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State of Andhra Pradesh - Act

Andhra Pradesh High Court Right to information Rules, 2005

ANDHRA PRADESH
India

Andhra Pradesh High Court Right to information Rules, 2005

Rule ANDHRA-PRADESH-HIGH-COURT-RIGHT-TO-INFORMATION-RULES-2005 of 2005

  • Published on 1 January 2005
  • Commenced on 1 January 2005
  • [This is the version of this document from 1 January 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh High Court Right to information Rules, 2005Published vide Notification No. Roc. No. 852/SO/2005Last Updated 12th September, 2019No. Roc. No. 852/SO/2005. - In exercise of the powers conferred under Section 28(1) of the Right to information Act' 2005' and all enabling provisions in that behalf' the Chief Justice of Andhra Pradesh High Court makes the following Rules for Carrying out the provisions of the Right to Information Act' 2005.

1. Short title, commencement and application.

- (i) These Rules shall be called the Andhra Pradesh High Court Right to information Rules, 2005.
(ii)They shall come into force with effect from the date of publication in the Official Gazette.
(iii)These Rules shall be applicable to the High Court of Andhra Pradesh' Hyderabad and all the subordinate courts under the control of the High Court of Andhra Pradesh.

2. Definitions.

- In these Rules' unless the context otherwise requires:
(a)'Act' means the Right to information Act' 2005.
(b)'State Public Information Officer' means the Registrar (Judicial)' High Court of Andhra Pradesh as designated by the High Court under Section 5(1) of the Act.
(c)'State Assistant Public Information Officer' means the Administrative Officer/Chief Ministerial Officer as the case may be as designated by the High Court Under Section 5 (2) of the Act.
(d)'Registrar (Judicial)' means the Registrar (Judicial)' High Court of Andhra Pradesh.
(e)'Administrative Officer' means the Administrative Officer of the Principal. District Courts/Chief Judge' City Civil Court/Chief Judge' City Small Causes Court/Metropolitan Sessions Judge Court/Special Court.
(f)'Chief Ministerial Officer' means the Chief Ministerial Officers of the Courts presided over by the senior most judicial Officer at the stations having more than one Court other than the District Head quarters and the Chief Ministerial Officers of the Courts where there is only one Court at a station.
(g)'Subordinate Courts'' means and includes City Civil Court' City Small Causes Court' Metropolitan sessions Court' District Courts' Motor Accidents Claims Tribunals' Senior Civil Judge Courts' Chief Metropolitan Magistrates Courts' Judicial Magistrate of First Class Courts and Junior Civil Judge Courts etc.

3. Request for furnishing information.

- Any request for obtaining of information shall be accompanied with a fee of Rs. 25/- (Rupees Twenty five only) paid by way of adhesive Court fee stamps and the complete address of the applicant for communication.

4. Fee for providing the information.

- (i) The fee payable for providing the information except by way of inspection of documents or records shall be Rs.5/- per each page of information (foolscap size)' or as prescribed by the competent authority from time to time and such fee shall be paid by way of adhesive court fee stamps.
(ii)The fee for inspection of documents or records shall be Rs. 15/-for each hour or part of an hour and shall be paid by way of adhesive court fee stamp.

5. Procedure regarding inspection of documents.

- For the purpose of inspection of documents or records' the applicant shall not cause any hindrance to the Office work and shall cooperate with the staff and complete the inspection as soon as possible. The Public Information Officer concerned shall have the right to fix the time and date of the inspection according to administrative convenience and his/her decision shall be final.

6. Information to be provided in the form certified copies.

- Information as requested by the party shall be provided in the form of certified copies/xerox copies attested by the State Public Information Officer/State Assistant Public Information Officer concerned. The applicant shall not be entitled to take the originals from the custody of the Officer/ Sections concerned.

7. Register to be maintained.

- The State Public Information Officer/State Assistant Public Information Officers shall maintain a register in the format as per the appendix and make necessary entries in the register with regard to the requests received and processed.

8. Appeal.

- The Registrar General' High Court of Andhra Pradesh shall be the Officer to whom an appeal can be preferred under Sec. 19(1) of the Act.Appendix
SI.No. Date of Application Name and Address of the party Purpose of request Fee paid Information furnished on Remarks
(1) (2) (3) (4) (5) (6) (7)