Section 10 in The Central Information Commission (Management) Regulations, 2007
10. Service of copies of appeal/complaint .-Before submitting an appeal or complaint to the Commission, the appellant or the complainant shall cause a copy of the appeal or complaint, as the case may be, to be served on the CPIO / PIO and the Appellate Authorities and shall submit a proof of such service to the Commission:
Provided that if a complainant does not know the name, address and other particulars of the CPIO or of the First Appellate Authority and if he approaches the Commission under section 18 of the Act, he shall cause a copy of his complaint petition to be served on the concerned Public Authority or the Head of the Office and proof of such service shall be annexed along with the complaint petition.
