Section 5 in The Orissa Right to Information Rules, 2005
5. Information regarding rejection.
(1)Where a request has been rejected under Sub-section (1) of Section 7, the Public Information Officer shall intimate the applicant, the reasons for such rejection in Form C.(2)Wherever information applied for is available in electronic means, the Public Information Officer may advise in form C to the applicant to obtain the information from the appropriate website to be specified by the Public Information Officer.
