Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi Right To Information Act, 2001 7 of 2001 [14 May 2001] CONTENTS 1. Short Title And Commencement 2. Definitions 3. Right To Information 4. Obligations On Public Authorities 5. Procedure For Supply Of Information 6. Restrictions On Right To Information 7. Appeal 8. Obligation On Competent Authority 9. Penalties 10. State Council For Right To Information 11. Act To Have Over-Riding Effect 12. Protection Of Action Taken In Good Faith 13. Charging Of Fees 14. Laying Of Annual Report Of State Council 15. Power To Make Rules 16. Removal Of Difficulties SCHEDULE 1 :- Annexure 1 SCHEDULE 2 :- Annexure 2 Delhi Right To Information Act, 2001 7 of 2001 [14 May 2001] An Act to make provision for securing right to information in the National Capital Territory of Delhi and for matters relating thereto. BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Fifty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Delhi Right to Information Act, 2001. (2) It shall come into force on such date1as the Government may, by notification in the Official Gazette, appoint. 1. Came into force on 2-10-2001, vide Notification No. F. 4/45/AR/2000. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or contexts,-- (a) "competent authority"1means any authority or officer notified by the Government from time to time in Official Gazette for the purpose of this Act; ( b ) "electronic form" with reference to information means any information generated, sent, received or stored in media, magnetic, optical, computer memory, microfilm, computer generated micro fiche or similar device; (c) "Government" means the "Lt. Governor referred in article 239AA of the Constitution"; (d) "information" means any material or information relating to the affairs of the National Capital Territory of Delhi except matters with respect to entries 1, 2 and 18 of the State List and entries 64, 65 and 66 of that list in so far as they relate to the said entries 1, 2 and 18 embodied in the Seventh Schedule of the Constitution; (e) "Lt. Governor" means the Lt. Governor of the National Capital Territory of Delhi appointed by the President under article 239 of the Constitution; (f) "prescribed" means as prescribed in rules; (g) "public authority" means any authority or body established or constituted-- (i) by or under the Constitution; (ii) by any law made by the Government and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the Government; (h) "Public Grievances Commission" means the Public Grievances Commission set up by the Government vide their Resolution No. 4/ 14/94-AR dated the 25th September, 1997 as amended from time to time; (i) "right to information" means the right of the access to information and includes the inspection of works, documents, records, taking notes and extracts and obtaining certified copies of documents or records, or taking samples of material. 1. See. Annexure 1 for the list of Competent Authorities. 3. Right To Information :- Subject to the provisions of this Act, every citizen shall have right to obtain information from a competent authority. 4. Obligations On Public Authorities :- Every public authority shall-- (a) maintain all its records, in such a manner and form as is consistent with its operational requirements duly catalogued and indexed; (b) publish at such intervals as may be prescribed by the Government-- (i) the particulars of its organisation, functions and duties; (ii) the powers and duties of its officers and employees and the procedure followed by them in the decision-making process; (iii) the norms set by the public authority for the discharge of its functions; (iv) laws, bye-laws, rules, regulation, instructions, manuals and other categories of records under its control used by its employees for discharging its functions; (v) the details of facilities available to citizens for obtaining information; and (vi) the name, designation and other particulars of the competent authority; (c) publish all relevant facts concerning important decisions and policies that affect the public while announcing such decisions and policies; (d) give reasons for its decisions, whether administrative or quasi- judicial to those affected by such decisions; (e) before initiating any project, publish or communicate to the public generally or to the persons affected or likely to be affected by the project in particular, the facts available to it or to which it has reasonable access which, in its opinion, should be known to them in the best interests of maintenance of democratic principles. 