Section 5 in Rajasthan Right to Information Rules, 2001
5. Second Appeal.
(1)Any person aggrieved by the order passed by the controlling officer in first appeal, may prefer second appeal under section 7 of he Act.(2)Every memo of second appeal shall specify:-(a)The name and address of the appellant and the particulars of information sought, incharge of the office and controlling officer.(b)Date of Order appealed against.(c)Grounds of appeal.(3)On receipt of the memo of appeal, the appellate authority shall cause to supply acknowledgment of the same to the appellant. The appellate authority then, shall fix a date and intimate the same to the appellant for giving him opportunity of hearing, if he so desires.(4)After hearing the appellant or if appellant does not choose to appear then the appellate authority himself after considering the grounds of appeal, decide it and communicate its decision to the appellant, incharge of the office and controlling officer.(5)In case the appeal is allowed, the information/copy sought shall be supplied within 30 days from the date of receipt of order of second appeal, to the applicant by the incharge of the office.
