Section 22(3) in Jammu and Kashmir Right to Information Act, 2009
(3)Each report shall state in respect of the year to which the report relates, -(a)the number of requests made to each public authority;(b)the number of decisions where applicants were not entitled to access to the documents pursuant to the requests, the provisions of the Act under which these decisions were made and the number of times such provisions were invoked;(d)particulars of any disciplinary action taken against any officer in respect of the administration of the Act;(e)the amount of charges collected by each public authority under the Act;(f)any facts which indicate an effort by the public authorities to administer and implement the spirit and intention of the Act;(g)recommendations for reform, including recommendations in respect of the particular public authorities, for the development, improvement, modernization, reform or amendment to the Act or other legislation or common law or any ot1-2r matter relevant for operationalising the right to access information.
