| 1. |
What
is the Application Procedure for requesting information? |
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- Apply in writing or through
electronic means in English or Hindi or in the official language of
the area, to the PIO, specifying the particulars of the information
sought for.
- Reason for seeking information
are not required to be given;
- Pay fees as may be prescribed
(if not belonging to the below poverty line category).
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| 2. |
What
is the time limit to get the information? |
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- 30 days from
the date of application
- 48 hours for
information concerning the life or liberty of a person
- 5 days shall be
added to the above response time, in case the application for
information is given to Assistant Public Information Officer.
- If the
interests of a third party are involved then time limit will be 40
days (maximum period + time given to the party to make
representation).
- Failure to
provide information within the specified period is a deemed refusal.
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| 3. |
What
is the fee? |
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- Application
fees to be prescribed which must be reasonable.
- If further fees
are required, then the same must be intimated in writing with
calculation details of how the figure was arrived at;
- Applicant can
seek review of the decision on fees charged by the PIO by applying
to the appropriate Appellate Authority;
- No fees will be
charged from people living below the poverty line
- Applicant must be provided
information free of cost if the PIO fails to comply with the
prescribed time limit.
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| 4. |
What
could be the ground for rejection? |
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- If it is covered by exemption
from disclosure. (S.8)
- If it infringes copyright of
any person other than the State. (S.9)
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