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Union of India - Section

Section 12 in The Public Records Rules, 1997

12. Allowances to the members of the Archival Advisory Board

.-The members of the Archival Advisory Board nominated by the Central Government under clause (d) of sub-section (2) of section 13 shall draw travelling allowance and daily allowance for attending the meetings of the Archival Advisory Board at the rates admissible to Group `A' officers of the Central Government.FORM 1(See sub-rule(2)of rule 5)Particulars Of Records Of Permanent Nature Due For Appraisal During The Year..........
Total number of files of 'A' &'B' categories lying in the records rooms of the records creating agencies Total number of files of 'A' &'B' categories transferred to records rooms by the sections during the period under report Total No. of files referred to under column 1 and 2 Total No. of files due for appraisal Remarks, if any
1 2 3 4 5
         
FORM 2(See sub-rule (3) of rule 5)Transfer List
Name of the records creating agency, i.e., Ministry/Department/Office/Public Undertakings, etc. : ....................................................................
Name and particulars of the Records Officer: ....................................................................
Name of the Branch/Section ....................................................................
Year ....................................................................
Sl.No. File No. Subject matter of the file Remarks, if any
       
.........................................Signature and seal of the Records OfficerFORM 3(See sub-rule (1) of rule 6)Requisition Slip
Name of the records creating agency(i.e., Ministry/Department/Office) : ........................................................
Name and particulars of the Records Officer: ........................................................
Particulars of records or file No.requisitioned ........................................................
Purpose for which required ........................................................
Undertaking by the Records Officer. - I ......................hereby declare that the records/file requisitioned shall be returned to the Director General/the Head of the Archives before the expiry of six months as required under sub-rule (2) of rule 6..........................................Signature and seal of the Records OfficerFORM 4(See sub-rule (5)of rule 7)Half Yearly Statement On Periodical Review Of Classified Records
Total No. of classified records lying at present in the organization No. of classified records due for reviewing No. of files reviewed and down graded during the period under report Remarks
       
FORM 5(See sub-rule (1) of rule 8)Form For The Submission Of Annual Report To Director General Of Archives/head Of The Archives