Section 3 in The Orissa Right to Information Rules, 2005
3. Appointment & Obligations of Public Information Officers.
(1)A public authority, if it is a department of State Government, shall designate as many officers as it deem proper, not below the rank of Under Secretary as Public Information Officers.(2)In each sub-ordinate office of the Department of Government including the Heads of Department and offices in the district and Sub-divisional level the head of such offices shall designate as many officers as they deem proper as Public Information Officers and Assistant Public Information Officers.(3)Every public authority other than those mentioned in Sub-rules (1) and (2) of the said Rule 3 shall designate one or more Public Information Officers in all administrative units and offices under such authority:Provided that every such public authority shall, while designating such officers as Public Information Officers so designated, ensure that an officer higher in rank to public Information Officer, is available to be specified as Appellate Authority.(4)If, for any reason beyond the control of Public Information Officer furnishing of information is delayed, he shall record reasons with justification thereof and shall communicate the Head of the office about such delay.
