Section 15 in The Bihar State Information Commission (Management) Regulation, 2007
15. Finality of Decision.
(1)A decision or an order once pronounced by the Commission shall be final.(2)An appellant or a complainant or a respondent may, however, make an application to the State Chief Information Commissioner for special leave to appeal or review of a decision or order of the case and mention the grounds for such a request.(3)The State Chief Information Commissioner, on receipt of such a request, may consider and decide the matter as he thinks fit.
