Section 2(e) in The Central Information Commission (Management) Regulations, 2007
(e)"CPIO" ("PIO" in case of the Union territories and the State of Delhi) means an officer designated by a public authority under section 5(1) of the Act and includes an Assistant CPIO/PIO so designated or notified under section 5(2) of the Act and it also includes--(i)an officer to whom an application submitted under the Right to Information Act seeking certain information is transferred under section 5(4) of the Act; and(ii)any officer to whom the request for information from an applicant is submitted by the CPIO/PIO either for approval or for orders or for disposal; and(iii)the Head of the public authority in case No. CPIO/PIO is appointed or notified;
