Section 6(9) in Uttar Pradesh Right to Information Rules, 2015
(9)On the date of hearing of the complaint, a copy of the written statement of the State Public Information Officer shall be furnished to the complainant for his submission, if any. After consideration of the contents of the complaint, the written statement of the State Public Information Officer and the submission made by the parties at the hearing, if the Commission is of the view that no reasonable grounds exist to inquire into the matter, it shall dismiss the complaint. The Commission, if it is satisfied that there are reasonable grounds to inquire into the matter, may initiate an inquiry in respect thereof, such inquiry to be conducted in accordance with the provisions of sub-sections (3) and (4) of section 18 of the Act and these Rules.
