Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 14 in Rules For Preservation and Destruction of Records In The Special Court Constituted Under The A.P. Land Grabbing (Prohibition) Act, Rules, 2002

14. Duties of the Section Officer of the Record Room and other Section Officers:

(1)At the closure of every calendar year, the Section Officer of the Record Room shall examine every item of record and examine whether it is ripe for destruction, keeping in view the above Rules. All the documents etc., for destruction, shall be noted in a Register in the following form, which shall be ordered by the Registrar in Column 6.
Sl. No. Description of document/register/books etc., withthe year thus relate to Period of life prescribed Date on which the document is ripe fordestruction Remarks of the S.O. In-charge or record room Orders of the officer ordering for destruction
1 2 3 4 5 6
(2)The concerned Section Officers shall verify, before sending of the disposal, records, to the Record Room, as to whether it is noted in the Index Sheet to which part the document relates to. The same shall be checked by Section Officer, Record Room and, if necessary, get altered wherever necessary by the Head of the Office (see Appendix-A&B).A. The following documents fall under Part I.Appeals/Review:—
(i)All papers bearing the signature of Presiding Officer.
(ii)All Judgments and Decrees.
(iii)Memorandum of grounds.
(iv)Draft Order in petition for interim orders.
B. The following documents fall under Part-II.
(v)All papers which are certified copies of the orders of the Court below in matters which are finally disposed of.
(vi)All miscellaneous petitions.
(vii)All Affidavits and Material papers.
C. The following documents fall under Part-III
(i)Notice papers, Vakalatnama, Caveats
(ii)All papers other than those covered by the above in matters which had been disposed of at the admission stage, shall be preserved for one year.
(iii)If the party doesn't take return of the documents which are filed and marked in the appeals, they will be dealt with according to rules as in the case of original record.
N.B.: - Every Final Order passed by the Court shall bear the endorsement as follows:
(i)If the party does not take return of the original documents filed along with the case within a period of one year to three years, as the case may be, from the date of disposal of the case, all the original documents will be destroyed.
(ii)One month's notice if destruction of the records shall be displayed on the Notice Board of the Special Court and also on the Notice Board of the Special Court Bar Association.
Appendix-A(Form of Index)(See Rule 2)
Sl. No. Description of paper Date of filing Date of Document Part No. of papers Remarks
(1) (2) (3) (4) (5) (6) (7)
Appendix-B(See Rule 3)Table showing the divisions of record and the description of the paper falling under each division.
Part-I    
Land Grabbing Cases 1. Index Sheet
Land Grabbing Appeals 2. Land Grabbing Application
  3. Counters
  4. Judgment & decree (Original & Appellate)
  5. Application by next friend or guardian
  6. Process issued to respondent inex parteproceedings
  7. Appeal Memorandum
  8. Judgment and order remanding or remitting Land Grabbing Caseson direction
  9. Commissioner's report, maps and plans
  10. Order recording payment whole or in part of the respondent
  11. Report of delivery of possession by Revenue Divisional Officer
  12. Mandal Revenue Officer's report
  13. Proceeding sheets
  14. Gazette notification.
Part-II    
  1. Documentary evidence
  2. Points for consideration
  3. Oral evidence
  4. All parts not already specified in Part-I & II are treatedas Part-III
Appendix-C(See Rule 5)Table showing the periods prescribed for the retention of the various parts of the Records in the various classes of proceedings.
Nature of Proceedings Number of years for which records are to beretained
  Part-I Part-II Part-III
(1) In Land Grabbing cases or Land Grabbing Appeals:      
(a) For or affecting immovable property (Fair Judgment and DecreesOriginal permanent and appellate, Commissioner report withsketch) Permanent 5 years 3 years
(2) In Criminal Cases Complaint & Judgment Permanent 5 years -
(3) In T.O. Ps. - 5 years -
Appendix-D(See Rule 6)
Sl. No. Description of Court Register, Books and Papers No. of years for which Register etc., are to beretained
(1) (2) -(3)
1. Register of Land Grabbing Cases (Register No.1) Permanent
2. Register of Land Grabbing appeals (Register No.2) -do
3. Register of Transfer Original Petitions (Register No.3) -do-
4. Register of Criminal Cases (Register No.4) -do-
5. Register of Interlocutory Applications (Register No.5) 12
6. Register showing the matters stayed by the High Court orSupreme Court (Stay Register) (Register No.6) Permanent
7. Register showing the disposals of Land Grabbing Cases(Register No.7A) 7
8. Register showing the disposal of Land Grabbing Appeals(Register No.7B) 3
9. Register showing the disposals of Transfer O. Ps. (RegisterNo.7C) 3
10. Register showing the disposals of Criminal Cases (RegisterNo.7D) 3
11. Register showing the disposals of Interlocutory Applications(Register No.7E) 3
12. Register of S.Rs. (Register No.8) 3
13. Court Fee Register (17) (Register No.9) 3
14. Court Fee Register (18) (Register No.10) 3
15. 'A' Diaries from the date on which they close (Register No.11) 5
