- In these rules, unless otherwise requires in the context: -(a)"Act" means the Bihar Public Records Act, 2014;(b)"appraisal" means the evaluation of public records in association with the Bihar State Archives or the regional archives as the case may be;(c)"classified records" means the files of Chief Minister Secretariat, Chief Secretary Office, Governor Secretariat, Home Department and Cabinet Secretariat Department classified as top- secret, secret, confidential and restricted;(d)"custody" means the possession of public records;(e)"defunct body" means a corporate or non corporate body which has been wound up with no successor to carry on its functions;(f)"Down gradation of classified records" means down gradation of the security classification of the records after evaluation;(g)"file" means a collection of papers relating to the public records on a specific subject-matter and it includes the correspondence, notes and appendix thereto and assigned with a file number;(h)"form" means the form appended to these rules;(i)"private records" means records lying in the possession of private individual or with any non-governmental organization;(j)"recording" means the process of closing a file after action on all issues considered thereon has been completed;(k)"records of permanent nature" means the public records being maintained after recording for the period specified, under sub-rule (1) of rule 5 by the records creating agency in accordance with the procedure laid in its secretariat instruction/record manual or instruction on the subject.(l)"retention Schedule of records" means a Schedule which provides the period of retention;(m)"review" means periodical evaluation of recorded files on the expiry of the period of retention for determining their further retention or destruction, as the case may be;(n)"section" means the section of the Act;(o)"standing guard file" means a compilation of papers on the particular subject-matter and it includes the copies of policy decision, orders, instructions or any another matter incidental thereto arranged in a chronological order;(p)"words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act;
