Central Information Commission (Appeal Procedure) Rules, 2005
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Information Commission (Appeal Procedure) Rules, 2005 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Contents of appeal. 4. Documents to accompany appeal. 5. Procedure in deciding appeal. 6. Service of notice by Commission. 7. Personal presence of the appellant or complainant. 8. Order of the Commission. Central Information Commission (Appeal Procedure) Rules, 2005 In exercise of the powers conferred by clauses (e) and (f) of sub- sec. (2) of Sec. 27 of the Right to Information Act, 2005 (22 of 2005), the Central Government hereby makes the following rules, namely :- 1. Short title and commencement. :- 2. Definitions. :- 3. Contents of appeal. :- 4. Documents to accompany appeal. :- 5. Procedure in deciding appeal. :- 6. Service of notice by Commission. :- 7. Personal presence of the appellant or complainant. :- 8. Order of the Commission. :-
Act Metadata
- Title: Central Information Commission (Appeal Procedure) Rules, 2005
- Type: C
- Subtype: Central
- Act ID: 9267
- Digitised on: 13 Aug 2025