Section 12 in Rajasthan Information Commission (Management) Regulations, 2007
12. Posting of appeal before the Information Commissioner.
- (i) An appeal, or a class or categories of appeals, shall be heard either by an Information Commissioner sitting in single Member Bench or a Division Bench of two Information Commissioners, or a Full Bench of three or more Information Commissioners, as decided by the Chief Information Commissioner by a special or general order issued for this purpose from time to time.(ii)Where in the course of the hearing of an appeal or other proceedings if the Commissioner (s) considers that the matter be dealt with by a larger bench he/they shall refer the matter to the Chief Information Commissioner who may thereupon constitute appropriate Bench for the hearing and disposal of the matter.
