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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in Bihar Public Records Rules, 2015

(1)The Records Creating Agency shall, by office order authorise an officer not below the rank of the Under Secretary/Deputy Collector to the Government of Bihar to evaluate and down grade the classified records being maintain by it. A copy of such office order shall be forwarded to the Director or Head of the Archives, as the case may be.