Section 8 in The Central Information Commission (Management) Regulations, 2007
8. Contents of appeal or complaint .-(1) An appeal or a complaint to the Commission shall contain the following information, namely:--
(i)name, address and other particulars of the appellant or complainant, as the case may be;(ii)name and address of the Central Public Information Officer (CPIO) or the Central Assistant Public Information Officer (CAPIO) against whom a complaint is made under section 18 of the Act, and the name and address of the First Appellate Authority before whom the first appeal was preferred under section 19(1) of the Act;(iii)particulars of the decision or order, if any, including its number and the date it was pronounced, against which the appeal is preferred;(iv)brief facts leading to the appeal or the complaint;(v)if the appeal or complaint is preferred against refusal or deemed refusal of the information, the particulars of the application, including number and date and name and address of the Central Public Information Officer to whom the application was made and name and address of the First Appellate Authority before whom the appeal was filed;(vi)prayer or relief sought;(vii)grounds for the prayer or relief;(viii)verification by the appellant or the complainant, as the case may be; and(ix)any other information which may be deemed as necessary and helpful for the Commission to decide the appeal or complaint.(2)The contents of the complaint shall be in the same form as prescribed for the appeal with such changes as may be deemed necessary or appropriate.
