Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 25 in Rajasthan Information Commission (Management) Regulations, 2007

25. Documents to accompany the complaint.

- Every complaint shall be accompanied by self attested copies/photocopies or the following documents, namely;
(i)RTI application submitted before PIO with proof of payment of fee prescribed under RTI Act.
(ii)The order or decision or response if any from PIO to whom the application was submitted.
(iii)Decision of first appeal or second appeal if any which has not been complied with.
(iv)A certificate stating that the matter agitated is a subject matter of application and decision in first or second appeal.
(v)Any other document relied upon.
(vi)An index of documents referred to in complaint.
(vii)A list of dates briefly indicating in chronological order the progress of the matter up to the date of filing of complaint.