Section 9 in Delhi District Courts (Right to Information) Rules, 2008
9. Instruction to the applicants.
- The applicants approaching the Public Information Officer or Assistant Public Information Officer, as far as possible, follow the following instructions:(i)The application should clearly state the information desired to be supplied by the Public Information Officer or the Assistant Public Information Officer.(ii)In one application information asked for should be limited to one subject matter for which it would be possible to provide the information from one set of record.(iii)The information asked for should, as far as possible, be precise and brief so as to enable the Public Information Officer or the Assistant Public Information Officer to process the information expeditiously.(iv)In the application filed, avoid using foul or defamatory language or including extraneous matter having no bearing on the information sought.(v)Although the applicant is not bound to inform as to the reason for which the information is being asked for but providing such an information voluntarily, may help in identifying information asked for and result in providing the information expeditiously.(vi)Do not ask too many informations in one application, unless it is necessary to do so.(vii)Do not ask for information in the shape of opinions or advises, unless they have been part of any record.(vii)Do not expect the Public Information officer or the Assistant Public Information Officer to provide information on the basis of hypothetical questions.(viii)Do not expect the Public Information Officer or the Assistant Public Information Officer will create an information and supply it.(ix)Do not expect the Public Information Officer or the Assistant Public Information Officer to analyze facts and provide the information unless such an analysis is a part of any record.(x)No information can be provided relating to any judicial proceeding under this Act.(xi)An individual is welcome to file as many applications as he or she may desire but care should be taken that they are not aimed at causing harassment to any one.(xii)Name and address are required to be stated correctly. If it is found that the name and address given in the application are not correct, it may result in the dismissal of the application.(xiii)If the applicant is an employee of the office of the District and Sessions Judge office and aim of his seeking the information is linked with the redressal of any of his grievances, it would be appropriate for him to approach the concerned authority first before seeking information under the Act.
