Section 13 in Uttar Pradesh Right to Information Rules, 2015
13. Registrar of the Commission.
(1)During the hearing on any complaint or appeal, the Commission may, on a request made by the complainant or appellant, as the case may be, allow the complaint or appeal to be withdrawn.(2)The Commission may, if it finds it just and proper, allow a prayer for any amendment of a complaint, appeal or written statement during the course of hearing, on any such prayer made in writing by the related party.(3)The proceedings pending before the Commission on any complaint or appeal shall abate on the death of the complainant or appellant, as the case may be.
