Section 2 in Delhi District Courts (Right to Information) Rules, 2008
2. Definition.
- In the rules, unless the context otherwise requires -(a)'Act' means the Right to Information Act, 2005;(b)'Section' means section of the Act;(c)'Court' means Courts subordinate to the High Court of Delhi, including Motor Accident Tribunals, Industrial Tribunals and Labour Courts;(d)'High Court' means High Court of Delhi;(e)'District Judge' means the District Judge of Delhi;(f)'Public Information Officer', means an officer so designated under sub-section(1) of section 5 of the Act, and includes an officer designated as 'Link Officer' under said subsection to work in the absence of the 'Public Information Officer' by the District Judge who shall not be below the rank of a Superintendent;(g)'Assistant Public Information Officer' means an officer so designated under sub-section (2) of section 5 of the Act and includes an officer designated as 'Link Officer' under said sub-section to work in the absence of 'Assistant Public Information Officer' by the District Judge who shall not be below the rank of a Superintendent;(h)'First Appellate Authority' means an officer so designated to hear appeals under sub-section (1) and sub-section (2) of section 19 of the Act and includes an officer designated as 'Link Appellate Authority' under said sub-section to work in the absence of 'First Appellate Authority';(i)'Form' means Forms appended with these rules;(j)All other words and expressions used herein but not defined and defined in the Act shall have the same meaning as assigned to them in the Act.
