Section 29 in The Punjab Official Trustees Rules, 1966
29. Destruction of papers.
[Section 30(2)(i)]. - The Official Trustee may be after closing the accounts of any trust, in his hand, destroy any private papers, bills, receipts, memoranda and other similar documents of no value, which he had received along with the trust and which are not claimed by the beneficiaries or any other persons entitled thereto.
