Section 17 in Rajasthan Information Commission (Management) Regulations, 2007
17. Evidence before the Commission.
- In deciding an appeal, the Commission may: -(i)receive oral or written evidence on oath or on affidavit from concerned person or persons;(ii)peruse or inspect documents, public records or copies thereof;(iii)inquire through authorized officer further details or facts;(iv)examine or hear in person or receive evidence on affidavit from Public Information Officer, Assistant Public Information Officer or such Senior Officer who decided the first appeal;(v)examine or hear or receive evidence on affidavit from a third party, or an intervener or any other person or persons, whose evidence is considered necessary or relevant.
