Section 5 in The Delhi Right To Information Rules, 2001
5. Procedure for supply of information.
(1)A person desiring information shall make a request in writing or through electronic form, to the competent authority giving the particulars of the matter relating to which he seeks information:Provided that where a person cannot, for valid reasons, make a request in writing, the competent authority may either accept an oral request which may, subsequently, be reduced in writing or render reasonable assistance to such person in making a written request.(2)Upon receipt of an application requesting for an information, the competent authority shall consider it and furnish the information required by the applicant or pass orders thereon refusing the request as soon as practicable but normally within fifteen days and in any case within thirty days from the date of receipt of application.(3)The information shall be supplied in writing, either in English or in the official language.(4)Where a request is rejected under sub-section (2), the competent authority shall communicate to the person making the request,(i)the reasons for such rejection;(ii)the period within which the appeal against such rejection may be preferred;(iii)the particulars of the appellate authority.
