Section 1 in Andhra Pradesh High Court Right to information Rules, 2005
1. Short title, commencement and application.
- (i) These Rules shall be called the Andhra Pradesh High Court Right to information Rules, 2005.(ii)They shall come into force with effect from the date of publication in the Official Gazette.(iii)These Rules shall be applicable to the High Court of Andhra Pradesh' Hyderabad and all the subordinate courts under the control of the High Court of Andhra Pradesh.
