Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Right To Information (2Nd Amendment) Rules, 2007 [08 January 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Rule 3 3. Amendment Of Rule 6 4. Amendment Of Form - A 5. Amendments Of Form - B 6. Amendment Of Form - D 7. Amendment Of Appendix - I 8. Amendment Of Appendix - Ii In Appendix Himachal Pradesh Right To Information (2Nd Amendment) Rules, 2007 [08 January 2007] In the exercise of the powers conferred by sub- section (2) of section 27 of the Right to Information Act, 2005, the Governor of Himachal Pradesh is pleased to make the following Rules to further amend the Himachal Pradesh Right to Information Rules, 2006, namely:- 1. Short Title And Commencement :- ( i ) These rules may be called the Himachal Pradesh Right to Information (2 nd Amendment) Rules, 2007 (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Amendment Of Rule 3 :- In Rule 3 of the Himachal Pradesh Right to Information Rules, 2006 (herein after referred to as the said rules). In sub- rule (2), after the word "Challan" the words "or Indian Postal Order" shall be inserted. 3. Amendment Of Rule 6 :- In Rule 6 of the said rules, in sub - rule (3), in clause (ii), after the word "Challan" the words "or Indian Postal Order" shall be inserted. 4. Amendment Of Form - A :- I n Form A appended to the said rules, (a) in clause (f), after the word "Challan" the words "or Indian Postal Order" shall be added. 5. Amendments Of Form - B :- I n Form B appended to the said rules, in para 2 after the word "Challan", the words "or India Postal Order" shall be added. 6. Amendment Of Form - D :- In Form D appended to the said rules, in clause (f), the following shall be substituted, namely: "(f) Particulars of Demand Draft or Challan or Indian Postal Order No. amount and date" 7. Amendment Of Appendix - I :- I n Appendix - I to the said rules, in Part - I for column 7, the following shall be substituted namely: "Demand Draft or Challan or Indian Postal Order No.. amount and date" 8. Amendment Of Appendix - Ii In Appendix :- II to the said rules, for column 9, the following shall be substituted, namely: "Particulars of Demand Draft or Challan or Indian Postal Order deposited in the Treasury by PIO/APIO By Order S. Vijay Kumar, Principal Secretary (AR) to the Government of Himachal Pradesh.