Section 2(iii) in Right to Information Act, 2009 Notifications, Circulars, Orders, Etc.
(iii)Under Section 5(1) and 5(2), the Public Authorities are required to designate Public Information Officers (PI0s) in all Administrative Units or Offices and, if required, Assistant Public Information Officer (A PIO) at each sub-divisional or sub-district level, in a time bound manner within 100 days of coming into effect of the Act. All Administrative Secretaries are requested kindly to ensure that the Public Authorities under their administrative control designate the PIO/APIO within the stipulated time frame, under an intimation to the General Administration Department.
