Section 2 in The Delhi Right To Information Rules, 2001
2. Definitions.
-In this Act, unless there is anything repugnant in the subject or contexts,(a)"competent authority"[*] [See. Annexure 1 for list of competent Authorites.] means any authority or officer notified by the Government from time to time in Official Gazette for the purpose of this Act;(b)"electronic form" with reference to information means any information generated, sent, received or stored in media, magnetic, optical, computer memory, microfilm, computer generated micro fiche or similar device;(c)"Government" means the "Lt. Governor referred in article 239AA of the Constitution";(d)"information" means any material or information relating to the affairs of the National Capital Territory of Delhi except matters with respect to entries 1, 2 and 18 of the State List and entries 64, 65 and 66 of that list in so far as they relate to the said entries 1, 2 and 18 embodied in the Seventh Schedule of the Constitution;(e)"Lt. Governor" means the Lt. Governor of the National Capital Territory of Delhi appointed by the President under article 239 of the Constitution;(f)"prescribed" means as prescribed in rules;(g)"public authority" means any authority or body established or constituted(i)by or under the Constitution;(ii)by any law made by the Government and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the Government;(h)"Public Grievances Commission" means the Public Grievances Commission set up by the Government vide their Resolution No. 4/14/94-AR dated the 25th September, 1997 as amended from time to time;(i)"right to information" means the right of the access to information and includes the inspection of works, documents, records, taking notes and extracts and obtaining certified copies of documents or records, or taking samples of material.