5. Procedure For Supply Of Information :- (1) A person desiringinformation shall make a request in writing or through electronic form, to thecompetent authority giving the particulars of the matter relating to which heseeks information: Provided that where a person cannot, for validreasons, make a request in writing, the competent authority may either acceptan oral request which may, subsequently, be reduced in writing or renderreasonable assistance to such person in making a written request. (2) Upon receipt of anapplication requesting for an information, the competent authority shallconsider it and furnish the information required by the applicant or passorders thereon refusing the request as soon as practicable but normally withinfifteen days and in any case within thirty days from the date of receipt ofapplication. (3) The informationshall be supplied in writing, either in English or in the official language. ( 4 ) Where a request isrejected under sub-section (2), the competent authority shall communicate tothe person making the request,-- (i) the reasons forsuch rejection; (ii) the period withinwhich the appeal against such rejection may be preferred; (iii) the particularsof the appellate authority. 6. Restrictions On Right To Information :- The competentauthority may, for reasons to be recorded in writing, withhold-- (a) the informationthe disclosure or contents of which will prejudicially affect the sovereigntyand integrity of India or security of the National Capital Territory of Delhior international relations or which leads to incitement to an offence; (b) the informationrelating to an individual or other information, the disclosure of which wouldconstitute a clear and unwarranted invasion of personal privacy and has norelationship to any activity of the Government or which will not sub-serve anypublic interest; (c) papers containingadvice, opinion, recommendations or minutes submitted to the Lt. Governor fordischarge of his constitutional functions and any information, disclosure ofwhich would prejudicially affect the conduct of the Centre-State/Union territoryrelations, including information exchanged in confidence between the Centre andthe Government or any of their authorities or agencies; (d) trade andcommercial secrets or any other information protected by law; (e) information whoserelease would constitute a breach of privilege o f Parliament or LegislativeAssembly of the National Capital Territory of Delhi: Provided that thecompetent authority shall, before withholding information under this clause,refer the matter to the Legislative Assembly Secretariat for determination ofthe issue and act according to the advice tendered by that Secretariat: Provided further thatno appeal shall lie under section 7 against an order withholding supply ofinformation under this clause; (f) information whose disclosure would endanger thelife or physical safety of any person or identify the source of information orassistance given in confidence for law enforcement or security purposes or inpublic interest: Provided that the information which cannot be deniedto the Legislatively Assembly of the National Capital Territory of Delhi, shallnot be denied to any person; (g) minutes or recordsof advice including legal advice, opinions or recommendations made by anofficer of a public authority during the decision making process prior to theexecutive decision or policy formulation; (h) Cabinet papersincluding records of the deliberations of the Council of Ministers, Secretariesand other officers. 7. Appeal :- (1) Any person aggrieved by an order of the competent authority, or any person who has not received any order from the competent authority within thirty working days, may appeal to the Public Grievances Commission. (2) The decision of the Public Grievances Commission shall be final. (3) No order adversely affecting any person shall be passed, except after giving that person a reasonable opportunity of being heard. (4) Every appeal shall be disposed as expeditiously as possible and endeavour shall be made to dispose of the appeal within thirty days from the date on which it is presented. 