Section 9 in Rajasthan Right to Information Act, 2000
9. Obligation of the Incharge of Office.
(1)Every Incharge of the office shall have a duty to maintain all records in accordance with the procedure laid down under relevant law or Departmental manuals.(2)While maintaining the records proper indexing, listing, numbering, and paging of records shall be done and the same may be kept ready for a access to information, subject to the provisions of this Act, to any citizen requesting for such access.(3)Any person responsible for providing any information under this Act shall be personally liable for furnishing information within the period specified under this Act.
