DESTRUCTION OF RECORDS ACT,
1977
(ACT NO. XII OF SVT. 1977)
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THE DESTRUCTION OF RECORDS ACT, 1977 (1920 A. D.).
ACT NO. XII OF 1977.
CONTENTS
Preamble.
Section.
1. Short title extent and commence- ment.
2. Omitted.
3. Power to certain authorities to make rules for disposal of documents.
Section.
4. Validation of former rules for dis- posal of documents.
5. Saving of certain documents. ------------
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DESTRUCTION OF RECORDS ACT 281
[Sanctioned by His Highness the Maharaja Sahib Bahadur per Chief Minister's endorsement No. 8372, dated 11th September , 1920 read with State Counsel Resolution No. 1, dated 8th April, 1925. (Notification No. 14-L/81)]
An Act to consolidate and amend the law providing for the destruction or other disposal of certain documents in the possession or custody of Courts and Revenue and other public officers.
WHEREAS it is expedient to consolidate and amend the law providing for the destruction or other disposal of certain documents in the possession or custody of Courts and Revenue and other public officers ; it is hereby enacted as follows :--
(2) It extends to the whole of Jammu and Kashmirt State. It shall come into force on the 1st day of Baisakh, 1978.
2. Omitted.
3. Power to certain authorities to make rules for disposal of documents .--
(1) The authorities hereinafter specified may, from time to time, make rules for the disposal, by destruction or otherwise, of such documents as are, in the opinion of the authority making the rules, not sufficient public value to justify their preserva- tion.
(2) The authorities shall be --
(a) in the case of documents in the possession or custody of the High Court or the Courts of Civil or Criminal jurisdiction subordinate thereto,-- the High Court ;
(b) in the case of documents in the possession or custody of Revenue Courts and officers,-- the1[Government] or any officer specifically authorised in this behalf by the1[Government] ; and
(c) in the case of documents in the possession or custody of any other public officer--1[the Government] or any officer specially authorised
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in that behalf by1[the Government] .
(3) Rules made under this section2[by any authority other than the Govern- ment] shall be subject to the previous approval of that1[ the Goverment].
4. Validation of former rules for disposal of documents .-- All rules and orders directing or authorising the destruction or other disposal of documents in the possession or custody of any public officer, heretoforce in force, shall be deemed to have had the force of law from the date on which they were made, and all such rules and orders now in force shall continue to have the force of law until they are superseded by rules made under this Act.
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