Section 23(1) in Jammu and Kashmir Right to Information Act, 2009
(1)The Government may, to the extent of availability of financial and other re-sources, -(a)develop and organize educational programmes to advance the understanding of the public, in particular of disadvantaged communities as to how to exercise the rights contemplated under the Act;(b)encourage public authorities to participate in the development and organization of programmes referred to in clause (a) and to undertake such programmes themselves;(c)promote timely and effective dissemination of accurate information by public authorities about their activities; and(d)train Public Information Officers of public authorities and produce relevant training materials for use by the public authorities themselves.
