Central Information Commission
Mrgopi Chandedara vs Central Board Of Film ... on 25 March, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
No.CIC/SM/C/2013/900613-YA
Date of Hearing : 25.03.2015
Date of Decision : 25.03.2015
Appellant/Complainant : Shri Edara Gopi Chand
Guntur
Respondent : Shri Sanjay Jaiswal, CPIO
Central Board of Film Certification (CBFC) Mumbai Information Commissioner : Shri Yashovardhan Azad Decision Both parties are present and are heard through video conference.
The complainant through his complaint submitted that the information important from the public point of view, should be in public domain, is either not made available or not being updated properly by CBFC on their website. He further submits that the 1. Minutes of the Statutory Meeting of the Board, 2. Annual Statutory Report submitted to the Central Govt., reviewing the work done by the board during the preceding financial year, 3. Statutory register with details of the certified films maintained as per rule 39 of Cinematography (Certification) Rules 1983, 4. Norms & guidelines issued by GoI to CBFC for selecting recommending advisory penal members, 5. Sample format of different certificates being issued by CBFC, 6. Details of banned films, are not published by CBFC on their website and requested to direct the authority to publish the same u/s 4(1)(b) of the RTI Act on their website.
After hearing both parties and on perusal of record, the Commission notes that the demand of the complainant to publish the above mentioned information appears to be a reasonable demand and the Commission under its powers under Section 19(8) (a) (iii) directs the CPIO to ensure that the to ensure that the above mentioned information is placed on the website of the CBFC before 1st June 2015 and should be updated regularly. This would be in fulfilment of its obligation under Section 4(1) (b) (xvii) of the RTI Act.
The complaint is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar