Section 2(d) in The Delhi Right To Information Rules, 2001
(d)"information" means any material or information relating to the affairs of the National Capital Territory of Delhi except matters with respect to entries 1, 2 and 18 of the State List and entries 64, 65 and 66 of that list in so far as they relate to the said entries 1, 2 and 18 embodied in the Seventh Schedule of the Constitution;
