Section 7(2) in Bihar State Public Records Act, 2014
(2)The record officer shall submit a report in writing without delay to the Director or the Head of Archives as the case may any information related to any unauthorized removal, destruction, defacement or alteration of any public record under his charge and action initiated by him according to situation as he may deem necessary subject to the directions, if any, given by the Director or the Head of Archives as the case may be.