8. Obligation On Competent Authority :- Every competent authority shall be under a duty to maintain all its records, as per its operational requirements, duly catalogued and indexed, and grant access to information, subject to the provisions of this Act, to any citizen requesting for such access. 9. Penalties :- (1) Any personresponsible for providing any information under this Act shall be personallyliable for furnishing the information within the period specified. (2) Where a personresponsible to supply information fails to furnish the information asked forunder this Act within the time specified or furnishes any information which isfalse in any material particulars, and which he knows or has reasonable causeto believe to be false o r does not believe it to be true, he shall be liable,after such inquiry as may be required under the service rules pertaining todisciplinary action applicable to him, for imposition of such penalty as may bedetermined by the disciplinary authority under such rules or as prescribed inthe Rules. 10. State Council For Right To Information :- (1) The Government shall, by notification in the Official Gazette, establish with effect from such date as specified in the notification, a Council to be known as State Council for Right to Information1. (2) The State Council shall consist of the following members, namely:-- (a) the Chief Minister, Government of National Capital Territory of Delhi shall be its Chairman; (b) the Minister Incharge of the Department of Administrative Reforms in the Government shall be its member: Provided if the Chief Minister is the Minister Incharge of Administrative Reforms Department, then the Finance Minister shall be the Member; (c) such number of other officials not exceeding ten of which three members shall be elected representatives of the Legislative Assembly of the NCT of Delhi and of which one shall be woman to be nominated by the Speaker of Assembly of NCT of Delhi and non- official members not exceeding ten representing such interests as may be prescribed by the Government. (3) The time and place of the meeting of the Council shall be as the Chairman may decide and it shall observe such procedures as may be laid down by the Council to transact its business. (4) The object of the State Council shall be to promote the right to information in the National Capital Territory of Delhi and it shall deal with all matters related to right to information, such as-- ( a ) review of the operation of this Act and the rules made thereunder; (b) review of the administrative arrangements and procedures to secure for citizens the fullest possible access to information; (c) research and documentation as regards management of information with a view to improve the extent and accuracy of information being made available under this Act; and (d) to advise the Government on all matters related to the right to information, including training, development and orientation of employees to bring in a culture of openness and transparency. 1. By Notification No. F. 17/7/2001/AR, dated 21st November 2001, the Government of National Capital Territory of Delhi has established State Council for Right to Information, see Annexure 2. 11. Act To Have Over-Riding Effect :- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other enactment of the Legislative Assembly of Delhi, for the time being in force. 12. Protection Of Action Taken In Good Faith :- No suit, prosecution or other legal proceedings shall lie against any person for anything done in good faith or intended to be done in pursuance of this Act. 13. Charging Of Fees :- The competentauthority shall charge such fees for supply of information as may be prescribedby rules, but which shall not exceed the cost of processing and makingavailable of the information. 14. Laying Of Annual Report Of State Council :- The Chairperson shall cause to be laid on the Table of the House Annual Report of the State Council. 