Section 20 in Delhi District Courts (Right to Information) Rules, 2008
20. Powers of the High Court to call for the reports and pass orders for the removal of difficulties.
- The High court shall have the power to call for the report on any of the subject matter covered by these rules and the provisions of the Act and to pass such orders or give such instructions as appear to be necessary or expedient for the removal of any difficulty, arising in giving effect to these rules and the provisions of the Act.Form AApplication for information under Section 6 (1) of the Act[Rule 4 (a)]Application. No.................(for official use)ToThe Public Information Officer/Assistant Public Information Officer
