Section 7(2) in Uttar Pradesh Right to Information Rules, 2015
(2)Any person aggrieved by an order passed by the First Appellate Authority or by non-disposal of his appeal within the prescribed period by the First Appellate Authority, may file a second appeal within the prescribed time to the Commission in Form 14. An appellant may file a second appeal drafted on plain paper containing all details as required in Form 14. Such appeal shall be accompanied by the following documents duly verified as true copies by the appellant:(i)a copy of the request for information submitted to the State Public Information Officer under sub-section (1) of section 6 of the Act;(ii)a copy of the reply received, if any, from the State Public Information Officer;(iii)a copy of the appeal made to the First Appellate Authority under sub-section (1) of section 19of the Act;(iv)a copy of the order, if any, received from the First Appellate Authority;(v)copies of other documents relied upon by the appellant and referred to in his appeal; and(vi)a certificate of the appellant that no appeal on the same ground(s) against the same First Appellate Authority was filed by him earlier.An appeal to the Commission should be typed, printed or written neatly and legibly, and should be filed in three copies.
