Section 4 in Rajasthan Right to Information Rules, 2001
4. First Appeal.
(1)Any person aggrieved by the order of the Incharge of the Office or any person who has not received required information with in time stipulated under section 4 of the Act, may prefer an appeal to the controlling officer.(2)Every memo of appeal shall specify:-(a)the name and address of the appellant and the particulars of information sought and the designation of Incharge of the Office:(b)the date of receipt of the order appealed against or the date of deemed refusal.(c)Grounds of appeal.(3)On receipt of memo of appeal, the controlling officer shall cause to supply acknowledgment of the same to the appellant. The appellant authority then shall fix a date and intimate the same to the appellant for giving him opportunity of hearing, if he do so desires.(4)After hearing the appellant or if appellant does not choose to appear, then the appellate authority himself after considering the grounds of appeal decide it and communicates its decision to the appellant and incharge of the office concerned.(5)In case the appeal is allowed, the information/copy sought shall be supplied within 30 days from the date of receipt of order of appeal, to the applicant by the incharge of the office.