15. Power To Make Rules :- (1) The Governmentmay, by notification in the Official Gazette, make rules to carry out thepurposes of this Act. (2) In particular, andwithout prejudice to the generality of the foregoing power, such rules mayprovide for all or any of the following matters, namely:-- (a) the interval atwhich particulars and other material and information shall be published by thepublic authorities; (b) the composition ofthe State Council with reference to the interest to be represented therein; (c) prescription offee to be charged for supply of information; (d) any matter whichis to be, or may be prescribed under this Act. (3) Every rule madeunder this Act shall be laid, as soon as may be after it is made, before theHouse of the Legislative Assembly of the National Capital Territory of Delhiwhile it is in session, for a total period of thirty days which may becomprised in one session or in two or more successive sessions, and if, beforethe expiry of the session immediately following the session or the successivesessions aforesaid, the House agrees in making any modification in the rule orthe House agrees that the rule should not be made, the rule shall thereafterhave effect only in such modified form or be of no effect, as the case may be;so, however, that any such modification or annulment shall be without prejudiceto the validity of anything previously done under that rule. 16. Removal Of Difficulties :- (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by general or special order published in the Official Gazette, make such provision not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for the purposes of removing difficulty: Provided that not such order shall be made after the expiration of two years from the commencement of this Act. (2) Every order made under this section shall, as soon as may be after it is made, be laid before the Legislative Assembly of the National Capital Territory of Delhi. SCHEDULE 1 Annexure 1 LIST OF COMPETENT AUTHORITIES NOTIFIED FOR VARIOUS DEPARTMENTS OF DELHI GOVERNMENT 1 S. No. Name of the Department Competent Authority -1 -2 -3 2 [1. Administrative Reforms Deputy Director (AR)] 2 Archaeology & Delhi Gazetteer Deputy Director 3 Aruna Asaf Ali Hospital Deputy Medical Superintendent 4 Archives Deputy Director 3 [5. Audit Deputy Secretary Finance (Accounts)] 6 Central Jail DIG (Prison) 7 Chit Fund Registrar (Chit Fund) 8 Chief Electoral Officer Joint Chief Electoral Officer (Administration) 9 College of Art Professor (Painting-MFA) 10 Conservator of Forest Deputy Conservator of Forest (Head Quarter) 11 Consumer Affairs Director (Consumer Affairs) 12 Cooperative Societies Joint Registrar (Administration) 13 Deen Dayal Upadhyay Hospital Deputy Medical Superintendent (Administration) 14 Delhi College of Engineering Project Officer 15 Delhi Fire Service Assistant Commissioner (Fire) 16 Development Departments & its Units Deputy Development Commissioner 17, Drug Control Deputy Drug Controller (Administration) 18 Directorate of Agricultural Marketing Joint Director 19 Directorate of Training, UTCS Joint Director 20 Directorate of Economics & Statistics Director 21 Directorate of Family Welfare Deputy Director 22 Directorate of Health Services Additional Director 23 Directorate of Small Savings Joint Director 3 [24. Education Department Dy. Director of Education District East in respect of matters relating to East District Dy. Director of Education District North in respect of matters relating to North District Dy. Director of Education District North-East in respect of matters relating to North-East District Dy. Director of Education District North-West(A) in respect of matters relating to North-West (A) District Dy. Director of Education District North-West(B) in respect of matters relating to North-West(B) District Dy. Director of Education District South in respect of matters relating to South District. Dy. Director of Education District South-West (A) in respect of matters relating to South-West (A) District Dy. Director of Education District South-West(B) in respect of matters relating to South-West(B) District Dy. Director of Education District West (A) in respect of matters relating to West (A) District. Dy. Director of Education District West (B) in respect of matters relating to West (B) District. Dy. Director of Education District Central in respect of matters relating to Central District Dy. Director of Education District New Delhi in respect of matters relating to New Delhi District Dy. Director of Education (Act) in