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NCT Delhi - Section

Section 18 in Delhi District Courts (Right to Information) Rules, 2008

18. Powers of the Public Information officer to lay down instruction.

- The Public Information Officer shall lay down such instruction as may be necessary for observing the hours for the filing of applications, inspection of record or the manner in which the inspection is to be made or such other matters relating to the convenience of the applicants, with the prior permission of the District Judge.