CENTRAL INFORMATION COMMISSION
MINUTES OF THE MEETING HELD ON
DEC 8, 2005 HELD IN THE CHAMBER OF THE CIC
CIC chaired a meeting of the Commission where all
Commissioners were present. Following important decisions were taken or
directions issued for action:-
- CIC
briefed the ICs that Govt. has been requested to exercise its powers under
section 30 of the RTI Act to clarify that CIC enjoys complete financial and
administrative powers on the lines of the Chief Election Commissioner of the
Election Commission.
- CIC
will chair every Tuesday morning where all ICs may join to discuss any
substantive issues.
- NIC
should be asked to get a suitable home page for the CIC prepared, where CIC/ICs
may like to place suitable information. This may provide links to related
websites of organizations including ministries of central/ State government
or even that of similar Commissions of other countries.
- Since
all ICs and staff of the commission is on email, we may circulate email id
of every one. Perhaps we may form two e-groups one of CIC and ICs and other
of the staff to facilitate
sharing of information on email.
- For
preparing annual report, CIC desired to collect the information about the
period whether Calendar Year, or financial year for which various commission
are placing its reports in parliament. A decision about defining the
‘year’ for the Commission for placing its first report in parliament
will be taken in the next meeting.
- IC(K)
informed that in his personal capacity he has written to PM that certain
forces with in Government were working to render the RTI Act ineffective.
Back