Section 11(1) in The Orissa Right to Information Rules, 2005
(1)The Public Information Officer shall maintain a register in Form-F for recording the details of the applications received and the information supplied by him and keep the Head of Office informed after furnishing any information and it shall be the duty of the Head of Office to ensure required assistance if any, as would be sought for by the Public Information Office to facilitate providing information and the said Register shall remain always open to inspection by the members of public as required in respect of the proactive disclosures under Section 4 (1b) of the Act.
