Section 2(e) in The Bihar State Information Commission (Management) Regulation, 2007
(e)"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 includes -(i)an officer to whom an application submitted under the Right to Information Act, seeking certain information is transferred under Section 5(4) of the Act, and(ii)any officer to whom the request for information from an applicant is submitted by the PIO/APIO either for approval or for orders or for disposal, and(iii)the Head of the public authority in case no PIO/APIO is appointed or notified,
