Section 5 in Punjab Right to Information (Disclosure of Information by public authorities providing services in Municipalities) Rules, 2012
5. Appointment of Designated Officer.
(1)Every Municipality shall, within a period of one month from the date of publication of these rules, designate an officer responsible for disclosing the relevant information to the public.(2)In the case of a Corporation, the designated officer shall not be below the rank of its Assistant Commissioner and in the case of other Municipalities, not below the rank of a Superintendent or Accountant, as the case may be.
