Section 6 in Karnataka Right to Information Act, 2000
6. Grounds for refusal to supply information in certain cases.
- Without prejudice to the provisions of section 4, the competent authority may also reject a request for supply of information where such request,-(a)is too general in nature and the information sought is of such nature that, it is not required to be ordinarily collected by the public authority:Provided that where such request is rejected on the aforesaid ground, it shall be the duty of the Competent Authority to render help as far as possible to the person seeking information to reframe the request in such a manner as may facilitate the supply of information;(b)relates to information that is required by law, rules, regulations or orders to be published at a particular time; or(c)relates to information that is contained in published material available to public;(d)relates to personal information the disclosure of which has no relationship to any public activity or which would cause unwarranted invasion of the privacy of an individual except where larger public interest is served by disclosure:Provided that the information relating to returns of assets and liabilities filed by any Government servant shall be made available to the public.
