Section 2 in Right to Information Act, 2009 Notifications, Circulars, Orders, Etc.
2. The important points on which the Public Authorities as mentioned above, are required to take action are indicated hereunder:-
(i)Under Section 4(a), every Public Authority has to maintain all its records duly catalogued and indexed in a manner and the form which facilitates the right to information under the Act and ensure that all records that are appropriate to be computerized are, within a reasonable time and subject to availability of resources, computerized and connected through a network all over the State on different systems so that access to such records is facilitated. All Administrative Secretaries are requested to please ensure that all the Public Authorities under their administrative control initiate immediate action for maintenance of the records in a manner and form required under the J&K Right to Information Act, 2009.(ii)Under Section 4(b), every Public Authority has to publish within 120 days from the commencement of the Act various information pertaining to the organization. To facilitate and maintain uniformity of such information, a format is enclosed with this circular. All Administrative Secretaries are requested to kindly ensure that all Public Authorities under their administrative control publish detailed information allPublic Authorities pertaining to their organization in the prescribed format within the stipulated period.They are also requested to ensure that the information is disseminated through various means including booklets, pamphlet, notices, websites etc. The Public Authorities who do not have their own website can furnish a soft copy of the information in the format prescribed to the General Administration Department for hosting it on the site of the General Administration Department (www.jkgad.nic.in).(iii)Under Section 5(1) and 5(2), the Public Authorities are required to designate Public Information Officers (PI0s) in all Administrative Units or Offices and, if required, Assistant Public Information Officer (A PIO) at each sub-divisional or sub-district level, in a time bound manner within 100 days of coming into effect of the Act. All Administrative Secretaries are requested kindly to ensure that the Public Authorities under their administrative control designate the PIO/APIO within the stipulated time frame, under an intimation to the General Administration Department.
