Section 19 in The Freedom Of Information Act, 2002
19. Rule making power by competent authority.
(1)The competent authority may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the fee payable under sub-section (1) of section 7;(b)the authority before whom an appeal may be preferred under sub-section (1) of section 12;(c)any other matter which is required to be, or may be, prescribed.
