Section 3 in The Orissa High Court Right to Information Rules, 2005
3.
(a)The Additional Deputy Registrar (J. & E.) shall be the ex-officio State Public Information Officer of the High Court.(b)The Registrar (Judicial) of High Court shall be the Appellate Authority of the State Public Information Officer in respect of the Public Authority.(c)The Ministerial Officers of the stations as mentioned in the Appendix-I shall be the ex-officio State Assistant Public Information Officer of the respective areas.(d)The District Judge of the concerned district shall be the Appellate Authority in respect of the appeal filed against the order of the State Assistant Public Information Officer posted at the Headquarters of the district.(e)The senior most Judicial Officers of the station as indicated in Appendix-1 shall be the Appellate Authorities of their respective areas to decide the appeal against the order of the State Assistant Public Information Officer of the concerned area.Chapter-III Fees
