Section 23 in Jammu and Kashmir Right to Information Act, 2009
23. Government to prepare programmes.
(1)The Government may, to the extent of availability of financial and other re-sources, -(a)develop and organize educational programmes to advance the understanding of the public, in particular of disadvantaged communities as to how to exercise the rights contemplated under the Act;(b)encourage public authorities to participate in the development and organization of programmes referred to in clause (a) and to undertake such programmes themselves;(c)promote timely and effective dissemination of accurate information by public authorities about their activities; and(d)train Public Information Officers of public authorities and produce relevant training materials for use by the public authorities themselves.(2)The Government shall, within eighteen months from the commencement of the Act, compile in the official language of the State a guide containing such information, in an easily comprehensible form and manner, as may reasonably be required by a person who wishes to exercise any right specified in the Act.(3)The Government shall, if necessary, update and publish the guidelines referred to in sub-section (2) at regular intervals which shall, in particular and without prejudice to the generality of sub-section (2), include -(a)the objects of the Act;(b)the postal and street address, the phone and fax number and, if available, electronic mail address of the Public Information Officer of every public authority appointed under sub-section (1) of section 5;(c)the manner and the form in which request for access to an information shall be made to a Public Information Officer;(d)the assistance available from and the duties of the Public Information Officer of a public authority under the Act;(e)the assistance available from the State Information Commission;(f)all remedies in law available regarding an act or failure to act in respect of a right or duty conferred or imposed by the Act including the manner of filing an appeal to the Commission;(g)the provisions providing for the voluntary disclosure of categories of records in accordance with section 4;(h)the notices regarding fees to be paid in relation to requests for access to an information; and(i)any additional regulations or circulars made or issued in relation to obtaining access to an information in accordance with the Act.(4)The Government must, if necessary, update and publish the guidelines at regular intervals.
