Section 22 in Jammu and Kashmir Right to Information Act, 2009
22. Monitoring and reporting.
(1)The State Information Commission shall, as soon as practicable after the end of each year, prepare a report on the implementation of the provisions of the Act during that year and forward a copy thereof to the Government.(2)Each Department shall, in relation to the public authorities within their jurisdiction, collect and provide such information to the State Information Commission as is required to prepare the report under this section and comply with the requirements concerning the furnishing of that information and keeping of records for the purposes of this section.(3)Each report shall state in respect of the year to which the report relates, -(a)the number of requests made to each public authority;(b)the number of decisions where applicants were not entitled to access to the documents pursuant to the requests, the provisions of the Act under which these decisions were made and the number of times such provisions were invoked;(d)particulars of any disciplinary action taken against any officer in respect of the administration of the Act;(e)the amount of charges collected by each public authority under the Act;(f)any facts which indicate an effort by the public authorities to administer and implement the spirit and intention of the Act;(g)recommendations for reform, including recommendations in respect of the particular public authorities, for the development, improvement, modernization, reform or amendment to the Act or other legislation or common law or any ot1-2r matter relevant for operationalising the right to access information.(4)The Government may, as soon as practicable after the end of each year, cause a copy of the report of the State Information Commission, referred to in sub-section (1) to be laid before each House of the State Legislature.(5)If it appears to the State Information Commission that the practice of a public authority in relation to the exercise of its functions under the Act does not conform with the provisions or spirit of the Act, it may give to the authority a recommendation specifying the steps which ought in its opinion to be taken for promoting such conformity.
