Section 4 in Jammu & Kashmir Legislative Assembly Secretariat Right To Information Rules, 2012
4.
(1)The Speaker, J&K Legislative Assembly shall designate a Public Information Officer having the rank not below Deputy Secretary and an Assistant Public Information Officer having the rank not below Under Secretary ;(2)The Secretary, Legislative Assembly shall periodically hold meetings with the Public Information Officer and the Assistant Public Information Officer and discuss with them the cases and remove any difficulty that may arise in the process of disposal of the cases ;(3)All the first appeals of the appellants shall lie with the Secretary, Legislative Assembly and if the Secretary prima facie does not find merit in the appeal before taking a view in the matter; the appellant shall be provided an opportunity of being heard. The Secretary shall dispose of the appeals filed before him and intimate the appellant accordingly; and(4)All matters not specifically provided for in these rules and all questions relating to the detailed working of these rules shall be regulated in such manner as the Speaker may from time to time, direct.
