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 ar e, in the opinion of the authority making the rules, not of sufficient public value to justify their preservation.

(2) The authorities shall be-

(a) in the case of documents in the possession or custody of a High Court or of 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,-the Chief Controlling Revenue-authority5; and

(c) in the case of documents in the possession or custo dy of any other publ ic of f icer ,-

6[(i) if the documents relate to purposes of a State, the State Government or any officer specially authorized in that behalf by tha t Government;

(ii) in any other case, the Central Government or an officer specially authorized in that behalf by that Government.]

7[(3) Rules made under this section by any High Court or by a Chief Controlling Revenue-authority or by an officer specially authorized in that behalf by any State Government shall be subject to the previous approval of the State Government; and rules made by an officer specially authorized in that behalf by the Central Government shall be subject to the previous approval of the Central Government.]