Section 7(8) in Uttar Pradesh Right to Information Rules, 2015
(8)Recall of its order by the Commission on the ground of procedural defect. - The Commission, while hearing an appeal may-(i)receive oral evidence on oath or on affidavit from the appellant;(ii)receive oral evidence on oath or on affidavit from the State Public Information Officer and / or the First Appellate Authority;(iii)receive oral evidence on oath or on affidavit from third party or from any other person whose evidence is considered necessary;(iv)peruse or inspect documents, public records or copies thereof.
