The Kerala Destruction of Records Act, 1961 (No.2 of 1962)

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THE KERALA DESTRUCTION OF RECORDS ACT, 1961 
(Act 2 of 1962) 
Preamble. 
Sections. 
CoNTENTS 
1. Short title, extent and commencement. 
2. Power to certain authorities to make rules for the disposal of 
documents. 
3. Saving of certam documents. 
4. Repeal. 
The Schedule. 
ACT 2 OF 1962 • 
THE KERAL~ DESTRUCTION OF RECORDS ACT,I961 
An Act to consolidate the law providing for the destruction or other 
duposal of certai11 docummts in the possession or custody of courts and 
Revenue and other publrc officers 
Preamble.- WHEREAS it is necessary to consolidate the law providing 
for the destruction or other disposal of certam documents in the posses­
sion or custody of courts and Revenue and other public officers in the 
State of Kl"rala ; 
BE it enacted in the Twelfth Year of the Republic of India as 
follows:-
1. Short title, extent and commencement.-( 1) This Act rna y be called 
The Kerala Destruction of Records Act, 1961. 
(2) It extends to the whole of the State of Kerala. 
(3) It shall come into force at once. 
2. Power to certain autlzontus to make rules for the disposal of 
dociJments.-( 1) Tl1e authorities hereinafter specified may, from time to 
time, make rules for the disposal, by destruction or otherwise, of such 
documents as are, in the opmion of the authority making the rules, not 
of sufficient public value to justify their preservation. 
(2) The authorities competent to make rules under sub-section 
(I) shall be,-
(a) in the case of documents in the possession or custody of the 
H1gh Court or of the cow ts of civil or crimmal jurisd1ct1on subordi­
nate thercto,-the High Court ; 
• Published m the Gazette Extraordinary, dated the 9th dat of 
January 1962 . 
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(h) in the case of documents in the possession or custody of 
Revenue courts and officers,- the Board of Revenue ; 
(c) in the case of documents in the possession or custody of 
any other public officer,-the Government or the Head of the Depart­
ment concerned or any officer specially authorised m that behalf by the 
Government. 
(3) Rules made under this section by the High Court or by the 
Board of Revenue or by a Head of Department or by an officer spe­
cially authorised m that behalf shall be subject to the previous approval 
of the Government. 
3. Saving of certain documents.-Nothing in this Act shall be deemed 
to authorise the destruct1on of any document which, under the provi­
SIOns of any law for the time being in force, is to be kept and main­
tained. 
4. Repeal.-The enactments mentioned in the Schedule are 
repealed to the extent spec1fied therein. 
THE ScHEDULE 
Name of Enactment Extent of repeal 
I. The Destruction of Records The whole. 
Act, 1098 (T1 avancore 
Act II of 1 098). 
2. The Destruction of Records The whole. 
Act, 1074 (Cochin Act V 
of 1074). 
3. The Destruction of Records 
Act, 1917 (Central Act 5 
of 1917) as m force in the 
Malabar dist11ct referred 
to m sub-sectiOn (2) of 
section 5 of the States Re­
organisation Act, 1956 
3/40-la 
To the extent it relates to matters 
with respect to which the State 
Leg1slature 15 competent to make 
law. 

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