Section 2 in Karnataka State Public Records Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(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 authorized by that Government to perform the duties of the Director;(c)"Head of the Archives" means a person holding the charge of the Archives of the State;(d)"Public records" includes,-(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; and(iv)any other material produced by a computer or by any other device of any records creating agency.(e)`records creating agency' includes,-(i)in relation to the State Government, any Ministry, 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 any commission or any committee constituted by the State Government, the offices of the said body, corporation, commission or committee;(f)"Records Officer" means the officer nominated by the records creating agency under sub-section (1) of section 5;(g)"State" means the State of Karnataka.
