Section 2 in The Calcutta High Court (Right to Information) Rules, 2006
2. Definitions
. - (1) In these Rules, unless the context otherwise requires. -(a)'Act' means The Right to Information Act, 2005 (No. 22 of 2005);(b)'Appellate Authority' means designated as such by the Chief Justice of High Court at Calcutta;(c)'authorized person' means Public Information Officers and Assistant Public Information Officers;'Public Information Officer' shall mean - (i) the Deputy Registrar (Admn.) on the Appellate Side of the High Court and (ii) the Assistant Master and Referee on the Original Side of the High Court, (iii) Chief Judicial Magistrate in the District Courts, (iv) the Additional Chief Judicial Magistrate in the respective sub-divisional courts.Assistant Public Information Officer shall mean:(i)in the Appellate Side of the High Court -(a)Assistant Registrars of the respective departments(b)Section Officer or Superintendent whoever is in-charge of the concerned department/ section, where there is no post of Assistant Registrar.(ii)in the Original Side of the High Court -(a)Assistant Registrars of the respective departments(b)Section Officer or Superintendent whoever is in-charge of the concerned department/section, where there is no post of Assistant Registrar.(iii)in the Sadar /Sub-divisional courts - the senior most Civil Judge (Jr. Div.).'Form' means the Forms appended to these Rules for enforcement of the provisions of this 'Act'.'Section' means a section of this 'Act'.(2)Words and expressions used but not defined in these Rules shall be the same meanings as are assigned to them irrespectively in the 'Act'.
