Section 2 in Andhra Pradesh High Court Right to information Rules, 2005
2. Definitions.
- In these Rules' unless the context otherwise requires:(a)'Act' means the Right to information Act' 2005.(b)'State Public Information Officer' means the Registrar (Judicial)' High Court of Andhra Pradesh as designated by the High Court under Section 5(1) of the Act.(c)'State Assistant Public Information Officer' means the Administrative Officer/Chief Ministerial Officer as the case may be as designated by the High Court Under Section 5 (2) of the Act.(d)'Registrar (Judicial)' means the Registrar (Judicial)' High Court of Andhra Pradesh.(e)'Administrative Officer' means the Administrative Officer of the Principal. District Courts/Chief Judge' City Civil Court/Chief Judge' City Small Causes Court/Metropolitan Sessions Judge Court/Special Court.(f)'Chief Ministerial Officer' means the Chief Ministerial Officers of the Courts presided over by the senior most judicial Officer at the stations having more than one Court other than the District Head quarters and the Chief Ministerial Officers of the Courts where there is only one Court at a station.(g)'Subordinate Courts'' means and includes City Civil Court' City Small Causes Court' Metropolitan sessions Court' District Courts' Motor Accidents Claims Tribunals' Senior Civil Judge Courts' Chief Metropolitan Magistrates Courts' Judicial Magistrate of First Class Courts and Junior Civil Judge Courts etc.
