(5)Elimination of D Files shall be done month by month. Each month the record-room registers of the thirteenth month back should be examined for the purposes. As far as possible similar monthly examinations should be made for the elimination of A-l, B and C Files, work on these being brought up-to-date by the end of each civil Court vacation. The ordinary monthly examination should be supplemented by-(a)a monthly examination of the registers 24 months further back, for the purpose of eliminating D Files;(b)an examination of the registers in each of the two successive vacations following that in or next before which the original examination was made, for the purpose of eliminating A-l, B and C Files.
