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State of Uttar Pradesh - Section

Section 19 in Uttar Pradesh Right to Information Rules, 2015

19.

(1)An appeal or a complaint may be filed in Hindi or in English and all related documents shall also be filed in Hindi or in English. Where a document, in original, is in a language other than Hindi or English, a certified authenticated translation in Hindi or English shall also be filed along with the original document. This shall also apply in the case of written statement, rejoinder, reply or any other document filed before the Commission.
(2)The proceedings of the Commission shall be conducted in Hindi.AppendixForm 1List of Public Authorities, State Public Information Officers & First Appellate AuthoritiesName of Department ...........................................................................................................................
Name of Public Authorities under the Department State Public Information Officers appointed foreach Public Authority First Appellate Authority appointed for eachPublic Authority
1 Designation Address /Ph. No. Designation Address /Ph. No.
2 3 4 5
         
Form-2Request for obtaining information u/s 6(1) of RTI Act, 2005To:State Public Information Officer's Designation and Official Address.........................................................................................................................................................................................................................................................................................................................................