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State of Uttar Pradesh - Section

Section 4 in U.P. Zila Panchayat (Maintenance and Weeding of Records) Rules, 1968

4.

The Record-keeper shall unless the Kaiya Adhikari directs that the record shall be retained for a longer period, weed out the records mentioned in Schedule 'A' and 'B' immediately after the period prescribed in respect of each has elapsed. He shall not remove or destroy any record without the approval of the Head Clerk of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the Karya Adhikari.