respect of matters relating to aided and un-aided schools Addl. Director of Education (Computer) in respect of matters relating to Head Quarter, Patrachar, Science & TV, Sports, Physical Education and issues other than those covered by respective Districts] 25 Employment Joint Director 26 Environment Deputy Secretary 27 Excise Deputy Commissioner 28 Finance Additional Secretary 29 Food & Supplies Deputy Commissioner (Administration) 30 Forensic Science Laboratory Director, In-charge 2 [31. General Administration Department Deputy Secretary (GAD)] 32 Govind Ballabh Pant Hospital Medical Superintendent 33 Guru Nanak Eye Centre Deputy Medical Superintendent 34 Gurudwara Election Election Officer 35 Guru Teg Bahadur Hospital Additional Medical Superintendent 36 Health and Family Welfare Additional Secretary (Health-1) 37 Higher Education Deputy Director 38 Home Department Additional Secretary (Home-1) 3 [39. Home Guards and Civil Defence Deputy Commandant General Home Guards-cum-Deputy Director Civil Defence] 40 Directorate of Indian System of Medicine and Joint Director Homoeopathy 41 Industries Joint Director of Industries (Administration) 42 Information and Publicity Deputy Director (Administration) 43 Information and Technology Additional Secretary 44 Irrigation and Flood Control SSW to Chief Engineer 45 Labour Department Joint Labour Commissioner (Administration) 46 Language, Art and Culture Department including its Academies and other Units Joint Secretary 47 L.G. Secretariat Additional Secretary 48 Law and Judicial Department Joint Secretary 49 Delhi Legislative Assembly Secretariat Secretary (LAS) 50 Lok Nayak Hospital Director (Administration) 51 Mahila Institute of Technology Principal 52 Manpower and Employment Joint Director 53 Maulana Azad Medical College Deputy Director (Administration) 54 National Cadet Corps Deputy Director General 55 Nehru Homoeopathy Medical College and Hospital Principal 56 Dr.B.R.Sur Homoeopathy Medical College and Hospital Principal 57 Planning Department Joint Director 58 Power Department Additional Secretary 59 Preventon and Food Adulteration Joint Director 3[60. Public Works Department Engineer Officer to Chief Engineer in respect of matters pertaining to PWD Zone-I. Engineer Officer to Chief Engineer in respect of matters pertaining to PWD Zone-II. Engineer Officer to Chief Engineer in respect of matters pertaining to PWD Zone-III. Engineer Officer to Chief Engineer in respect of matters pertaining to PWD Zone-IV. Director (Personnel) in respect of matters other than Zone-1, II, III & IV.] 61 Principal Pay and Accounts Office Deputy Controller of Accounts (Administration) 3 [62 Prohibition Joint Director] 63 Prosecution Chief Prosecutor (North District) 64 Divisional Commissioner Office Offices of the Deputy Commissioners, Delhi. Additional District Magistrate (HQ) Deputy Commissioner concerned 65 Sales Tax Department Additional Commissioner (Administration) 66 Sanjay Gandhi Memorial Hospital Deputy Medical Supperintendent 67 Services Department Joint Secretary (Services) 68 Social Welfare Department/ Rehabilitation Services Joint Director (Administration) 69 Tourism Department Deputy Director 70 Training and Technical Education Joint Director (Administration) 71 Transport Department Joint Director (Administration) 72 Weight and Measures Controller 73 Welfare of Scheduled Caste/Scheduled Tribes Deputy Director (SCP) 74 Urban Development Additional Secretary 2 [75 Land and Building Department Additional Secretary (Administration) 76 Public Works Department Secretariat and Housing Department Additional Secretary (PWD) 77 Directorate of Vigilance including Anti Corruption Branch Joint Secretary (Vigilance)] LIST OF COMPETENT AUTHORITIES NOTIFIED IN RESPECT OF AUTONOMOUS BODIES/UNDERTAKINGS/ LOCAL BODIES S. No. Name Competent Authorities -1 -2 -3 1 Ayurvedic and Unani Tibbia College and Allied Units Principal 2 Board of Ayurvedic and Unani System of Medicine Registrar 3 Central Accident and Trauma Service Project Administrator 4 College of Pharmacy Principal 5 Commission for Other Member Secretary Backward Classes 6 Delhi State Civil Supplies Corporation Limited Managing Director 7 Delhi Tourism and Transport Development Corporation Managing Director 2 [8. Delhi State Industrial Development Corporation Limited General Manager (Head Quarter)] 9 Delhi Agricultural Marketing Board Joint Secretary (Marketing) 10 Delhi Bhartiya Chikitsa Parishad Registrar 11 Delhi Cantonment Board Deputy Cantonment Executive Officer 12 Delhi Commission for Women Member Secretary to Commission 13 Delhi Consumers Cooperative Wholesale Stores Limited Administrator 2 [14. Delhi Cooperative Housing Finance Corporation Ltd. General Manager] 15 Delhi Energy Development Agency Project Director 3 [16. 