Section 10 in The Delhi Right To Information Rules, 2001
10. State Council for Right to Information.
(1)The Government shall, by notification in the Official Gazette, establish with effect from such date as specified in the notification, a Council to be known as State Council for Right to Information.[*] [By Notificatiion No. F. 17/7/2001 /AR, dated 21st November 2001, the Government of National Capital Territory of Delhi has established State Council for Right to Information, see Annexure 2.](2)The State Council shall consist of the following members, namely:-(a)the Chief Minister, Government of National Capital Territory of Delhi shall be its Chairman;(b)the Minister Incharge of the Department of Administrative Reforms in the Government shall be its member:Provided if the Chief Minister is the Minister Incharge of Administrative Reforms Department, then the Finance Minister shall be the Member;(c)such number of other officials not exceeding ten of which three members shall be elected representatives of the Legislative Assembly of the NCT of Delhi and of which one shall be woman to be nominated by the Speaker of Assembly of NCT of Delhi and non-official members not exceeding ten representing such interests as may be prescribed by the Government.(3)The time and place of the meeting of the Council shall be as the Chairman may decide and it shall observe such procedures as may be laid down by the Council to transact its business.(4)The object of the State Council shall be to promote the right to information in the National Capital Territory of Delhi and it shall deal with all matters related to right to information, such as(a)review of the operation of this Act and the rules made thereunder;(b)review of the administrative arrangements and procedures to secure for citizens the fullest possible access to information;(c)research and documentation as regards management of information with a view to improve the extent and accuracy of information being made available under this Act; and(d)to advise the Government on all matters related to the right to information, including training, development and orientation of employees to bring in a culture of openness and transparency.
