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[Cites 0, Cited by 14] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Right to Information Act, 2005

(4)The general superintendence, direction and management of the affairs of the Central Information Commission shall vest in the Chief Information Commissioner who shall be assisted by the Information Commissioners and may exercise all such powers and do all such acts and things which may be exercised or done by the Central Information Commission autonomously without being subjected to directions by any other authority under this Act.