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[Cites 0, Cited by 10] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Right to Information Act, 2005

(4)The general superintendence, direction and management of the affairs of the State Information Commission shall vest in the State Chief Information Commissioner who shall be assisted by the State Information Commissioners and may exercise all such powers and do all such acts and things which may be exercised or done by the State Information Commission autonomously without being subjected to directions by any other authority under this Act.