Section 2 in The Bihar State Information Commission (Management) Regulation, 2007
2. Definitions.
- In these Regulations unless the context otherwise requires -(a)"Act" means the Right to Information Act, 2005 (Act 22 of 2005).(b)"Appellant" includes a complainant.(c)"Commission" means the Bihar State Information Commission,(d)"State Chief Information Commissioner" means the State Chief Information Commissioner appointed under the Act.(e)"PIO" means an officer designated by a public authority under Section 5(1) of the Act and includes an Assistant PIO so designated or notified under Section 5(2) of the Act and it also includes -(i)an officer to whom an application submitted under the Right to Information Act, seeking certain information is transferred under Section 5(4) of the Act, and(ii)any officer to whom the request for information from an applicant is submitted by the PIO/APIO either for approval or for orders or for disposal, and(iii)the Head of the public authority in case no PIO/APIO is appointed or notified,(f)"Decision" includes an order, direction or determination of an issue.(g)"First Appellate Authority" means an authority so appointed or notified by the public authority under the Act and includes a head of the office or the head of the public authority if no first appellate authority is appointed or notified.(h)"State Information Commissioner" means an State Information Commissioner appointed under the Act and a "Designated Commissioner" means an State Information Commissioner designated by the State Chief Information Commissioner to deal with appeals or complaints assigned to him by a general or special order.(i)"Prescribed" means prescribed by or under the Act or under the Rules or Regulations.(j)"Records" mean the aggregate of papers relating to an appeal or complaint including pleadings, rejoinders, comments, proceedings, documentary or oral evidence, decision, orders and all other documents filed with or annexed to an appeal or complaint or submitted subsequently in connection with such appeal or complaint.(k)"Registry" means the Registry of the Commission comprising the Registrar(s), Additional Registrar(s), Joint Registrar(s), Deputy Registrar(s) or Assistant Registrar(s).(l)"Registrar" means the Registrar of the Commission and unless the context otherwise requires includes an Additional Registrar, a Joint Registrar, a Deputy Registrar or an Assistant Registrar.(m)"Regulation" means Regulation framed herein.(n)"Representative" means a person duly authorized by or on behalf of any of the parties to the proceedings or interveners and may include a Legal Practitioner.(o)"Respondent" includes an intervener or a third party or a party impleaded by the Commission.(p)"Rules" means the Rules framed by the State Government under Section 27 of the Act, and by competent authorities under Section 28 of the Act.(r)"Section" means section of the Act.(s)Words and expressions used herein but not defined shall have the meaning assigned to them in the Act or in the Rules.
