2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Board" means the Archival Advisory Board constituted under sub-section (1) of section 13;

(b) "Director General" means the Director General of Archives appointed by the Central Government and includes any officer authorised by that Government to perform the duties of the Director General;

(c) "head of the Archives" means a person holding the charge of the Archives of the Union territory Administration;

(d) "prescribed" means prescribed by rules made under this Act;

(e) "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;

(f) records creating agency includes,-

(i) in relation to the Central Government, any ministry, department or office of that Government;

(ii) in relation to any statutory body or corporation wholly or substantially controlled or financed by the Central Government or commission or any committee constituted by that Government, the offices of the said body, corporation, commission or committee;

(iii) in relation to a Union territory Administration, any department or office of that Administration;

(iv) in relation to any statutory body or corporation wholly or substantially controlled or financed by Union territory Administration or commission or any committee constituted by that Administration, the offices of the said body, corporation, commission or committee;

(g)"records officer" means the officer nominated by the records creating agency under sub-section (1) of section 5.

1.1st March, 1995, vide notification No. S.O. 128(E), dated 1st March, 1995, see Gazette of India, Extraordinary, Part II, sec. 3(ii)

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