(1)The record officer shall be responsible for the following :-(a)proper arrangement, maintenance and preservation of public records under his charge;(b)periodical review of all public records and weeding out public records of ephemeral value;(c)appraisal of public records, which are of more than 25 years, in consultation with State Archives of Bihar, with a view to retaining public records of permanent values;(d)destruction of public records in such manner and subject to such conditions as may be prescribed under sub section (1) of section 8;(e)compilation of a schedule of retention for public records, in consultation with the State Archives of Bihar, or the Regional Archives and District Record Rooms as the case may be;(f)periodical review for downgrading of classified public records in such manner as may be prescribed;(g)adoption of such standards, procedures and techniques as may be recommended from time to time by the National Archives of India for improvement of record management system and security of public records;(h)compilation of annual indices of public records;(i)compilation of organizational history and annual supplement thereto;(j)assisting the Bihar State Archives or the Regional Archives and District Record Room, as the case may be, for public records management;(k)submission of annual report to the Director or Head of Archives in such manner as may be prescribed;(l)transferring of records of any defunct body to State Archives, Divisional Record Room, District Record Room, as the case may be, for preservation;(2)The record officer shall act under the direction of Director or the Head of Archives as the cases may be while discharging responsibilities specified in sub-Section (1).
