Section 49 in The Railway Claims Tribunal (Procedure) Rules, 1989
49. Retention, preservation and destruction of records.
(1)The Record Keeper shall be responsible for the records consigned to the Record Room. He shall scrutinize the records received by him within three days and prepare an index.(2)If on scrutiny, any deficiency is found in the records, the Record Keeper shall return the records back to the concerned Branch or Section.(3)On the expiry of the period for preservation of the records prescribed under rule 43, the Registrar shall weed out the record.FORM I[See rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]Application Under Section 16 Of The Act In Respect Of Claims For Compensation For Loss, Destruction, Damage, Deterioration Or Non-Delivery Of Animals Or Goods
