Section 6 in Rajasthan Right to Information Rules, 2001
6. Exhibition and exposure of Information.
- The State Government/Public Bodies may suo moto exhibit and publish such information from time to time, as it may consider appropriate for public interest;(a)by publishing formation in the official gazette;(b)by publishing in the news papers;(c)by publishing booklets, folders, pamphlets and/or notifying it on the notice board and at conspicuous public place, in the office of the Incharge of the Office/Controlling Officer.(d)by publishing it on internet.
