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