Section 3 in Uttar Pradesh Right to Information Rules, 2015
3. Public Authorities, State Public Information Officers and First Appellate Authorities.
(1)Each department of the Government shall prepare and notify a list of all Public Authorities under it.(2)Each such Public Authority shall also appoint as many officers as necessary, as State Public Information Officers in the administrative units and offices under it, such appointment to be made by designation and not by the name of the officer to be appointed.(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.(4)The list of Public Authorities under each department of the Government along with the list of State Public Information Officers and First Appellate Authorities for each such Public Authority shall be prepared and notified in the format given in Form 1, by the concerned department, and a copy of such notification shall be made available to the Commission.
