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Union of India - Section

Section 3 in The Public Records Rules, 1997

3. Nomination of Records Officer

.-The records creating agency shall by an office order issued in pursuance of the provisions of sub-section (1) of section 5 of the Act nominate one of its officers, not below the rank or grade of a Section Officer, as the Records Officer. A copy of such office order shall be forwarded to the Director General or Head of the Archives, as the case may be.