Section 3(2) in Bihar State Public Records Act, 2014
(2)The State Government, in relation to the public records of records creating agencies specified in sub-clause (i) and (ii) of clause (i) of section 2, may, by order, authorize the Director under such conditions as may be specified in the order, to carry out all or any of the following functions namely :-(a)supervision, management and control of the Archives;(b)acceptance for deposit of public records of permanent nature after such period as may be prescribed;(c)custody, use and withdrawal of public records;(d)arrangement, preservation and exhibition of public records;(e)preparation of inventories, indices, catalogues and other reference media of public records;(f)analyzing, developing, enriching and co-ordinating the standards, procedures and techniques for improvement of the record management system;(g)ensuring the maintenance, arrangement and security to public records in the Department of Archives and in the offices of the records creating agency;(h)promoting utilization of available space for preserving public records and maintenance of equipments;(i)tendering advice to record creating agencies on the compilation, classification and disposal of records and application of standards, procedures and techniques of records management;(j)survey and inspection of public records;(k)organizing training programmes in various disciplines of archives administration and records management;(l)regulating access to public records;(m)receiving records from defunct bodies and making arrangement for securing public records in the event of national emergency;(n)receiving reports on records management and disposal practices form the record officer;(o)providing authenticated copies of or extracts from public records;(p)destroying and disposal of public records;(q)obtaining on lease or purchasing or accepting as gift any document of historical, national or state importance.
