Section 23 in The Central Information Commission (Management) Regulations, 2007
23. Finality of decision .-(1) A decision or an order once pronounced by the Commission shall be final.
(2)An appellant or a complainant or a respondent may, however, make an application to the Chief Information Commissioner for special leave to appeal or review of a decision or order of the case and mention the grounds for such a request.(3)The Chief Information Commissioner, on receipt of such a request, may consider and decide the matter as he thinks fit.
