Section 13 in Delhi District Courts (Right to Information) Rules, 2008
13. Powers of First Appellate Authority.
(a)Any order passed by the First Appellate Authority shall be binding on the appellant as well as on the Public Information Officer or the Assistant Public Information Officer subject to it being set aside, varied or modified in second appeal filed under sub-section (3) of section 19 of the Act.(b)The First Appellate Authority may by its orders set aside, vary or modify the orders of the Public Information Officer or the Assistant Public Information Officer and in doing so the First Appellate Authority shall have power to :(i)go into not only the manner in which the decision was made also the merits of the decision;(ii)pass orders as to the payment of the fee and the charges to be paid for receiving the information;(iii)direct the information to be supplied in a particular form;(iv)dismiss the appeal; or(v)pass any other orders or directions as may be necessary and considered appropriate in the given circumstances of the case.
