Section 11 in The Goa Right to Information Act, 1997
11. State Council for Right to Information.
(1)The Government shall, by Notification in the Official Gazette, establish with effect from such day as specified in the Notification, a Council to be known as State Council for Right to Information.(2)The State Council may consist of the following members-(a)the Minister-in-Charge of the Department of Administrative Reforms in the Government who shall be its Chairman; and(b)(i)such other official Member not exceeding four;(ii)two M. L. A.s to be nominated by the Speaker;(iii)non-official members not exceeding four representing journalists, Editors of Newspapers, New agencies, Non-Government Organizations;(iv)[ non-official members not exceeding two other than those falling under item (iii) above.] [Inserted by the Amendment Act 1 of 1998 published in the Official Gazette, Series I No. 42 dated 15-01-1998.].(c)the time and place of the meeting of the Council shall be as the Chairman may decide and it shall observe such procedure as may be laid down by the council to transact its business.(3)The object of the State Council shall be to promote right to information in the State and it shall deal with all matters related to right to information such as-(a)review of the operation of the Act and rules made thereunder,(b)review of the administrative arrangements and procedures to secure for citizens the fullest possible access to information,(d)research and documentation as regards management of information with a view to improve the extent and accuracy of information being made available under the Act, and(e)to advise the Government on all matters related to right to information, including training, development and orientation of employees to bring in a culture of openess and transparency.
