Section 11 in The Orissa Right to Information Rules, 2005
11. [ Maintenance of Register. [Substituted by the Orissa Right to Information (Amendment) Rules, 2006 vide S.R.O. No. 251/2006 dated 29.5.2006, Orissa Gazette Extraordinary No. 742 dated 30.5.2006.]
(1)The Public Information Officer shall maintain a register in Form-F for recording the details of the applications received and the information supplied by him and keep the Head of Office informed after furnishing any information and it shall be the duty of the Head of Office to ensure required assistance if any, as would be sought for by the Public Information Office to facilitate providing information and the said Register shall remain always open to inspection by the members of public as required in respect of the proactive disclosures under Section 4 (1b) of the Act.(2)Each public authority shall maintain a Register for day-to-day record of the members of public who visit its office in connection with accessing or inspecting suo motu information proactively disclosed by the said authority under Section 4 of the Act.(3)The Public Information Officer shall maintain a cash register in Form-G for recording the details of money received by him relating to providing information and deposit the money in such Head of Account or in any Scheduled Bank in the name of such officer as the concerned Head of Office decides.]
