(1)Records acquired from private sources by way of gift or purchases or otherwise shall be made available for study, subject to the conditions laid down by the donor.(2)Research scholar shall submit an application in Form-8 to the Director or Head of the Archives, as the case may be, for permission to study the records. The Director or Head of the Archives, as the case may be, may refused such permission in public interest and for reasons to be recorded on the said application.(3)Wherever microfilm rolls or digital images may be available, the original records shall not be supplied for study to the research scholars. No copy of any records shall be made by anyone without the prior permission of the Director or Head of the Archives, as the case may be.
