.-(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 accomplished in consultation with the Records Officer.(2)No public record which is more than twenty-five years old shall be destroyed by any records 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 Form 7 on recording, indexing, reviewing and weeding of records to the Director General or Head of the Archives, as the case may be.(5)Records shall be destroyed either by burning or shredding in the presence of Records Officer.
