Section 4(b) in The Delhi Right To Information Rules, 2001
(b)publish at such intervals as may be prescribed by the Government(i)the particulars of its organisation, functions and duties;(ii)the powers and duties of its officers and employees and the procedure followed by them in the decision-making process;(iii)the norms set by the public authority for the discharge of its functions;(iv)laws, bye-laws, rules, regulation, instructions, manuals and other categories of records under its control used by its employees for discharging its functions;(v)the details of facilities available to citizens for obtaining information; and(vi)the name, designation and other particulars of the competent authority;
