Section 3(2) in The Maharashtra Public Records Act, 2005
(2)The State Government in relation to the public records of the records creating agencies specified in clause (h) of section 2 may, by order, authorise the Director, subject to 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)analysing, developing, promoting and co-ordinating the standards, procedures and techniques for improvement of the records 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 utilisation of available space and maintenance of equipments for preserving public records;(i)tendering advice to records 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)accepting records from any private source;(m)regulating access to public records;(n)receiving records from defunct bodies and making arrangement for securing public records in the event of national emergency;(o)receiving reports on records management and disposal practices from the records officer;(p)providing authenticated copies of, or extracts from public, records;(q)destroying or disposal of public records;(r)obtaining on lease or purchasing or accepting as gift any document of historical or national importance.
