Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in Uttar Pradesh Right to Information Rules, 2015

(3)Each Public Authority shall also appoint officers senior to the State Public Information Officers, as First Appellate Authority to hear and decide upon appeals filed under sub-section (1) of section 19 of the Act, such appointment to be made by designation and not by the name of the appointed officer.