Section 26 in Rajasthan Information Commission (Management) Regulations, 2007
26. Posting of complaint before the Information Commissioner.
- (i) A complaint, or a class or categories of complaints, shall be heard either by a Information Commissioner sitting in Single Member Bench or a Division Bench of two Information Commissioners, or a Full Bench of three or more Information Commissioners, as decided by the Chief Information Commissioner by a special or general order issued for this purpose from time to time.(ii)Where in the course of the hearing of a complaint or other proceeding before an Information Commissioner sitting in Single Member Bench considers that the matter should be dealt with by a Division or Full Bench, he shall refer the matter to the Chief Information Commissioner who may thereupon constitute such a Bench for the hearing and disposal of the matter.(iii)Similarly, where during the course of the hearing of a matter before a Division Bench, the Bench considers that the matter should be dealt with by a Full Bench, or where a Full Bench, considers that a matter should be dealt with by a larger Bench, he shall refer the matter to the Chief Information Commissioner who may thereupon constitute such a Bench for the hearing and disposal of the matter.
