Section 12 in Uttar Pradesh Right to Information Rules, 2015
12. Secretary of the Commission.
(1)The Commission, on an application submitted by any party aggrieved by an order of the Commission, may recall its order on the ground of any of the following procedural defects:(i)The order was passed by the Commission without hearing the applicant for no fault of his; or(ii)The Commission heard and decided the matter on a date other than the one fixed for hearing of the same and the applicant could not attend the hearing for no fault of his.(2)The applicant may submit recall application within thirty days from the date of knowledge of the order of the Commission.(3)If the Commission is of the view that prima facie there is no merit in the application, it may reject the recall application.(4)If the Commission is of the view that the matter requires hearing then before passing any order on such recall application, the Commission shall issue notice to all parties to the proceeding to give them an opportunity of being heard.
