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State of Bihar - Section

Section 3 in Bihar Public Records Rules, 2015

3. Nomination of records officer.

- The records creating agency shall, by an office order, issued in the pursuance of the provision of sub section (1) of section 5 of the Act, nominate one of its officers, not below the rank or grade of a Section officer, as the Records Officer. A copy of such office order shall be forwarded to the Director or head of the Archives, as the case may be. Archivist of the District Record Room where the post of Archivist is created shall work as the Record Officer. Archivist will be incharge officer of District Record Room.