Section 5 in Rajasthan Right to Information Rules, 2005
5. Contents of appeal.
- An appeal to the Commission shall contain the following information namely: -(i)name and address of the appellant:(ii)name and address of the State Public Information Officer;(iii, particular, of the order against which the appeal is made including number date;(iv)brief fact leading to the appeal;(v)grounds for the prayer or relief;(vi)provisions of the Act or the rules,(vii)prayer or relief sought;(viii)verification by the appellant; and(ix)any other information which the Commission may deem necessary for deciding the appeal.
