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Who
are we?
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What
do we do?
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Central
Information Commission is constituted by the Central Government through a
Gazette Notification. The Commission includes one Chief Information
Commissioner (CIC) and not more than 10 Information Commissioners (IC) who
will be appointed by the President of India.
.... more |
The Central
Information Commission/State Information Commission has a duty to receive
complaints from any person.
....
more |
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Your
right to know
|
Right
to Information Act
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Do
you know? You can
- inspect works,
documents, records.
- take notes, extracts or
certified copies of documents or records.
- take certified samples
of material.
.... more |
An Act to
provide for setting out the practical regime of right to information for
citizens to secure access to information under the control of public
authorities, in order to promote transparency and accountability in the
working of every public authority, the constitution of a Central
Information Commission and State Information Commissions and for matters
connected therewith or incidental thereto.
.... more |
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State
Information Commissions
|
Appeals
and Decisions
|
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The State
Information Commission will be constituted by the State Government
through a Gazette notification. It will have one State Chief Information
Commissioner (SCIC) and not more than 10 State Information Commissioners
(SIC) to be appointed by the Governor.
....
more
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Any person who, does not receive
a decision within the time specified, or is aggrieved by a decision of the
Central Public Information Officer or State Public Information Officer, as
the case may be, may within thirty days from the expiry of such period or
from the receipt of such a decision prefer an appeal to such officer who is
senior in rank to the Central Public Information Officer or State Public
Information Officer as the case may be, in each public authority. .... more |
