Section 10 in Rajasthan Information Commission (Management) Regulations, 2007
10. Presentation and scrutiny of appeal.
- (i) The Registrar shall receive any appeal/petition addressed to the Commission and ensure that(a)that all its contents are duly verified by the appellant as the case may be;(b)that the appeal is in accordance with the Regulations.(ii)The Registrar shall also ensure that the appeal contains copies of all required documents such as(i)RTI application;(ii)Receipt of the RTI Application;(iii)Proof in regard to payment of fee/cost, if any;(iv)Decision/reply etc. from the PIO, if any;(v)Appeal to the 1st Appellate Authority;(vi)Decision of the 1st Appellate Authority, if any;(iii)The Registrar shall scrutinize every appeal received and will ensure -(a)That the appeal petition is duly verified and required number of copies are submitted;(b)That all the documents annexed' are duly paged and attested by the appellant.(c)That the copies of the documents filed and submitted are clear, distinct and legible;(iv)That the Registrar will return any such appeal if it does not meet the requirements or conform to the standards set out above and permit its resubmission in proper form.(v)The Registrar may reject any such appeal petition -(a)if it is time barred; or(b)if it is otherwise inadmissible; or(c)if it is not in accordance with these Regulations:Provided that no such appeal petition shall be rejected by the Registry unless the concerned appellant is given an opportunity of being heard.(vi)All appeals not rejected or returned as above and found in order shall be registered and a specific number will be allocated.(vii)The Registrar or any other officer authorized by the Commission shall endorse on every appeal the date on which it is presented.(viii)The appeals shall bear separate serial numbers so that they can be easily identified under separate heads.(ix)If any appeal is found to be defective and the defect noticed is formal in nature, the Registrar may allow the appellant to rectify the same in his presence or may allow two weeks time to rectify the defect. If the appeal has been received by post and found to be defective, the Registrar may communicate the defects to the appellant and allow him two weeks time from the date of receipt of communication from the Registrar to rectify the defects.(x)If the appellant fails to rectify the defects within the time allowed in clause (ix) above, the appeal shall be deemed to have been withdrawn.(xi)An appeal which is not in order and is found to be defective or is not as per provisions is liable to be rejected:Provided that the Registrar may, at his discretion, allow an appellant to file a fresh appeal in proper form.
