Section 10 in Bihar State Public Records Act, 2014
10. Public Records not to be transferred.
- Any public record bearing security classification would not be transferred to the State Archives or Divisional Record Room or District Record Room.Provided the State Government may declassify such classified documents after a period of 30 years from its creation by a Committee constituted by the State Government. Documents thus declassified may be transferred to archives under the provisions of the Act. The office of Chief Minister Secretariat, Chief Secretary Office, Governor Secretariat, Home Department and Cabinet Secretariat Department or any other office as decided by the State Government shall be included in this category.
