Section 10(b) in Rajasthan Information Commission (Management) Regulations, 2007
(b)that the appeal is in accordance with the Regulations.(ii)The Registrar shall also ensure that the appeal 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 PIO, 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 received and will ensure -
