- In this Act, unless otherwise requires in the context :-(a)"Board" means the State Archival Advisory Board constituted under sub-section (1) of section 13;(b)"Director" means the Director of Archives appointed by the State Government and includes any officer authorised by the Government to perform the duties of the Director.(c)"State Archives" means Bihar State Archives and other Archives under its control constituted for the State.(d)"Divisional Record Room" means all Divisional Record Rooms.(e)"District Record Room" means all District Record Rooms of State either Government or Private.(f)"State" means State of Bihar.(g)"Prescribed" means prescribed by rules made under this Act.(h)"Public Records" include-(i)any document, manuscript and file;(ii)any microfilm, microfiche and facsimile copy of a document,(iii)any reproduction of image or images embodied in such microfilm (whether enlarged or not);(iv)any material produced by a computer or by any other device like computer tape, floppy, Compact Disc, software etc.(v)of any record creating agency or of historical importance.(i)"Records Creating Agency" includes:-(i)any Department or Office of the State Government;(ii)In relation to any statutory body or corporation wholly or substantially controlled or financed by the State Government or in respect of commission or any committee constituted by the State Government, the office of the said body, corporation, commission or committee or any institution wholly or partially financed by the State Government including grants.(j)"Office" includes all offices of the State Government and the offices of the corporations constituted by the State Government or of the institutions partially and wholly financed or receiving grants by the State Government.(k)"Records Officer" means the officer nominated by the records creating agency under sub-section (1) of section 5.
