Section 4(2) in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009
(2)The information shall be disclosed through the means of:-(i)Publishing in one or two newspapers having circulation in the district, provided the information is important and affects the public at large, or(ii)Placing on the website of the Corporation, or(iii)Placing on the notice board of the Corporation office, or(iv)Placing on the notice boards of zonal offices, circle offices and ward offices of the Corporation, if exist, or(v)Placing on the notice board of the Ward Committee offices of the Corporation, if exist, or(vi)Publishing of pamphlets and handbills, or(vii)Announcing in public announcement system, or(viii)Announcing in media broadcasts.
