Section 12 in The Central Information Commission (Management) Regulations, 2007
12. Filing of counter statement by the Central Public Information Officer or the First Appellate Authority .-After receipt of a copy of the appeal or complaint, the Central Public Information Officer or the First Appellate Authority or the Public Authority shall file counter statement along with documents, if any, pertaining to the case. A copy of the counter statement(s) so filed shall be served to the appellant or complainant by the CPIO, the First Appellate Authority or the Public Authority, as the case may be.
