(1)The Records Creating Agency shall, by office order authorise an officer not below the rank of the Under Secretary/Deputy Collector to the Government of Bihar to evaluate and down grade the classified records being maintain by it. A copy of such office order shall be forwarded to the Director or Head of the Archives, as the case may be.(2)The officer so authorized under sub-rule (1) shall evaluate the classified records every fifth year for the purpose of down-grading.(3)After down-grading if the officer declares any record to be of permanent nature, the same shall be deposited and preserved with the Director or the Head of the Archives, as the case may be, after its appraisal.(4)The records deposited under this rule may be requisitioned for any official purpose and returned to the Director or the Head of the Archives, as the case may be, in the manner provided under rule 6.(5)Every year in the last week of June and December, a half yearly statement in Form-4 shall be furnished by the officer authorized under sub-rule (1) to the Director or Head of the Archives, as the case may be of the action taken for evaluation and down gradation classified records.
