(6)In ail cases, where file D of Part I or Part II has not been so destroyed or has for any reason been revived the surviving or revived file D shall be destroyed at the same time along with file C ; in all cases where file D, whether of Part I or Part II has again survived or been revived, such surviving or revived portion shall be destroyed along with file B :Provided always that Judge may at the termination of a suit or of any application for execution by a decree-holder, pass an order directing that for reasons to be recorded on the order-sheet, the papers in file C be kept for a longer specified period :Provided also that no part of record shall be destroyed until after the expiration of one year in addition to the time allowed for filing an appeal, even though the period prescribed for weeding under this rule has elapsed since the date of institution of the original suit or case :Provided further that the appellate court shall, as soon as an appeal is presented send intimation thereof to the court against whose decree the appeal has been filed, and on receipt of such intimation, the presiding officer of such court shall forthwith issue instructions to the record-keeper not to weed out any paper so long as the appeal is not finally disposed of.File D in the record of any miscellaneous case not relating to a suit or other case shall be destroyed at the end of one year from the date of final order.
