Destruction of Useless Record Act, 1305-F

Destruction of Useless Record Act, 1305-F

The Destruction of Useless Record Act, 1305-F

Hyderabad Act No. 3 of 1305 Fasli

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Received the Prime Minister's assent on the 19th Isfandar, 1305 Fasli/6th Shaban, 1313 Hijri.

Preamble. - Whereas it is necessary to enact a law for the destruction of useless records, books and other papers in Courts and in Revenue and other Government offices in [H.E.H. the Nizam's Dominions];

It is hereby enacted as follows :

1. Short title. - This Act may be called "The Destruction of Useless Record Act".

Extent and commencement. - This Act shall extend to the whole of [the Hyderabad area of the State of [Maharashtra]] and shall come into force from the date of its publication in the [Official Gazette],

2. Repeal of circulars and enactments contained in the annexed Schedule. - (1) On and from the aforesaid date, all the enactments and circulars contained in the Schedule annexed hereto shall, as specified in the third column of the said Schedule, be repealed.

(2) Provided that all rules now in force under the aforesaid enactments and circulars shall have the force of law until they are repealed by other rules made under this Act.

[3. Chief Controlling Revenue Authority. - In this Act,- "Chief Controlling Revenue Authority" means the "Board of Revenue"].

4. Delegation of powers to High Court to make rules for the destruction of useless records. - The High Court may, from time to time, make rules for the destruction of such records, books and papers belonging to it, or the Courts subordinate thereto as may in its opinion be useless or unworthy of being permanently preserved.

5. Aforesaid powers to the Chief Controlling Revenue Authority. - The Chief Controlling Revenue Authority may, from time to time, make rules for the destruction of such records, books and papers belonging to it, or to the offices, subordinate thereto, as may, in its opinion, be useless or unworthy of being permanently preserved.

6. Power of head of department to make rules for the destruction of useless records. - The head of every other department may, from time to time, make rules for the destruction of such records, books and papers belonging to his office or to the offices subordinate to him, as may, in his opinion, be useless or unworthy of being permanently preserved.

7. Rules when to have force of law. - All rules made in accordance with this Act shall, after the sanction of the [Government], be published in the Jarida and shall thereafter have the force of law.

8. Non-obstruction to the person destroying records. - No suit or other proceeding shall be instituted against any person for the destruction of any records, books or papers which have been or may be destroyed, in accordance with any rules in force.

9. Saving of documents required to be permanently preserved by any law. - Nothing herein contained shall authorise the destruction of any documents which, by any Act, circulars or rules in force, are required to be permanently preserved.

Schedule

Enactments and Circulars as repealed by section 2 of the Destruction of Useless Records Act

Title, with date and year	Subject	Extent of repeal	Remarks
(1)	(2)	(3)	(4)
Regulation, dated 24th Rubi-ul-Awal 1302H.	Powers of High Court Regulation.	So much as relates to destruction of useless records.
Regulation, dated 1300H.	Powers of First Board of Revenue Regulation.	Clause 52 and so much as relates to destruction of useless records.


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