Room will be kept in Form No. 79 on Schedule II.(2)The Register shall consist of two parts, viz. -(1)List of Register to be preserved permanently.(2)List of Register to be eliminated after the expiry of prescribed period.(3)Part I shall be divided into sections as follows: -Section A - Registers to be preserved for 35 years.Section B - Registers to be preserved for 14 years.Section C - Registers to be preserved for 12 years.Section D - Registers to be preserved for 6 years.Section E - Registers to be preserved for 3 years.Section F - Registers to be preserved for 1 year.(4)Part I and each Section of Part II shall be divided into divisions, a separate division being opened for each different kind of register. A separate series of numbers shall be given to the registers entered in each division. Care should be taken to ensure that the space allotted to each division is such that the pages belonging to each division will be completely filled in approximately the same length of time.(5)Part I and Part II shall be separately paged throughout and a table of content shall be made at the beginning of the Part showing which pages are allotted to each Section and each kind of register.(6)On receipt in the Record Room a register will at once be entered, in the appropriate division of Part I or Part II as the case may be.
