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Central Information Commission

Who are We

Information Commissions

How is Central Information Commission constituted?

  • Under the provision of Section-12 of RTI Act 2005 the Central Government shall, by notification in the Official Gazette,constitute a body to be known as the Central Information Commission.
  • The Central Information Commission shall consist of the Chief Information Commissioner (CIC) and such number of Central Information Commissioners not exceeding 10 as may be deemed necessary.

What is the eligibility criteria and what is the process of appointment of CIC/IC?

  • Section 12(3) of the RTI Act 2005 provides as follows.
    (i) The Prime Minister, who shall be the Chairperson of the committee;
    (ii) The Leader of Opposition in the Lok Sabha ; and
    (iii). A Union Cabinet Minister to be nominated by the Prime Minister.
  • Section 12(5) of the RTI Act 2005 provides that the Chief Information Commissioner and Information Commissioners shall be persons of eminence in public life with wide knowledge and experience in law, science and technology,social service, management, journalism, mass media or administration and governance.
  • Section 12(6) of the RTI Act 2005 provides that Chief Information Commissioner or an Information Commissioner shall not be a Member of Parliament or Member of the Legislature of any State or Union Territory as the case may be , or hold any other office of profit or connected with any political party or carrying on any business or pursuing any profession.

Term of office , salaries of the Chief Information Commissioner and Information Commissioner in the Central Information Commission

  • Term of office —The Chief Information Commissioner, or Information Commissioners, as the case may be, shall hold office for a period of three years from the date on which he enters upon his office.
  • Retirement from parent service on appointment —The Chief Information Commissioner or Information Commissioners, as the case may be, who on the date of his appointment to the Commission, was in the service of the Central or a State Government, shall be deemed to have retired from such service with effect from the date of his appointment as Chief Information Commissioner or an Information Commissioner in the Central Information Commission.
  • Pay.—
    1. The Chief Information Commissioner shall receive a pay of Rs. 2,50,000 (Rupees two lakh and fifty thousand)(fixed) per mensem.
    2. An Information Commissioner shall receive a pay of Rs. 2,25,000 (Rupees two lakh and twenty five thousand) (fixed) per mensem.
    3. In case the Chief Information Commissioner or Information Commissioners, as the case may be, at the time of his appointment is, in receipt of any pension, the pay of such Chief Information Commissioner or Information Commissioners, as the case may be, shall be reduced by the amount of that pension including any portion of pension which was commuted and pension equivalent of other forms of retirement benefits excluding pension equivalent of retirement gratuity;
    4. In case the Chief Information Commissioner or Information Commissioners, as the case may be, at the time of his appointment, is in receipt of retirement benefits in respect of any previous service rendered in Corporation established by or under any Central Act or State Act or a Government company owned or controlled by the Central Government or the State Government, his pay in respect of the service as the Chief Information Commissioner or Information Commissioners, as the case may be, shall be reduced by the amount of pension equivalent to the retirement benefits.

What are the powers and functions of Information Commissions?

