Section 9 in Uttar Pradesh Right to Information Rules, 2015
9. Order of the Commission.
(1)During the course of hearing on a complaint or an appeal, the complainant or appellant may be present in the Commission either in person or through duly authorised representative. However, the Commission, if it deems necessary, may summon the complainant or appellant, as the case may be, to be present in person in the Commission on any specific date of hearing.(2)The State Public Information Officer against whom the complaint or appeal has been filed may be present voluntarily during the hearings. However, the Commission may at its discretion direct the State Public Information Officer to be present in person or appear through an authorized representative, provided he is an officer of sufficient seniority.
