Section 2 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
2. Definitions.
- In these Regulations unless the context otherwise requires. -(a)"Act" means the J&K Right to Information Act, 2009 (Act No. VIII of 2009) ;(b)"Appellant" means any person who files second appeal under section 16 of the Act ;(c)"Complainant" means any person who files complaint under section 15 of the Act ;(d)"Commission" means the J&K State Information Commission ;(e)"Complaint" and "appeal" mean complaint and second appeal under section 15 and 16 of the Act respectively ;(f)"Division Bench" means a Bench comprising of Chief Information Commissioner and one State Information Commissioner, or two State Information Commissioners as the case may be, as constituted by the Chief Information Commissioner ;(g)"Decision" includes an order, direction or determination of an issue ;(h)"First Appellate Authority" means an authority so appointed or notified by the public authority under the Act and includes a head of the office or the head of the public authority if no first appellate authority is appointed or notified ;(i)"Full Bench" means a Bench comprising of Chief Information Commissioner and State Information Commissioner/ Commissioners as constituted by the Chief Information Commissioner ;(j)"PIO" means an officer designated by a public authority under section 5(1) of the Act and includes an Assistant PIO so designated or notified under section 5(2) of the Act and it also include. -(i)an officer to whom an application submitted under the J&K Right to Information Act, 2009, seeking certain information is transferred under section 5(4) of the Act ; and(ii)the Head of the public authority in case no PIO is appointed or notified.(k)"Prescribed" means prescribed by or under the Act or under the Rules or Regulations.(l)"Records" mean the aggregate of documents relating to an appeal or complaint including pleadings, rejoinders, comments, proceedings, documentary or oral evidence, decision, orders and all other documents filed with or annexed to an appeal or complaint or submitted subsequently in connection with such appeal or complaint.(m)"Registry" means the Registry of the Commission comprising of the Registrar(s), Additional Registrar(s), Joint Registrar(s), Deputy Registrar(s) or Assistant Registrar(s) ;(n)"Registrar" means the Registrar of the Commission appointed by the Government and unless the context otherwise requires includes an Additional Registrar, a Joint Registrar, a Deputy Registrar. In case Gazetted Officer(s) is not available, the Commission may designate an official as Assistant Registrar ;(o)"Regulation" means Regulation framed herein ;(p)"Representative" means a person duly authorized by the appellant/complainant to represent proceedings and may include a person who may not be an Advocate ;(q)"Respondent" includes an intervener or a third party or a party impleaded by the Commission in an appeal/complaint as the case may be ;(r)"Rules" mean the Rules framed by the State Government under section 24 of the Act ;(s)"State Chief Information Commissioner" means the Chief Information Commissioner appointed under the Act ;(t)"State Information Commissioner" means State Information Commissioner appointed under the Act ;(u)"Section" means section of the Act ;(v)"Single Bench" means a Bench comprising of Chief Information Commissioner or one State Information Commissioner ;(w)Words and expressions used herein but not defined shall have the same meaning assigned to them in the Act or in the Rules.
