(1)The records officer nominated under rule 3 shall furnish to the Director or Head of the Archives, as the case may be, an Annual Report in Form-5 every year in the month of March of the following year.(2)The Director or Head of the Archives, as the case may be, shall, there after, submit a report of the action taken by the Records Officer in pursuance to the provisions of clauses (a) to (k) of sub-section (1) of section 6 of the Act to the Cabinet Secretariat Department of the Government every year.
