Section 4 in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009
4. Manner of disclosure of information.
(1)The information for the general public shall be disclosed in English and/or in the local language of the district in which the Corporation is situated.(2)The information shall be disclosed through the means of:-(i)Publishing in one or two newspapers having circulation in the district, provided the information is important and affects the public at large, or(ii)Placing on the website of the Corporation, or(iii)Placing on the notice board of the Corporation office, or(iv)Placing on the notice boards of zonal offices, circle offices and ward offices of the Corporation, if exist, or(v)Placing on the notice board of the Ward Committee offices of the Corporation, if exist, or(vi)Publishing of pamphlets and handbills, or(vii)Announcing in public announcement system, or(viii)Announcing in media broadcasts.(3)The means of disclosure referred under sub-rule (2) above may be either one or a combination of one and more.
