CENTRAL
INFORMATION COMMISSION
Minutes of the Meeting of the Commission held on 18.1.2006 in the chamber of CIC
Present:
1. Shri Wajahat Habibullah, CIC in chair
2. Smt. Padma Balasubramanian, IC
3. Dr.O.P. Kejariwal, IC
4. Prof. M.M. Ansari, IC
Joint Secretary & Registrar and Under Secretary assisted the Commission.
1. The Commission approved the minutes of the meeting held on 10.1.2006 with the modification in para 7 which will read as follows:
“The Commission discussed the logo submitted by Shri Dushyant Prashar at the behest of IC(K). The IC(PB) felt that the Commission may like to have some more alternative logos before finalizing it. The Commission decided to postpone this agenda for some time. The power point presentation of the logo is at Annexure ‘A’.”
2. The IC (PB)
was of the opinion that before finalizing the Symbol/Logo, we may obtain some
more alternatives. The Commission desired that
a national competition may be held to invite competitive entries for
finalizing the logo of the Commission. DAVP
could be requested to send a proposal for a national wide advertising campaign
for this purpose. (Action to be taken by
US(M))
3. The
Commission approved the minutes of the previous meeting with a direction that an
Action Taken Report may be submitted on the direction given during the meeting. (Action
to be taken by US(M))
4.
The Commission directed that, subject to overall supervision of the CIC,
the entire staff (including PPS/PS) of the Commission would work under the
directions and the control of the Joint Secretary who would be responsible for
maintaining discipline in the office. They
directed the personal staff of the Information Commissioners would be under the
administrative control of the Joint Secretary who would be kept informed in case
they wanted any kind of leave for which they would prior permission of the
Commissioners so that a suitable alternative arrangement may be made in this
regard. (Action to be taken by AO(N))
5. The
Commission desired that in order to fill the vacancies in the Commission, a
circular indicating the vacancies of the Commission may be issued to all
Ministries/Departments at the earliest. (Action
to be taken by AO(N))
6. The Commission was given a detail briefing on the visit of the Information Commissioners to various building offered by the bidders in response to the advertisement issued by the Commissions. The Chief Information Commissioner short-listed the building space offered by M/s. Sujan Mahindra Charitable Trust located in New Friends Colony and August Kranti Bhawan of HUDCO for making a final choice.
7.
The Commission discussed about the forthcoming visit of the Pakistani
delegates of Central Peace and Development Initiatives, Islamabad on January 25,
2006. The Commission decided that a
Conference Room may be booked at the India International Centre (IIC) of which
the Commission can take Corporate Membership subsequently.
For the time being booking may be made against the individual membership
of the CIC and the Bill may be made good from the office under appropriate head
of the expenditure. (Action to be taken by
DS(B))
8. The Commission discussed the pending issues including that of appointment of Legal Consultant for the Commission and seeking clarification on various legal issues that were raised during the previous meetings. Although, a reference had been sent to the DOPT, the Commission desired to have a legal opinion from Legal Advisor of the Department of Legal Affairs till such time a Legal Consultant for the Commission is appointed. (Action to be taken by US(M))
9. A Commission desired to set-up a monitoring mechanism to be set up in the Commission of appeals/complaints received in the Commission. The Commission desired relevant details pertaining to each Commissioner may be put up before him/ her on the first Monday of the month for the pendency of the previous month. (Action to be taken by US(M) and DS(B), Mr. Paul of NIC)
10. The Commission directed that all the orders and the minutes of the Commission should be placed on its website and it should be ensured that the instructions regarding file noting should not be there on Commission’s Website. (Action to be taken by US(M), Mr. Paul of NIC)
11. The Commission desired that on the Commission’s Website under icon of State Information Commission, the details of Chief Information Commissioners/Information Commissioners of various states should be made available. (Action to be taken by US(M))