10 - At what stage the applicant can approach the Commission for second appeal?

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An applicant can approach the Commission in second appeal under section 19 (3) of the RTI Act against the decision of the First Appellate Authority or when no decision is passed by the FAA within the specified time (maximum period of 45 days).

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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.

Last modified at 29/07/2024 16:09