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 Madhya Pradesh - Section

Section 2 in The Destruction of Records (Relating to Registering Office in Madhya Pradesh) Rules, 1983

2. Procedure for destruction of Records.

(1)The records shown in column (2) of the appendix appended to these rules shall be destroyed under the orders of the Registrar annually in the month of October after the expiry of period shown in column (3) of the appendix against each entry.
(2)Each sub-registrar shall, in the said month prepare a list of records due for destruction in the form appended to these rules and submit to the Registrar.
(3)The Registrar shall have full description to order the destruction or retention of all or any record.
(4)The sub-registrar shall,
(i)Carry out the orders of the Registrar;
(ii)Certify at the foot of the list that he has done so; and
(iii)file the list in part II of the file book.
Note. - (1) For the Registrar's office a similar list shall be prepared and put up by the official of the Registrar's Office.
(2)File book, Part III, shall not be destroyed unless the circulars, etc., contained therein have been annulled or superseded.
(3)Before any office copies of pay bills or annual establishment returns are destroyed, the period of temporary and officiating service, as recorded in the service books or service rolls of the Government servant, concerned, should be verified by the head of the office from the office copies of pay bills and establishment returns and the fact of such verification recorded under proper attestation in the service books or service rolls. The heads of offices should also invariably record necessary particulars in service books or service rolls with a view to enabling the Audit Office to decide later by reference merely to such particulars whether the temporary or officiating service will qualify for pension or not, for example, in the case of officiating service, the nature of the vacancy in which the Government servant officiated and in the case of temporary service whether the temporary post was subsequently made permanent, should, be stated.-Appendix[See Sub rule (1) of rule 2]
S. No. Particulars of Records Period of Retention years.
(1) (2) (3)
1. (a) Office copies of pay bills of Government servants inrespect of whom no establishment returns are submitted and noservice books & service rolls are maintained Forty years.
  (b) Office copies of pay bills of Government servants otherthan those referred to in (a) above. Six years.
  (c) Acquittance rolls of pay and allowances other thantravelling allowances when maintained separately. Six years.
2. File book part II Twelve years.
3. Register of impounded documents Six years.
4. File book part IV (orders on inspection notes) Twelve years.
5. Office copies of monthly and annual returns Six years.
6. Fee book Three years.
7. (1) Cash account book (Sub Registrar's office) Three years.
  (2) Cash Book (Registrar's office) Twenty years.
8. Receipt book Three years.
9. File Books, Part V, VI and VII Three years.
10. File book, Part VIII (Application for copies Inspections andsearches). Immediately after the inspectors inspection.
11. Despatch register and account of service postage Stamps Three years.
12. Register of Stationery and forms Three years.
13. Register of documents delivered by post Three years.
14. Routine correspondence Three years.
15. Indents, office copies of contingent travelling allowance,commission and copying fee bills, and list of unclaimed documentsperiodical returns and statements and unimportant miscellaneouspapers. Three years.
16. Day book Three years.
17. Dairy Six years.
18. Inward Register of letters Three years.
19. Register of deposit of cash box in a treasury, sub-treasury ora police station-house Three years.
20. Register of furniture Five years.
21. Register of contract and countersigned contingencies Five years.
22. Annual Establishment returns Thirty years.
23. Pension cases-  
  (1) Invalid  
  (a) Superior servants Twenty Five years.
  (b) inferior servants Five years.
  (2) Other kind of pension Five years,
  (3) Pensioners who are dead Immediately the fact is known.
24. Acknowledgement of memoranda, copies of documents and recordof right, statements dispatched by registering officer. Two years.
25. Register of temporary records Twelve years.
26. Cases of leave, appointment, transfer of  
  (a) Sub-Registrars Twelve years.
  (b) Registration Moharrirs Twelve years.
  (c) Registration peons 5 years after retirement.
27. Form No. 37-G under Section 26-F (1) of the Income Tax Act,1961 One year
28. Form No. 34-A under Section 230-A of the Income Tax Act, 1961 Four years.
29. Panchayat Duty Register together with monthly and annualstatement creating thereto. Six years.
Form(See Rule 2)List of books, etc. destroyed in the office of the...... of..... Books or Papers
Name of Date of the last entry made in them General description For what years By whose order destroyed Mode of destruction Remarks
(1) (2) (3) (4) (5) (6) (7)
             
I certify that the books and papers mentioned in the above list were destroyed in my presence on this...... day of...... 20......Signature of Registering Officer.