Section 21 in Jammu and Kashmir Right to Information Act, 2009
21. Act not to apply to certain organizations.
(1)Nothing contained in the Act shall apply to such intelligence and security organizations being organizations established by the Government, as the Government may, from time to time, by notification in the Government Gazette, specify:Provided that the information pertaining to the allegations of corruption and human rights violations shall not be excluded under this sub-section:Provided further that in the case of information sought for is in respect of allegations of violation of human rights, the information shall only be provided after the approval of the State Information Commission and, notwithstanding anything contained in section 7, such information shall be provided within forty-five days from the date of the receipt of request.(2)Every notification issued under sub-section (1) shall be laid before each House of the State Legislature.
