Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Section 15] [Entire Act] Union of India - Subsection Section 15(2) in The Right to Information Act, 2005 (2)The State Information Commission shall consist of(a)the State Chief Information Commissioner, and(b)such number of State Information Commissioners, not exceeding ten, as may be deemed necessary.
