Section 23 in Right to Information Act, 2009 Notifications, Circulars, Orders, Etc.
23. What is the role of Central/ State Governments?
The role of Government under J&K Right to Information Act 2009 is laiddown under Section 23 they are;-(a)The Government is required to develop and organize educational programmes as to how the rights contemplated under the Act.(b)Encourage public authorities to participate in educational programmes.(c)Promote timely and effective dissemination of accurate information by public authority.(d)Train public information officers and produces relevant training material.(e)Publish a guide in official language of State in easy and comprehensible form for person/s who wishes to exercise the rights specified in the Act.(f)Publish objects of the Act.(g)Publish postal, street addresses, phone, fax and e-mail address of Public Information Officer.(h)Publish fee to pay in applications under Right to Information Act.
