Section 8 in Uttar Pradesh Right to Information Rules, 2015
8. Withdrawal, amendment or abatement of complaint or appeal.
- In any hearing on a complaint or appeal the Commission may issue notice to any party by name in Form 16. The notice shall be served on the person concerned in any of the following modes:(i)service by the complainant, the appellant or the respondent as the case may be;(ii)by hand delivery (dasti) through process server;(iii)by registered-post or speed-post;(iv)by E-mail in case E-mail address is available.