2[Delhi Electricity Regulatory Commission Director (Administration)] 4 [17. Delhi Financial Corporation Chief-General Manager] 18 Tool Room and Training Centre General Manager 19 Delhi Homoeopathy Anusandhan Parishad Assistant Director (Homoeopathy) 20 Delhi Institute of Hotel Management and Catering Technology Assistant Administrative Officer 2 [21. Delhi Jal Board Additional Chief Executive Officer] 22 Delhi Khadi and Village Industries Board Deputy Director 23 Delhi Legal Services Authority Member Secretary 2 [24. Delhi Minorities Commission Deputy Secretary] 25 Delhi Pharmacy Council Registrar 26 Delhi Pollution Control Committee Assistant Environmental Engineer (Planning) 27 Delhi Schedule Castes Financial and Development Corporation Limited Deputy Manager (Personnel) 28 Delhi State Aids Control Society Joint Director 29 Delhi State Co-operative Bank Limited Managing Director 30 Delhi State Haj Committee Secretary 31 Delhi Subordinat Services Selection Board Secretary 32 Delhi Transport Corporation Regional Manager (South ) in respect of matters relating to Sriniwaspuri Depot, Sukhdev Vihar Depot, Kalkaji Depot, Sarojini Nagar Depot, Vasant Vihar Depot Regional Manager (East) in respect of matters relating to Noida Depot, Hasanpur Depot, Nandnagri Depot, I.P. Depot Regional Manager (West) in respect of matters relating to Hari Nager Depot-I, Hari Nagar Depot- II, Hari Nagar Depot-III Keshopur Depot, Naraina Depot, Mayapuri Depot Regional Manager (North) in respect of matters relating to Rohini Depot-I, BBM Depot-I, BBM Depot-II, Wazirpur Depot-III Regional Manager (Rural) in respect of matters relating to Bawana Depot, GTK Depot, Nangloi Depot, Dichau Kalan Depot Regional Manager (Interstate) in respect of matters relating to Peeragarhi Depot, Rohini Depot- III, Dilshad Garden Depot, Seemapuri Depot, Yamuna Vihar Depot, Ghazipur Depot, Ambedkar Nagar Depot, Shadipur Depot, Wazirpur Depot-II Dy. Chief General Manager (Publicity) (Traffic) in respect of matters relating to Scindia House, Training School, Nand Nagri Depot Dy. Chief General Manager (MS-I) in respect of matters relating to Central Workshop-I, Store and Purchase Dy. Chief General Manager (MS-II) in respect of matters relating to Central Workshop-II, Printing Press Manager (PR) in respect of matters relating to DTC Head Quarter and issues other than those covered by rest of the Competent Authorities of DTC 2 [33. Delhi Power Supply Company Ltd. (TRANSCO) Chief Engineer (Comm.) in respect of matters relating to Power Purchase, Agreement, Bulk Supply Tariff, Bulk Billing of DISCOMS and other Licenses such as NDMC and MES Additional Director (Finance) in respect of matters relating to Finance including Transco and Holding Company, Revenue and Expenditure Additional General Manager (Admn.) in respect of matters relating to all Administrative, Establishment and Vigilance and issues other than those covered by rest of the Competent Authorities of TRANSCO 33A Indraprastha Power Generation Company Ltd. (GENCO) Chief Engineer(RPH) in respectof matters relating to O & Mworks of RPH, IPGCL (Genco),IPGP Plant Timarpur Finance Officer (RPH) in respect of matters relating to Finance including Sale of Energy, Expenditure of GENCO Additional General Manager (Admn.) in respect of matters relating to Administrative, Establishment and Vigilance and issues other than those covered by rest of the Competent Authorities of GENCO 34 Delhi Waqf Board Chief Executive Officer 35 District and Session Judge Office Additional Districtand Session Judge (Administration) 36 Guru Govind Singh Indraprastha University Registrar (Administration) 37 Institute of Human Behaviour and Allied Sciences Joint Director 4 [38. Municipal Corporation of Delhi Additional Commissioner (S & JJ) in respect of matters relating to Slum and JJ Department