The Destruction of Records (Public Debt Office) Madhya Pradesh Rules, 1981
Published vide Notification No. 1693-4-B-7-81, dated 31st December, 1981; published in M.P. Rajpatra, Part 1, dated 29-1-82 at page 187
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In exercise of the powers conferred by sub-clause (i) of clause (c) of sub-Section (2) of Section 3 of the Destruction of Records Act, 1917 (V of 1917), read with Order No. 3394-805-IV- BW&M-69, dated the 2nd June 1969 issued by the Government of Madhya Pradesh, I, the undersigned, with the previous approval of the said State Government hereby makes the following rules, namely-
1. Short title and commencement. - (1) These rules may be called The Destruction of Records (Public Debt Office) Madhya Pradesh Rules, 1981.
(2) They shall come into force at once.
2. Application of the Destruction of Records (Public Debt Office) Rules, 1959. - The provisions of the Destruction of Records (Public Debt Office) Rules, 1959, as in force for the time being shall apply, so far as may be, for the disposal by destruction of other-wise, of the documents in the possession or custody of any Public Debt Office of the Reserve Bank of India relating to, or in connection with, the public debt of the Government of Madhya Pradesh, subject to the modification that for the words "the Central Government" occurring in the said rules, the words "the Government of Madhya Pradesh" shall be substituted.
