Himachal Pradesh Right To Information (4Th Amendment) Rules, 2008

S Himachal Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Right To Information (4Th Amendment) Rules, 2008 [22 October 2008] CONTENTS 1. Short Title And Commencement 2. Amendment Of Rule 3 3. Amendment Of Rule 4 4. Amendment Of Rule 5 5. Section 5 6. Amendment Of Form "C" Himachal Pradesh Right To Information (4Th Amendment) Rules, 2008 [22 October 2008] 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 which was published in Rajpatra, Himachal Pradesh (Extra Ordinary) dated 21-2-2006 vide this Department Notification No. PER (AR) F(7) - 2/98- Vol. I dated 21 st January, 2006, namely:- 1. Short Title And Commencement :- ( 1 ) These rules may be called the Himachal Pradesh Right to Information (4 th Amendment) Rules, 2008 (2) They shall come into force from 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 (here in after referred to as the said rules) (i) in sub - rule (3), the words "Assistant Public Information Officer" shall be deleted: and (ii) in sub - rule (4), the words "Assistant Public Information Officer" shall be deleted. 3. Amendment Of Rule 4 :- In Rule 4 of the said rules,- (i) in sub- ruel (2) the words "Assistant Public Information Officer" shall be deleted; and (ii) in sub - rule (4) the words "Assistant Public Information Officer" shall be deleted. 4. Amendment Of Rule 5 :- In Rule 5 of the said rules,- (i) in sub - rule (1) the words "Assistant Public Information Officer" shall be deleted (ii) in sub - rule (1) in Item No. 3 for the figure "10" the figure "2" shall be substituted; and (iii) in sub - rule (2) the words "Assistant Public Information Officer" shall be deleted. 5. Section 5 :- Amendment of Form "B" In Form "B" appended to the said rules, the word "Assistant Public Information Officer" where ever these appear shall be deleted. 6. Amendment Of Form "C" :- In Form "C" appended to the said rules, the word "Assistant Public Officer" where ever these appear shall be deleted. By Order T.G. Negi, Principal Secretary (AR) to the Government of Himachal Pradesh.

Act Metadata
  • Title: Himachal Pradesh Right To Information (4Th Amendment) Rules, 2008
  • Type: S
  • Subtype: Himachal Pradesh
  • Act ID: 17933
  • Digitised on: 13 Aug 2025