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State of Jammu-Kashmir - Section

Section 25 in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

25. Who has the power to deal with difficulties while implementing the RTI Act?

The power to remove the difficulties is vested in government under Section 27. However the order to remove difficulties can only be made within two years from the date of commencement i.e. 20th March 2009. Any order made for the removal of difficulties has to be laid before each house of State Legislature,Right to Information Act, 2009 — Appointment of State Information Commissioners in State Information CommissionSRO 314, dated 13.10.2011, General Administration DepartmentIn exercise of the powers vested in me under Section 12(3) of the Jammu and Kashmir Right to Information Act, 2009 (Act No. VIII of 2009), I, N.N. Vohra, Governor of Jammu and Kashmir, hereby appoint Dr. Sudesh Kumar Sharma, Retired Dean, Faculty of Law, University of Jammu, and Shri Nazir Ahmed, presently Chief Engineer Public Works (R&B) Department, Kashmir, as the State Information Commissioners in the State Information Commission constituted vide Notification SRO 325 dated 19th Oct, 2009.The appointment of Dr. Sudesh Kumar Sharma shall take effect from the date he assumes charge of the office in the State Information Commission; andThe appointment of Shri Nazir Ahmed shall take effect from the date he assumes charge of the office in the State Information Commissioner after being relieved by the State Government.Allocation of public authorities/ departments/ organizations/bodies among the Information CommissionersOrder No: 28-SIC/CO of 2011, dated 28.10.2011, State Information CommissionSubject: Allocation of public authorities/departments/organizations/bodies among the Information Commissioners.Consequent upon assumption of office by Dr. S.K.Sharma, State Information Commissioner, the Chief Information Commissioner in exercise of powers conferred on him under Section 12(4) of the J&K RTI Act.2009 read with Rule 25(1) of J&K RTI Rules 2010 has made allocation of public authorities/departments and other organizations/bodies to CIC/Information Commissioners as under, till further orders:-
S. No. Name of Publicauthorities/departments/organizations/bodies Allocated to:
1. All public authorities/departments/organizations/bodies whichare moving with Darbar Move besides Rural Dev. Deptt., SocialWelfare, PW (R&B/PHE/FC/I) of Kashmir Division. G.R.Sufi, CIC
2. All Non-moving public authorities/departments/organizations/bodies of Jammu Division excepting thosedepartments allocated to CIC Dr. S.K.Sharma, State Information Commissioner.
3. All Non-Moving public authorities/departments/organizations/bodies of Kashmir Division includingLadakh excepting those departments allocated to CIC. Till such time the SIC designate Shri Nazir Ahmed joins, theallocation will remain with CIC
Notwithstanding anything contained in the above allocation, the cases pertaining to University of Jammu shall be listed before the CIC and likewise those offices of Income Tax Department stationed at Srinagar and Jammu shall be listed before the respective State Information Commissioner at Srinagar and Jammu.The CIC will have concurrent jurisdiction with both the State InformationCommissioners to list/hear any case assigned to the ICs.Right to Information Act, 2009 — Right of information through tablesRTI in Tabular FormRight to Information ---- Through TablesTable No - 1Table No - 2Table No - 3Table No - 4Table No - 5Table No - 6Table No - 7Table No - 8Table No - 9Table No - 10Table No - 11Right to Information Act, 2009 - Check List
1. Fee Cost of copying plus a fee of Rs. 50 generally. BPL citizensare exempted from fee.
2. Exemptions No of exemptions increased to 11 clauses only, 20 years oldinformation also has 3 restriction. Class exemptions areprovided.
3. Time Limit Thirty days for granting refusal.
4. Urgent Request Information regarding rise and liberty has to be given within48 hours.
