31 - Is the complainant or the appellant entitled to hearing in the penalty proceedings under section 20 of the RTI Act?
English
No.
Detailed question
No.
srfaq
31
Related Links
Translation Disclaimer: The translations of the materials have been undertaken by Digital India Bhashini Division. While every effort to maintain and verify the accuracy of the translated material has been made, Central Information Commission shall not be liable to any third-party action/claim. In case of doubt/discrepancy, the English version may be referred.