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Union of India - Section
Section 13 in The Public Records Act, 1993
13. Archival Advisory Board .-(1) The Central Government may, by notification in the Official Gazette, constitute an Archival Advisory Board for the purposes of this Act.
| (a) | Secretary to theGovernment of India in the Ministry of Central Government dealingwith culture | Chairman,exofficio; |
| (b) | One officer notbelow the rank of Joint Secretary to the Government of India,each from the Cabinet Secretariat, Ministry of Home Affairs,Ministry of Defence, Ministry of External Affairs, Ministry ofFinance and Ministry of Personnel, Public Grievances and Pension. | Members,exofficio; |
| (c) | Tworepresentatives not below the rank of Joint Secretary in theUnion Territory Administrations to be nominated by the CentralGovernment. | Members; |
| (d) | Three persons tobe nominated by the Central Government for a period not exceedingthree years, one being an Archivist and two being Professors inthe Post-graduate Department of History in any recognisedUniversity. | Members; |
| (e) | Director General | Members;exofficio |