Section 6 in The Delhi Right To Information Rules, 2001
6. Restrictions on right to information.
-The competent authority may, for reasons to be recorded in writing, withhold(a)the information the disclosure or contents of which will prejudicially affect the sovereignty and integrity of India or security of the National Capital Territory of Delhi or international relations or which leads to incitement to an offence;(b)the information relating to an individual or other information, the disclosure of which would constitute a clear and unwarranted invasion of personal privacy and has no relationship to any activity of the Government or which will not sub-serve any public interest;(c)papers containing advice, opinion, recommendations or minutes submitted to the Lt. Governor for discharge of his constitutional functions and any information, disclosure of which would prejudicially affect the conduct of the centre-State/Union territory relations, including information exchanged in confidence between the centre and the Government or any of their authorities or agencies;(d)trade and commercial secrets or any other information protected by law;(e)information whose release would constitute a breach of privilege of Parliament or Legislative Assembly of the National Capital Territory of Delhi:Provided that the competent authority shall, before withholding information under this clause, refer the matter to the Legislative Assembly Secretariat for determination of the issue and act according to the advice tendered by that Secretariat:Provided further that no appeal shall lie under section 7 against an order withholding supply of information under this clause; (f) information whose disclosure would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes or in public interest:Provided that the information which cannot be denied to the Legislatively Assembly of the National Capital Territory of Delhi, shall not be denied to any person;(g)minutes or records of advice including legal advice, opinions or recommendations made by an officer of a public authority during the making process prior to the executive decision or policy formulation;(h)Cabinet papers including records of the deliberations of the Council of Ministers, Secretaries and other officers.
