Section 7 in Karnataka State Public Records Act, 2010
7. Records Officer to take appropriate action in the event of unauthorized removal, destruction etc., of Public Records in his custody.
(1)The Records Officer shall, in the event of any unauthorized removal, destruction, defacement or alteration of any public records under his charge, forthwith take appropriate action for the recovery or restoration of such public records.(2)The Records Officer shall submit a report in writing to the Director without any delay on any information of unauthorized removal, destruction, defacement or alteration of any public records under his charge and the action initiated by him and shall take action as he may deem necessary subject to the directions, if any given by the Director.(3)The Records Officer may seek assistance from any Government officer or any other person for the purpose of recovery or restoration of public records and such officer or person shall render all assistance to the records officer.
