Central Information Commission

The Commission has powers to give directions to a public authority to make necessary policy changes to its practices in relation to the maintenance, management and destruction of records and also to publish certain information or categories of information. The section 19(8) is given below:

19 (8) In its decision, the Central Information Commission or State Information Commission, as the case may be, has the power to—

1. require the public authority to take any such steps as may be necessary to secure compliance with the provisions of this Act, including—
   1. by providing access to information, if so requested, in a particular form;
   2. by appointing a Central Public Information Officer or State Public Information Officer, as the case may be;
   3. by publishing certain information or categories of information;
   4. by making necessary changes to its practices in relation to the maintenance, management and destruction of records;
   5. by enhancing the provision of training on the right to information for its officials;
   6. by providing it with an annual report in compliance with clause (b) of sub-section (1) of section 4;
2. require the public authority to compensate the complainant for any loss or other detriment suffered;
3. impose any of the penalties provided under this Act;
4. reject the application.