Section 3(3) in The Orissa Right to Information Rules, 2005
(3)Every public authority other than those mentioned in Sub-rules (1) and (2) of the said Rule 3 shall designate one or more Public Information Officers in all administrative units and offices under such authority:Provided that every such public authority shall, while designating such officers as Public Information Officers so designated, ensure that an officer higher in rank to public Information Officer, is available to be specified as Appellate Authority.
