Section 11(3) in The Goa Right to Information Act, 1997
(3)The object of the State Council shall be to promote right to information in the State and it shall deal with all matters related to right to information such as-(a)review of the operation of the Act and rules made thereunder,(b)review of the administrative arrangements and procedures to secure for citizens the fullest possible access to information,(d)research and documentation as regards management of information with a view to improve the extent and accuracy of information being made available under the Act, and(e)to advise the Government on all matters related to right to information, including training, development and orientation of employees to bring in a culture of openess and transparency.
