-In this Act, unless the context otherwise requires,-(a)"appropriate Government" means in relation to a public authority established, constituted, owned, substantially financed by funds provided directly or indirectly or controlled-(i)by the Central Government, the Central Government;(ii)by the State Government, the State Government;(iii)by the Union territory, the Central Government;(b)"competent authority" means-(i)the Speaker in the case of the House of the People or the Legislative Assembly and the Chairman in the case of the Council of States or the Legislative Council;(ii)the Chief Justice of India in the case of the Supreme Court;(iii)the Chief Justice of the High Court in the case of a High Court;(iv)the President or the Governor, as the case may be, in the case of other authorities created by or under the Constitution;(v)the administrator appointed under article 239 of the Constitution;(c)"freedom of information" means the right to obtain information from any public authority by means of,-(i)inspection, taking of extracts and notes;(ii)certified copies of any records of such public authority;(iii)diskettes, floppies or in any other electronic mode or through print-outs where such information is stored in a computer or in any other device;(d)"information" means any material in any form relating to the administration, operations or decisions of a public authority;(e)"prescribed" means prescribed by rules made under this Act by the appropriate Government or the competent authority, as the case may be;(f)"public authority" means any authority or body established or constituted,-(i)by or under the Constitution;(ii)by any law made by the appropriate Government, and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the appropriate Government;(g)"Public Information Officer" means the Public Information Officer appointed under sub-section (1) of section 5;(h)"record" includes-(i)any document, manuscript and file;(ii)any microfilm, microfiche and facsimile copy of a document;(iii)any reproduction of image or images embodied in such microfilm (whether enlarged or not); and(iv)any other material produced by a computer or by any other device;(i)"third party" means a person other than the person making a request for information and includes a public authority.