5. Suo MotoDisclosure Public Authority has no obligation to disclose. Section 4(clause(2))
6. Appeals Appeals is provided to Appellate Authority and thereafter toInformation commission.
7. Private Bodies Private bodies are left out of purview.
8. Means of Communication Disclosure in websites, printing of modules, workbooks, etc tomade mandatory.
9. Publication & Act It is mandatory.
10. Training It is mandatory.
11. Penalties Rs. 250 per day6 not exceeding Rs. 25, 000 can be imp0osed fordelay, unjustified denial, etc., and departmental action isrecommended (Imprisonment provisions removed.)
12. Regulatory Body Information Commission is created as a Regulatory at Centerand State levels, with independent powers.
Right to Information Act, 2009 — Criminal Investigation Department (CID) as an organization of the State for section 21SRO 86 of 2012, dated 12.03.2012, General Administration DepartmentIn exercise of the powers conferred by section 21 of the Jammu and Kashmir Right to Information Act, 2009 (Act No. VIII of 2009), the Government hereby specifies the Criminal Investigation Department (CID) as an organization of the State for purposes of the said section.Right to Information Act, 2009 — Officers/ officials of the ESI wing of the Labour Department as the Ist. Appellate Authority, Public Information Officers (PIOs) and Assistant Public Information Officers (APIOs) designatedOffice Order No 105-LC of 2012, dated 21.12.2012, Labour Commissioner DepartmentUnder section 5 (1&2) and section 16(1) of the RTI Act 2009 and in continuation to this order No:- 45(A)LC of 2012 dated 27.17.2012, sanction is hereby accorded to designating following officers/officials of the ESI wing of the Labour Department as the Ist. Appellate Authority, Public Information Officers (PIOs) and Assistant Public Information Officers (APIOs) respectively:-
S. No Name of the officer/official with designation Official address Contact No.
1. 1. Dr. Vinod Kumar Gupta, AMO. PIO for AMO office and Ist.Appellate Authority for ESI Dispensaries of J&K2. Shri Surinder Kumar I/c Head Asstt. APIO for AMO office AMO ESI Scheme office of the Labour Commissioner J&KRehari Nalla Jammu/Batmaloo Srinagar.-do- 9419182638
2. 1. Dr. Vandana Bakshi IMO, PIO for ESI Dispensary Bakshi Nagar2. Sh. Karnail Singh, Sr. Pharmacist, APIO for ESI Disp.Bakshi Nagar ESI Dispensary Bakshi Nagar opp. Ambedkar Hall ReshamgharColony, Jammu.-do- 94191394049697231650
3. 1. Dr. Monika Kotwal, IMO, PIO for ESI Dispensary Digiana.2. S. Surjeet Singh, Sr. Pharmacist, APIO for dispensary. ESI Dispensary Digiana, H.No: 217, Near ESIC Local Office,Sanjay Nagar Jammu.-do- 94191168349419392238
4. 1. Dr. Kumail Murtaza, IMO, PIO for ESI Disp. B.Brahmana.2. S. Popinder Singh, Sr. Pharmacist, APIO for the dispensary ESI Dispensary B.Brahmana, Near ESIC Model Hospital B.Brahmana-do- 94192100199796018455
5. 1. Dr. Suman Bala. IMO, PIO for ESI Disp. Kathua.2. Sh. Ved Raj Sr. Pharmacist, APIO for the Disp. ESI Dispensary Kathua, near CTM Kathua-do- 94192174687298203273
6. 1. Dr. Zahoor Ahmed Malik, IMO, PIO for ESI DispensaryRangreth, Kmr.2. Sh Nissar Ahmed Mir, Sr. Asstt. APIO for the dispensary ESI Dispensary Rangreth, SIDCO Ind. Complex, Rangreth, Kmr.-do- 94190113719622762910
7. 1. Dr. Zahoor Ahmed Malik, IMO, PIO for ESI Disp.2. Mrs. Shenaz Akhtar, Sr. Asst. APIO for ESI Disp. ESI Dispensary Khanmoh near Jamia Masjid Khanmoh, Kmr.-do- 94190113719622772000
8. 1. Dr. Mudassir Sultana, IMO, PIO for ESI Disp. Bam Khan,Srinagar.2. Sh .Ab. Rashid Maqdoomi, Sr. Pharmacist, APIO for thedispensary ESI Dispensary Barn Khan, Ind. Estate BAM Khan Srinagar.-do- 94190011599622772000
9. 1. Dr. Yasmeen lqbal, IMO, PIO for ESI Disp. Zainakote.2. Sh. Nazir Ahmed Bhat, Sr. Pharmacist, APIO for thedispensary ESI Dispensary Zainakote, SICOP Building Near HMT crossing,Zainakote, Sgr. 94194093049469789211
All the Offices shall display the particulars including Mobile Numbers of the first appellate authority, PIOs and APIOs at a prominent place in their office premises for information and facility of the general public.