Section 15 in The Rules for the Destruction of Judicial Records, 1953
15. Procedure after destruction.
- (i) When under the above rules the whole of the papers of Part A of the record are destroyed, a note to that effect shall be made in the relevant register.(ii)When only some of the papers of Part A of the record are destroyed and some are retained according to the above rules, a note of the papers destroyed shall be made at the time of destruction on the fly index of the case.(iii)Record-keeper shall arrange all old records in Part A and B and such parts shall be destroyed in accordance with the above rules.(iv)All notes made under the above instruction in this rule shall be attested by the Record-keepers.(v)No note whatever need be made of the destruction of Part B of a record. Such destruction will be presumed to have been effected in accordance with rule 14 above.
