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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Public Records Rules, 2015

(3)On receipt of an intimation under sub-rule (2), the Director or the Head of the Archives, as the case may be, through his officers, shall assist the Records Officers in conducting the appraisal of the public records. When the appraisal is over, the Records Officer shall prepare, in triplicate, a transfer-list in Form-2 of all public records and deposit the same for preservations with the Director or the Head of the Archives, as the case may be, who shall, after his satisfaction, return one copy of the transfer-list to the Records Officer as a receipt of the public records.