  • Complaints
    Section-18. (1) Subject to the provisions of this Act, it shall be the duty of the Central Information Commission or State Information Commission, as the case may be, to receive and inquire into a complaint from any person,—
    • (a) Who has been unable to submit a request to a Central Public Information Officer or State Public Information Officer, as the case may be, either by reason that no such officer has been appointed under this Act, or because the Central Assistant Public Information Officer or State Assistant Public Information Officer, as the case may be, has refused to accept his or her application for information or appeal under this Act for forwarding the same to the Central Public Information Officer or State Public Information Officer or senior officer specified in sub-section (1) of section 19 or the Central Information Commission or the State Information Commission, as the case may be;
    • (b) Who has been refused access to any information requested under this Act;
    • (c)Who has not been given a response to a request for information or access to information within the time limit specified under this Act;
    • (d) Who has been required to pay an amount of fee which he or she considers unreasonable;
    • (e) Who believes that he or she has been given incomplete, misleading or false information under this Act; and
    • (f) In respect of any other matter relating to requesting or obtaining access to records under this Act.
  • (2) Where the Central Information Commission or State Information Commission,as the case may be, is satisfied that there are reasonable grounds to inquire into the matter, it may initiate an inquiry in respect thereof.
  • (3) The Central Information Commission or State Information Commission, as the case may be, shall, while inquiring into any matter under this section, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely:—
    • (a) Summoning and enforcing the attendance of persons and compel them to give oral or written evidence on oath and to produce the documents or things;
    • (b) Requiring the discovery and inspection of documents;
    • (c) Receiving evidence on affidavit;
    • (d) Requisitioning any public record or copies thereof from any court or office;
    • (e) Issuing summons for examination of witnesses or documents; and
    • (f) Any other matter, which may be prescribed.
  • (4) Notwithstanding anything inconsistent contained in any other Act of Parliament or State Legislature, as the case may be, the Central Information Commission or the State Information Commission, as the case may be, may, during the inquiry of any complaint under this Act, examine any record to which this Act applies which is under the control of the public authority, and no such record may be withheld from it on any ground.
  • Appeals : Section-19 -
    • (1) Any person who, does not receive a decision within the time specified in sub-section (1) or clause (a) of sub-section (3) of section 7, 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:
      Provided that such officer may admit the appeal after the expiry of the period of thirty days if he or she is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
    • (2) Where an appeal is preferred against an order made by a Central Public Information Officer or a State Public Information Officer, as the case may be, under section 11 to disclose third party information, the appeal by the concerned third party shall be made within thirty days from the date of the order.
    • (3) A second appeal against the decision under sub-section (1) shall lie within ninety days from the date on which the decision should have been made or was actually received, with the Central Information Commission or the State Information Commission:
      Provided that the Central Information Commission or the State Information Commission, as the case may be, may admit the appeal after the expiry of the period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
    • (4) If the decision of the Central Public Information Officer or State Public Information Officer, as the case may be, against which an appeal is preferred relates to information of a third party, the Central Information Commission or State Information Commission, as the case may be, shall give a reasonable opportunity of being heard to that third party.
    • (5) In any appeal proceeding, the onus to prove that a denial of a request was justified shall be on the Central Public Information Officer or State Public Information Officer, as the case may be, who denied the request.
    • (6) An appeal under sub-section (1) or sub-section (2) shall be disposed of within thirty days of the receipt of the appeal or within such extended period not exceeding a total of forty-five days from the date of filing thereof, as the case may be, for reasons to be recorded in writing.
    • (7) The decision of the Central Information Commission or State Information Commission, as the case may be, shall be binding.
    • (8) In its decision, the Central Information Commission or State Information Commission, as the case may be, has the power to—
      (a) Require the public authority to take any such steps as may be necessary to secure compliance with the provisions of this Act, including—
      (i) By providing access to information, if so requested, in a particular form;
      (ii) By appointing a Central Public Information Officer or State Public Information Officer, as the case may be;
      (iii) By publishing certain information or categories of information;
      (iv)By making necessary changes to its practices in relation to the maintenance, management and destruction of records;
      (v) By enhancing the provision of training on the right to information for its officials;
      (vi) By providing it with an annual report in compliance with clause (b) of subsection (1) of section 4;
      (b) Require the public authority to compensate the complainant for any loss or other detriment suffered;
      (c) Impose any of the penalties provided under this Act;
      (d) Reject the application.
    • (9) The Central Information Commission or State Information Commission, as the case may be, shall give notice of its decision, including any right of appeal, to the complainant and the public authority.)
    • (10) The Central Information Commission or State Information Commission, as the case may be, shall decide the appeal in accordance with such procedure as may be prescribed.
  • Penalties : Section-20 -
  • (1) Where the Central Information Commission or the State Information Commission, as the case may be, at the time of deciding any complaint or appeal is of the opinion that the Central Public Information Officer or the State Public Information Officer, as the case may be, has, without any reasonable cause, refused to receive an application for information or has not furnished information within the time specified under sub-section (1) of section 7 or malafidely denied the request for information or knowingly given incorrect, incomplete or misleading information or destroyed information which was the subject of the request or obstructed in any manner in furnishing the information, it shall impose a penalty of two hundred and fifty rupees each day till application is received or information is furnished, so however, the total amount of such penalty shall not exceed twenty-five thousand rupees:
    Provided that the Central Public Information Officer or the State Public Information Officer, as the case may be, shall be given a reasonable opportunity of being heard before any penalty is imposed on him
    Provided further that the burden of proving that he acted reasonably and diligently shall be on the Central Public Information Officer or the State Public Information Officer.
  • (2) Where the Central Information Commission or the State Information Commission, as the case may be, at the time of deciding any complaint or appeal is of the opinion that the Central Public Information Officer or the State Public Information Officer, as the case may be, has, without any reasonable cause and persistently, failed to receive an application for information or has not furnished information within the time specified under sub-section (1) of section 7 or malafidely denied the request for information or knowingly given incorrect, incomplete or misleading information or destroyed information which was the subject of the request or obstructed in any manner in furnishing the information, it shall recommend for disciplinary action against the Central Public Information Officer or the State Public Information Officer, as the case may be, under the service rules applicable to him.
    •  

What is the reporting procedure?

  • Section 25 of the RTI Act 2005 provides that (1) the Central Information Commission or State Information Commission ,as the case may be, shall ,as soon as practicable after the end of each year, prepare a report on the implementation of the provisions of this Act during that year and forward a copy thereof to the appropriate Government.
  • (2)Each Ministry or Department shall, in relation to the Public Authorities within their jurisdiction, collect and provide such information to the Central Information Commission or State Information Commission ,as the case may be, as is required to prepare the report under this section and comply with the requirements concerning the furnishing of that information and keeping of records for the purposes of this section.
  • (3)Each report shall state in respect of the year to which the report relates-
    (a)The number of request made to each public authority;
    (b) The number of decisions where applicants were not entitled to access to the document pursuant to the requests, the provision of this act under which these decisions were made and number of times such provisions were invoked;
    (c) The number of appeals referred to the the Central Information Commission or State Information Commission ,as the case may be, for review, the nature of appeals and outcomes of the appeals;
    Particulars of any disciplinary action taken against any officer in respect of the administration of this Act;
    (e) The amount of charges collected by each public authority under this Act;
    (f) Any facts which indicate an effort by the public authorities to administer and implement the spirit and intention of this Act;
    (g) Recommendations for reform, including recommendations in respect of particular public authorities, for the development, improvement, modernization, reforms or amendments to this Act or other legislation or common law or any other matter relevant for operationalising the right to access information.
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Last modified at 13/04/2023 14:54