Section 2 in Rajasthan Right to Information Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Controlling Officer" means the immediate superior officer above the incharge of office, who supervises and controls the work of incharge of office or such office as may, from time to time, to be specified as such by the State Government for the purposes of this Act,(ii)"District Level Officer" means an officer or functionary of the State Government or a public body having jurisdiction over a District in the State or as may, from time to time, be specified as such by the State Government for the purposes of this Act;(iii)"Incharge of the Office" means an officer/functionary of a department of the State Government or a public body, who is in actual control of any office of the State Government or public body, as the case may be, or such officer/functionary as may from time to time be specified as such by the State Government for purposes of this Act;(iv)"Information" means any material or information relating to the affairs of the State or a public body;(v)"public body" shall includes,-(a)offices of all local bodies and other authorise constituted under any enactment of the Rajasthan State Legislature for the time being in force: or(b)any other statutory authority constituted by the State Government under any law for the time being in force; or(c)a Government Company/Corporation incorporated under the Companies Act, 1956 (Central Act No. 1 of 1956) in which not less than fifty one percent of the paid up share capital is held by the State Government or a trust established by the State Government under any law for the time being in force and controlled by it: or(d)a Society or a Co-operative Society or any other organisation established under any law for the time being in force, by the State Government and directly controlled or funded by it; or(e)any other body, which may be receiving substantial financial assistance from the State Government, as may be specified by notification in the Official Gazette for the purposes of this Act:(vi)"Right to information" means the right of access to information relating to the affairs of the State or public bodies by means of,-(a)obtaining certified copies of documents or records, or(b)inspection of accessible records and taking notes and extracts, or(c)inspection of public works, or(d)taking of samples of material from public works: and(vii)"Vigilance Committee" means a District Public Grievances-cum-Vigilance Committee constituted by the State Government vide Order No. F. 33 (32)/AR/Gr. 1/77 dated 17th December, 1977 or as may be reconstituted or constituted by the State Government from time to time.
