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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in Bihar State Public Records Act, 2014

(2)The Board shall consist of the following members, namely :-
(a)Member Board of Revenue - Ex officio Chairman.
(b)One officer, each from Cabinet Secretariat Department, Art Culture & Youth Department, Tourism Department and Education Department not below the rank of Secretary to the Government of Bihar - Ex officio members.
(c)Three persons to be nominated by the State Government for a period of three years or more than three years out of which one of them will be Records Officer (Archivist) and two others Professor and Head of the Postgraduate Department of History Department and Ancient History and Culture of any recognised University - Ex officio members.
(d)Director of Archives- Ex-Officio Member Secretary.
(e)One member each of the Bihar Legislative Council and Bihar Legislative Assembly who have interest in above subject shall be nominated by Chairman and Speaker.