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State of Rajasthan - Section

Section 180 in The General Rules (Civil), 1986

180. Destruction of files selected for weeding.

- In the week of each quarter of the year, the record keeper shall submit to the Officer in-charge a list (Ret. No. 9) of those cases in which he has weeded out file 'C' and in which there are cumbrous and bulky exhibits, such as account books, khatas, zamindari papers and the like which have not been put up with the record of the trial.The Officer-in-charge. unless he sees cause to the contrary shall cause a notice to be issued to the counsels or the parties concerned that if such exhibits are not removed within the period specified in the notice, they will be disposed of as waste paper on the last day of the quarter in which notice is issued.The notice will be in the prescribed form (F. 16) and the Record keeper shall be responsible that the notice is issued without delay.