(1)No public record shall be destroyed without being recorded and reviewed. In the month of January every year, each Records Creating Agency shall record after consulting the records retention Schedule, all those files on which action has been completed. This work shall be a accomplished, in consultation with, the records officer.(2)No public records, which is more than twenty five years old, shall be destroyed by the any Record Creating Agency unless it is appraised.(3)A list of all such public records, which are proposed to be destroyed, shall be prepared by the Record Creating Agency in Form-6 and retained permanently for future reference.(4)The records officer shall furnish a half yearly report in respect of recording, indexing, reviewing and weeding of records to the Director or Head of the Archives, as the case may be in Form-7.(5)Records shall be destroyed either by burning or shredding in the presence of records officer.(6)No records created 100 years ago shall be destroyed except where in the opinion of the Director or the Head of the Archives as the case may be, it is so defaced or is in such condition that it cannot be put to archival use.
