Section 2(e) in The Right to Information Act, 2005
(e)competent authority means(i)the Speaker in the case of the House of the People or the Legislative Assembly of a State or a Union territory having such Assembly and the Chairman in the case of the Council of States or Legislative Council of a State;(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 established or constituted by or under the Constitution;(v)the administrator appointed under article 239 of the Constitution;
