Section 17(b) in Delhi District Courts (Right to Information) Rules, 2008
(b)Each report shall state in respect of the year to which the report relates:(i)the total number of requests received during the year;(ii)decisions where applications for information were rejected;(iii)number of cases where disciplinary action was taken against any officer/employee for not supplying the information;(iv)number of times various provisions were invoked while rejecting request such as section (1), section 9, section 11, section 24 of the Act or for other reasons.
