Section 7 in The Delhi Right To Information Rules, 2001
7. Appeal.
(1)Any person aggrieved by an order of the competent authority, or any person who has not received any order from the competent authority within thirty working days, may appeal to the Public Grievances Commission.(2)The decision of the Public Grievances Commission shall be final.(3)No order adversely affecting any person shall be passed, except after giving that person a reasonable opportunity of being heard.(4)Every appeal shall be disposed as expeditiously as possible and endeavour shall be made to dispose of the appeal within thirty days from the date on which it is presented.
