Industrial Disputes (Central) Rules, 1957

70A. Preservation of records by the National Industrial Tribunals, Industrial Tribunals or Labor Courts

(1) The records of the National Industrial Tribunals, Industrial Tribunals or Labor Courts specified in column 1 of the table below shall be preserved, for the periods specified in the corresponding entry in column 2 thereof after the proceedings are finally disposed of by such National Tribunal, Industrial Tribunals or Labor Courts.

TABLE

Records (1)	Number of years for which the records shall be preserved (2)
( i ) Orders and judgments of National Industrial Tribunals , Industrial Tribunals or Labor Court	10 years
(ii) Exhibited documents in the above mentioned Tribunals or Courts	10 years
(iii) Other paper	7 year

(2) Notwithstanding anything contained in sub-rule (1), the records of the National Tribunals, Industrial Tribunals or Labor Courts, connected with writ petitions, if any, filed in the High Courts or Supreme Court, or connected with appeals by special leave, if any, filed in the Supreme Court, shall be preserved at least till the final disposal of such writ petitions or appeal by special leave.