Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Right To Information (3Rd Amendment) Rules, 2007 [31 December 2007] CONTENTS 1. Short Title 2. Amendment Of Rule 3 3. Amendment Of Rule 4 4. Amendment Of Rule 5 5. Amendment Of Rule 6 Himachal Pradesh Right To Information (3Rd Amendment) Rules, 2007 [31 December 2007] In the exercise of the powers conferred by sub -section (2) of section 27 of the Right to Information Act, 2005, the Governor, Himachal Pradesh is pleased to make the following rules to amend the Himachal Pradesh Right to Information Rules, 2006, notified vide this Department notification No. PER (AR) F(7)-2/98. Vol I dated 21 st January 2006 and published in the Rajpatra Himachal Pradesh (Extraordinary) dated 21.2.2006, namely:- 1. Short Title :- 1. These rules may be called the Himachal Pradesh Right to Information (3 rd Amendment) Rules, 2007. 2. Amendment Of Rule 3 :- In Rule 3 of the Himachal Pradesh Right to Information Rules, 2006 (here in after referred to as the said rules), after sub- rule (1), the following proviso shall be inserted, namely:- "Provided that the information shall not be refused on the grounds that the application is not in the prescribed form if the necessary particulars have been mentioned by the applicant by a request made in writing" 3. Amendment Of Rule 4 :- In Rule 4 of the said rules, after sub -rule (1), the following proviso shall be inserted, namely:- "Provided that the information shall not be refused on the grounds that the application is not in the prescribed form if the necessary particulars have been mentioned by the applicant by a request made in writing". 4. Amendment Of Rule 5 :- In Rule 5 of the said rules, in sub- rule (1), in Item No. 5 for the figures "10" and "15" the figures "20" and "30" respectively shall be substituted. 5. Amendment Of Rule 6 :- In Rule 6 of the said rules; (i) in sub- rule (2), for the word "four" the word "two" shall be substituted and (ii) in sub - rule (3), clause (ii) shall be deleted and the existing clauses (iii) and (iv) shall be re - numbered as clauses (ii) and (iii) repectively By order, S. Vijay Kumar, Principal Secretary (AR) to the Government of Himachal Pradesh.