Section 11 in The Central Information Commission (Management) Regulations, 2007
11. Presentation and scrutiny of appeal or complaint .-(i) The Registrar shall receive any appeal or complaint petition addressed to the Commission and ensure that--
(a)the appeal or the complaint, as the case may be, is submitted in prescribed format;(b)that all its contents are duly verified by the appellant or the complainant, as the case may be;(c)that the appeal or the complaint is in accordance with the regulations.(ii)The Registrar shall also ensure that the appeal or the complaint petition contains copies of all required documents such as:--(i)RTI application;(ii)Receipt of the RTI Application;(iii)Proof in regard to payment of fee/cost, if any;(iv)Decision/reply, etc., from the CPIO, if any;(v)Appeal to the 1st Appellate Authority;(vi)Decision of the 1st Appellate Authority, if any.(iii)The Registrar shall scrutinize every appeal/complaint received and will ensure--(a)that the appeal or the complaint petition is duly verified and required number of copies are submitted;(b)That all the documents annexed are duly paginated and attested by the appellant or the complainant;(c)That the copies of the documents filed and submitted are clear, distinct and legible.(iv)That the Registrar will return any such appeal or the complaint if it does not meet the requirement or conform to the standard as set out above and permit its resubmission in proper form.(v)The Registrar may reject any such appeal or complaint petition:--(a)if it is time-barred; or(b)if it is otherwise inadmissible; or(c)if it is not in accordance with these regulations:Provided that no such appeal or complaint petition shall be rejected by the Registry unless the concerned appellant or the complainant is given an opportunity of being heard.The decision of the Registrar in regard to the issue of maintainability of an appeal or a complaint shall be final.(vi)All appeals and complaints not rejected or returned as above and found in order shall be registered and a specific number will be allocated.(vii)The Registrar or any other officer authorised by the Commission shall endorse on every appeal or complaint the date on which it is presented.(viii)The appeals and complaints shall bear separate serial numbers so that they can be easily identified under separate heads.(ix)If any appeal or complaint is found to be defective and the defect noticed is formal in nature, the Registrar may allow the appellant or complainant to rectify the same in his presence or may allow two weeks time to rectify the defect. If the appeal or complaint has been received by post and found to be defective, the Registrar may communicate the defect(s) to the appellant or complainant and allow him two weeks time from the date of receipt of communication from the Registrar to rectify the defects.(x)If the appellant or complainant fails to rectify the defects within the time allowed in clause (ix) above, the appeal or complaint shall be deemed to have been withdrawn.(xi)An appeal or complaint which is not in order and is found to be defective or is not as per prescribed format is liable to be rejected:Provided that the Registrar may, at his discretion, allow an appellant or complainant to file a fresh appeal or complaint in proper form.
