Section 7 in Rajasthan Right to Information Rules, 2005
7. Procedure in deciding appeal.
- In deciding the appeal the Commission shall-(i)consider oral and written evidence on oath or on affidavit from concerned or interested person;(ii)peruse or inspect documents public record or copies thereof;(iii)inquire through authorized officer further details or facts;(iv)hear State Public Information Officer, Assistant State Public Information Officer, Assistant State Public Information Officer, such Senior Officer, who decided the first appeal as the case may be,(v)hear third party, and(vi)receive evidence of affidavit from State Public Information Officer, Assistant State Public information Officer, such senior Officer, who decided the first appeal or third party.