16. Hearing Book (Register No.12) 5
17. Copying Register 'A' (Register No.13A) 3
18. Copying Register 'B' (Register No.13B) 3
19. Register Containing Judgments-cum-Judicial Index (RegisterNo.14) Permanent
20. Register Containing High Court Orders, Supreme Court Orders orSpecial Tribunal (Register No.15) -do-
21. Caveat Register (Register No.16) 5
22. Register of Notice section 3
23. Accounts Books other than Cash Book and Ledger, Register ofapplications for Return of Documents, Receipt Books for Documentsreturned to parties, Stationery, Postage, Accounts, ContingentBills, and Registers, after Audit. 5
24. Records Destruction Registers relating to Original LandGrabbing Cases and Appeals, Interlocutory applications andCriminal cases and Land Grabbing Cases 25
25. A.P. District Gazette Permanent
26. A.P. Gazette except Parts 1A-1B, II, III & IV 10
27. Register of Petitions 12
28. The complete list of the Records, Books or papers destroyedvide Rule 6 of the above rules. Permanent
29. Challan and Cheque Books 10
30. Pay Bills of other Classes of Government Servants andacquittance rolls for Pay and Allowances (other than TA) whenmaintained separately 25
31. Detailed Budget Estimates of an office 5
32. Travelling Allowance and Acquittance Rolls relating thereto 3
33. Statement of monthly progressive expenditure andcorrespondence relating to discrepancies in figures 2
34. Pay Bills and acquittance roll, where these are maintainedseparately of Government servants for whom no establishmentreturns are submitted or no service books or service rolls aremaintained 25
35. Pay Bills and Acquittance Rolls where these are maintainedseparately of inferior Government servants 45
36. Pay Bill register 35
37. Acquittance Register of Pay 35
38. Pay Bills and Acquittance rolls of Government servants in lastgrade service 45
39. Increments watch register 3
40. Register of periodical increments sanctioned 3
41. Register of LPC's issued 3
42. Office copies of schedules of GPF/PLI 3 and other deductions3  
43. T.A. Bill Registers 3
44. Register of tour advances and advance on transfer and LTC 1 year after recovery of all amounts entered init
45. Pension cases (including service book and leave accountsattached to them) in which invalid or compensation pensionshave been sanctioned 25
46. Other pension cases (included service books and leave accountsattached to them) after retirement of the Government servantconcerned or settlement of pension cases. 10
47. Permanent advance register 3
48. Acknowledgement of permanent advance 3
49. Register of contingent charges (APFC Form-VII) 3
50. Register of un-disbursed pay etc. 3
51. Receipted challans retained in the District Treasury 3
52. Register of receipt and repayment of deposits in respect ofall civil deposits 10
53. Weekly statements showing receipt and repayments of CivilCourt deposits 3
54. Ledger in Form TA 22 10
55. Statement obtained from the bank for reconciliation 3
56. Register of A.Gs. authorisation 3
57. Register of A.Gs. audit objections 3
58. Stock Register, cheque book and pass book 3
59. Register of cash orders 10
60. District Posting register of stamps 3
61. Stamp account received from Sub-Treasuries 3
62. Half Yearly physical verification certificate 3
63. Correspondence with the High Court on important matters andthe orders of the High Court thereon including Admn. Reportsreceived from the High Court and the Government 20syears from termination
64. Applications for leave and orders thereon, applications fromcandidates for employment and reports on applications notrelating to Land Grabbing cases or proceedings in Court 1
65. Annual Establishment Return 35
66. Cases (including Service Books and Leave Accounts attachedthereto) in which valid or compensation pensions have beensanctioned including S.Rs. 25
67. Other pension cases and Leave Accounts attached thereto 5 years after retirement
68. Inward Register 5
69. Distribution Register 5
70. Register of Confidential papers 5
71. Register of Tappals dispatched by post 3
72. Register of Tappals by local delivery 3
73. Daily Stamp Accounts of service postage 3
74. Fair copy Register 3
75. Attendance Register 3
76. Casual Leave Register 3
77. Record issue Register 3
78. Register of books issued from the Library 3
79. Furniture Register 3
80. Gazettes 3
81. Indents for stationery articles 3
82. Stock Register of stationery 3
83. Invoices and advises relating to receipt and dispatch ofstationery 3
84. Register showing hour etc., of handing over and taking backthe sealed bag containing the key of the Record Room 1
85. Register of Service Books 5
86. Service Books of Government servants who are dismissed orwhose probation have been terminated 5 years or after theGovernment Servant's decease whichever is earlier  
87. Service books of Government servants whose services areterminated by resignation, discharge without fault 5 years fromthe date of resignation of discharge, or settlement of pensionwhich is later  
88. Service books of Government servant died while in service Till settlement of family pension and payment ofpensionary benefits
89. Establishment list 3
90. Certificate of transfer of charge 3
91. Register of Temporary Establishment 3
92. Personal files of retired and deceased public servants, afterdeath. 5 years after retirement and one year afterdeath.