Section 2 in Uttar Pradesh Right to Information Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires -(a)"Act" means the Right to Information Act, 2005 (Act no. 22 of 2005);(b)"Appellant" means a person who has filed an appeal under section 19 of the Act;(c)"Authorised Representative" means a person who is authorized in writing by a party to a proceeding before the Commission to represent him in the proceeding;(d)"Chief Information Commissioner" means the State Chief Information Commissioner appointed under sub-section (3) of section 15 of the Act;(e)"Commission" means the Uttar Pradesh Information Commission constituted under sub-section (1) of section 15 of the Act and includes the Chief Information Commissioner or an Information Commissioner conducting hearing on any complaint or appeal under the relevant provisions of the Act;(f)"Complainant" means a person who has filed a complaint before the Commission under section 18 of the Act;(g)"First Appellate Authority" means an officer in the public authority who is senior in rank to the State Public Information Officer and appointed and notified by the public authority under sub-section (1) of section 19 of the Act and is authorised to hear the first appeal against the order passed by the State Public Information Officer;(h)"Form" means a Form given in the Appendix appended to these rules;(i)"Government" means the Government of Uttar Pradesh;(j)"Information Commissioner" means a State Information Commissioner appointed under sub-section (3) of section 15 of the Act;(k)"Registrar" means the Registrar of the Commission and includes a Joint Registrar and a Deputy Registrar;(l)"Secretary" means the Secretary of the Commission and includes a Joint Secretary and Deputy Secretary;(m)"State Public Information Officer" means an officer designated as such under sub-section (1) of section 5 of the Act and includes a State Assistant Public Information Officer so designated under sub-section (2) of section 5 of the Act;(2)Words and expressions used herein but not defined shall have the meaning assigned to them in the Act.
