The Public Records Act, 1993

[Act No. 69 of 1993]

[21st December, 1993.]

Contents
Title	The Public Records Act, 1993
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Power of the Central Government to coordinate, regulate and supervise operations connected with administration, management, etc., of public records
4.	Prohibition against taking of public records out of India
5.	Records officer
6.	Responsibilities of records officer
7.	Records officer to take appropriate action in the event of unauthorised removal, destruction, etc., of public records in his custody
8.	Destruction or disposal of public records
9.	Penalty for contraventions
10.	Public records bearing security classification
11.	Receipt of records from private sources
12.	Access to public records
13.	Archival Advisory Board
14.	Functions of the Board
15.	Power of the Director General to lay down norms and standards for courses in archival science
16.	Protection of action taken in good faith
17.	Power to make rules
18.	Laying of rules before Parliament