Additional Commissioner (Engg.) in respect of matters relating to Central Establishment Department Additional Commissioner (Revenue) in respect of matters relating to Land and Estate Department, Factory Licensing Department, Remunerative Projects Cell, Toll Tax Department, Advertisement Department Engineer-in-Chief in respect of matters relating to Engineering Department Municipal Health Officer in respect of matters relating to Health Department Director (Primary Education) in respect of matters relating to Education Department Director (CSE) in respect of matters relating to Sanitation Department Assessor and Collector in respect of matters relating to Assessment and Collection Department Chief Law Officer in respect of matters relating to Law Department Director (Horticulture) in respect of matters relating to Horticulture Department Chief Accountant-cum-Financial Advisor in respect of matters relating to Finance Department Chief Town Planner in respect of matters relating to Town Planning Department Chief Architect in respect of matters relating to Architecture Department Dy. Commissioner (South) in respect of matters relating to South Zone Dy. Commissioner (Central) in respect of matters relating to Central Zone Dy. Commissioner (City) in respect of matters relating to City Zone Dy. Commissioner (Civil Lines) in respect of matters relating to Civil Lines Zone Dy. Commissioner (Sadar Pahar Ganj) in respect of matters relating to Sadar Pahar Ganj Zone Dy. Commissioner (Karol Bagh) in respect of matters relating to Karol Bagh Zone Dy. Commissioner (Rohini) in respect of matters relating to Rohini Zone Dy. Commissioner (West) in respect of matters relating to West Zone Dy. Commissioner (Najafgarh) in respect of matters relating to Najafgarh Zone Dy. Commissioner (Narela) in respect of matters relating to Narela Zone Dy. Commissioner (Shahdara- South) in respect of matters relating to Shahadara-South Zone Dy Commissioner Shahdara-North) in respect of matters relating to Shahdara-North Zone Additional Commissioner (HQ) in respect of matters relating to Labour Welfare Department, Community Services Department and issues other than those coveredby rest of the Competent Authorities of MCD] 39 Netaji Subhash Institute of Technology Dean (Administration) 40 New Delhi Municipal Council Director (Public Relation) 41 State Council of Educational Research and Training Joint Director 42 Delhi State Election Commission Deputy Election Commissioner 43 Rajya Sainik Board Secretary 44 Slum and Jhuggi Jhopdi Additional Commissioner E-MAIL ADDRESSES OF COMPETENT AUTHORITIES S. Department Designation E-mail address No. 1. Archaeology Dy. Director archaeology@hub.nic.in 2. Archives Dy. Director archaeology@hub.nic.in 3. Education Addl.D.E. (Computer) addldec@hub.nic.in 4. Finance Addl. Secretary asfin@hub.nic.in 5. General Administration Addl. Secretary asgad@hub.nic.in 6. Health & Family Walfare Addl. Secy. (Health- 1) sechfwh@hub.nic.in 7. Home Addl. Secy. (Home-1) ashome@hub.nic.in 8. Information & Technology Addl. Secretary adlsecit@hub.nic.in itdelhi@bol.net.in 9. L.G. Secretariat Addl. Secretary adseclg@hub.nic.in 10. Delhi Legistative Assembly Secretary sla@nic.in 11. Planning Joint Director jdplg@hub. nic.in 12. DC (North East) Dy. Commissioner dcne@hub.nic.in 13. DC (South) Dy. Commissioner dcsouth@hub.nic.in 14. DC (South West) Dy. Commissioner dcsw@hub.nic.in 15. DC (Central) Dy. Commissioner dccentral@hub.nic.in 16. DC (East) Dy. Commissioner dceast@hub.nic.in 17. DC (New Delhi) Dy. Commissioner dcnd@hub.nic.in 18. DC (North) Dy . Commissioner dcnorth@hub.nic.in 19. DC (North West) Dy. Commissioner dcnw@hub.nic.in 20. DC (West) Dy. Commissioner dcwest@hub.nic.in 21. Services Jt. Secretary jsservices@hub.nic.in 22. Cooperative Societies Jt. Registrar (Admn.) rcoop@nic.in 23. Development Deptt. Dy. Dev. Commissioner cdevlop@nic.in 24. Dte. of Trg., UTCS Jt. Director ducts@nic.in 25. Dte. of Eco. & Stats. Director dires@hub.nic.in 26. Dte. of Small Savings Jt. Director dslin@hub.nic.in 27. Industries Deptt. Jt. Dir. of Industries (Admn.) cornind@nic.in 28. Irrigation & Flood SSW to Chief Engr. cejirig@nic.in 29. Pr. Accounts Office D.C.