Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DESTRUCTION OF USELESS RECORDS ACT, 1305 3 of 1305 [] CONTENTS 1. Short title 2 . Repeal of circulars and enactments contained in the annexed Schedule; 3. Chief Controlling Revenue Authority 4 . Delegation of powers to High Court to make rules for the destruction of useless records 5. Aforesaid powers to the Chief Controlling revenue Authority 6 . Power of head of department to make rules for destruction of useless records 7. Rules when to have force of law 8. Non-obstruction to the person destroying records 9. Saving of documents required to be permanently preserved by any law SCHEDULE 1 :- Enactments and Circulars as repealed by section 2 of the Destruction of Useless Records Act DESTRUCTION OF USELESS RECORDS ACT, 1305 3 of 1305 [] Whereas it is necessary to enact a law for the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and circulars contained in the Schedule annexed hereto shall, as specified in the third column of the said Schedule, be repealed.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that all rules now in force under the aforesaid enactments and circulars shall have the force of law until they are repealed by other rules made under this Act. 3.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 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 \ \ \ papersbelonging to his office or 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 1 Enactments and Circulars as repealed by section 2 of the Destruction of Useless Records Act 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 Rabi-ul-Awal 1302H Powers of High Court Regulation So much as relates to destruction of useless records. Regulation, dated 1300 H Powers of First Board Of Revenue Regulation Clause 52 and so much as relates to destruction of useless records