Section 3(2) in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009
(2)An officer of the Corporation designated as Public Information Officer and another officer designated as Assistant Public Information Officer under section 5 of the Right to Information Act, 2005 (Act No. 22 of 2005) shall also assist the Commissioner in disclosure of information to the public under the Act in addition to the responsibilities bestowed on them under the Right to Information Act, 2005.