(Admn.) cao@hub.nic.in 30. A.K. Deptt Addl. Secretary drkbrai@hub.nic.in 31. Delhi Vidyut Board Addl. Genl. Mangr. (Admn.) agmadvb@bol.net.in 32. Prohibition Addl. Secy(Finance) asfin@hub.nic.in 32. Prohibition Addl. Secy(Finance) asfin@hub.nic.in 33. Tourism Deputy Director dttdc@giasd101.vsnl.net.in 34. DDU Hospital DMS(Admn.) msdduh@vsnl.net.in 35. Lok Nayak Hospital Director(Admn.) Inh@vsnl.net.in E-MAIL ADDRESSES OF COMPETENT AUTHORITIES 1. Tool Room & Trg. Centre General Manager gmtrtc@hub.nic.in 2. Rajya Sainik Board Secretary rsbdelhi@hub.nic.in 3. Delhi Tpt.Corp. Manager(Pub. Relation) dtc@bol.net.in 4. D.T.T.D.C. Ltd. Managing Director delhitourism@vsnl.com 5. Delhi Comm. for Women Member Secy. to Comm. msdcw@bol.net.in 1. Vide Notification No. F.17/6/2001/AR, dated 3rd October, 2001 2. Subs. by Notification No. F. 17/6/2001/AR/17587-886, dated 15th November, 2002. 3. Subs. by Notification No. F. 17/6/2001/AR, dated 19th April, 2002. 4. Subs. by Notification No. F.17/6/2001/AR, dated19th April, 2002 and again subs. by Notification No. F17/6/2001/AR/17587-886,dated 15th November, 2002. SCHEDULE 2 Annexure 2 I n exercise of the powers conferred under section 10 of the Delhi Right to Information Act, 2001 (Delhi Act No. 7 of 2001), read with rule 9 of the Delhi Right to Information Rules 2001, the Government of National Capital Territory of Delhi is pleased to establish State Council for Right to Information consisting of the following members. 1. Chief Minister, Govt. of NCT of Delhi Chairman 2. Finance Minister Member 3. Smt. Anjali Rai, MLA Member 4. Dr. S.C. Vats, MLA Member 5. Sh. Jaspal Singh, MLA Member 6. Chief. Secretary, Govt. of NCT of Delhi Member 7. Pr. Secretary to Chief Minister/IT Member 8. Pr. Secretary (Finance) Member 9. Pr. Secretary (Industries) Member 10. Secretary (Law) Member 11. Commissioner, Sales Tax Department Member 12. Sh. Ram Bhadur Rai, Chief Bureau Reporter, Jansatta Member 13. Sh. Yashwant Raj, Associated Editor, Hindustan Times Member 14. Sh. Ajit Bhattacharya, Head of Press Institute of India and Member, National Campaign for Peoples Right to Information Member 15. Sh. Shekhar Singh, Indian Institute of Public Administration, New Delhi and Member, National Campaign for Peoples Right to Information Member 16. Ms. Maja Daruwala, Director Commonwealth Human Rights Initiative Member 17. Ms. Abha Joshi, Consultant to NGOs working on Right to Information Member 18. Ms. Deepa Kapur, Resident Welfare Association, Vasant Vihar Member 19. Sh. O.P. Sehgal, Resident Welfare Association, Mayur Vihar Member 20. Ms. Kiran Mazumdar Shah, CII Chairman & Managing Director Member 21. Ms. Shipra Chatterji, Chairperson, FICCI, Ladies Organization Member 22. Secretary (AR) Member Secretary The members of the State Council shall hold office for a period of one year from the date of notification. NAME AND ADDRESSES OF MEMBERS OF STATE COUNCIL OTHER THAN CIVIL SERVANTS AND PUBLIC SERVANTS S. No. Name & Designation Address Telephone No. 1. Sh. Ram Bahadur Rai Chief Bureau Reporter Jansatta A-80, Sector-2 NOIDA 914543002 (O) 914543004 (R) 2. Sh. Yashwant Raj Associate Editor Hindustan Times Hindustan Times (Sunday) 1st Floor, Hindustan Times Kasturba Gandhi Marg, New Delhi 3704604 (O) 6231162 (R) 3. Sh. Ajit Bhattacharya Head of Press Institute of India Press Institute of India Building Sapru House, Annexe, Bara Khamba Road,New Delhi-110001 3318066 3315260 3354809 4. Sh. Shekhar Singh IIPA and Member National Campaign for Peoples Right to Information C-17A, DDA Flats Munirka New Delhi- 110067 6162831 (R) 3739049 (O) 3731433 (O) 5. Ms. Maja Daruwala Director, Commonwealth Human Rights Initiative F-1/12A Hauz Khas Enclave, New Delhi- 110016 6864678 (R) 6861193 (R) 6. Ms. Abha joshi Consultant to NGOs 192, Manu Apartments Mayur Vihar, Delhi- 110091 2792453 (R) 7. Ms. Deepa Kapur RWA- D-1/12,Vasant Vihar 6147294 (R) 6149822 7. Ms. Deepa Kapur RWA Vasant Vihar D 1/12,Vasant Vihar New Delhi-110057 6147294 (R) 6149822 (R) Mob: 9811137329 8. Sh. O.P. Sehgal R.W.A. Mayur Vihar 73-D, Pocket-III Mayur Vihar, Phase-1 Delhi- 110091 2710087 (R) 9. Ms. Kiran Mazumdar Shah CII-Chairman & Managing Director BIOCON India Ltd 28- KM, Hosur Road, Habbagodi-561229 Bangalore 4629994 (O) 4633168 (O) 10. Ms. Shipra Chatterji Chairperson, FICCI Ladies Organisation FICCI Ladies Organisation Federation House, Tansen Marg, New Delhi-110001 3738760 (O) 3738774 (O)