(1)Every public authority shall for the purposes of this Act, appoint one or more officers as Public Information Officers.(2)Every Public Information Officer shall deal with requests for information and shall render reasonable assistance to any person seeking such information.(3)The Public Information Officer may seek the assistance of any other officer as he considers necessary for the proper discharge of his duties.(4)Any officer whose assistance has been sought under sub-section (3), shall render all assistance to the Public Information Officer seeking his assistance.
