Central Information Commission
Neeraj Sharma vs Bank Of Baroda on 10 December, 2019
Mqqfirs{rfr{r
Central Information Commission
cr+r{rr+rqqrii, tftcfr
Baba Gangnath Marg, Munirka
T€ ft-cfi, New Delhi - i 10067
fqffrq-d +iwr / Complaint No. CICA4OFIN/C t2}t7 tt3l5o4/BKOBD
Neeraj Sharma
...fqM/Complainant
.t...:.,.:.,
.,.,:-.r:,.t,t:t,..1
. '.r.,r"',ill.rr'
-' VERSUS
:.:, fiITrI
,t.t'' lt
..,,.,.......1
CPIO, National Paym€nts
Corporation of India, ITO, New
.. . sfrq1frirur /Respondents
Delhi.
,,1';:'l'll' ,,
Relevant dates emerging frornthe:.ap
RTI :10.12.2016 FA : 'i 5'.:0i,201 ? :i.,1
Complaint :07.04.2017
CPIO :No reply FAO : No order Hearing: 09.10.2019
ORDER
(06.12.20191 l. The issues under consideration i.e. the reliefs sought by the complainant in his complaint dated 07.04.2017 due to alleged non-supply of information vide his RTI application dated 10.12.2016, are as under:
Page 1 of 17(i) A direction to the PIO to provide the requested information in the form of certified copy.
(ii) Imposition of penalty on the PIO under section 20 of the RTLdct for not providing the information rvithin 30 days.
2. Succinctly the facts of the case are that the complainant filed an application dared 10.12.2016 under the Right to Information Ac;t. 2005 (RTI Act) before the Central Public Information Officer (CPIO), National Payments Corporation of India, (NPCI), ITO. New Delhi seeking inter-alia the following inlormation:
(a) Provide details of the PIO and the Appellate Authority under the RTI Act and al s o pub I i s h t hes e de tails", o f NP CI wb bs it e ht tp : //www. npei. ot&in The CPIO did not furnish any reply to the RTI applicatiq!. Aggrieved by this, the complainant filed complaint dated 07. i0r17 before this Commission.
,,':t.:i . .:':::,::'
2.1. 'Ihe complairiant has filed Lplaint dated 01 .04,.2477 inter alia on lhe
of filing of
2.2. The CrptO t
llearing 01.11.2018:
2.3. The complainant Mr. Neeraj Mr.
Pulkit Verma attended the hearing personally. I'he respondent was absent.
2.4.The Commission passed the following directions on20.02.2019;
"The Commission after adverting to the J'acts and circumstances of the case, hearing of the complainant and perusal of records, feels that without hearing the respondent, the facts of this case cannot be ascertained hence, in the interest ofjustice and proper disposal of this case, the Commission adj ourns the matter to 1i.03.2019 at 03:00 PM."Page 2 of 17
Hearing on 23.04.2019:
2.5. The complainant along with Mr. Pulkit Verma attended the hearing in person. On behalf of the respondent Mr. Sanjay Saxena, Chief Finance Officer, Advocate Sudip Mullick and Advocate Sneha Joshi attended the hearing in person.
2.6. The Commission passed the following directions:
"The Commission after adverting to the facts and circumstances, hearing both parties and perusal of records, feels that resolution of the complaint dated 07.04.2017 involyes a substantial question of law i.e. whether NPCI is a public authoriry and whether the information sought is required to be disclosed. To consider the aforementioned substqit:icil.: .4uestions of law. On reference from this Bench a Division Bench-has been constituted.',,;' :t ...: ;.;,,,,., , ''t'''"',t' 't'll"ll' Hearing on 28.08.2019:
2.7. The complainant along with his'Counsels Mr. Pulkit Verma and Mr. Nikhil ,:rr::,,.i] ""'tiiil"' Borwankar, and on behalf of the respondent Mr. Sanjay Saxena, Chief Legal Officer, and counsels Shri Sudiii$ilick, Ms.Sneha:bat fusn aitenoe4ihe,trearing in person.
i1,., ir,tl;',,. .8.
2.8. Commisslo"p,irsSeOtherfoil;ing:Ui."iiiu*,,,',,'1.,:',7t' The Commission paSjed the'fulloivingdireciions:
o/ bibi "During the course of ,both parties exchangii copies of their wriuen submissions and copies of juclg :q-4j5,::,:14::iA, 'upan:'b'y them. . However, due to pauc ity of time, both the parties could not conclude their respective submissions. Therefore, a final opportunity is given to both parties to conclude their arguments. The matter is adjourned for final hearing to 09.10.2019 at 03:00 p.m."
The matter was heard on 09.10.2019 and on 27.11.2019:
3. The complainant accompanied by Shri Pulkit Verma, Advocate and Nikhil Borwankar, Advocate and on behalf of the respondent Shri Sudip Mullick and Ms Sneha Oak Joshi, Advocate of Khaitan and Company attended the hearing in person.
Page 3 of 173.1 The complainant while arguing his case and seeking the aforementioned reliefs inter alia submitted that the NPCI having been incorporated in the year 2008 under Section 25 of the Companies Act,1956 was a 'public authority'under Section 2(h) of the RTI Act,2005; that the respondent company (NPCD being a deemed Govemment company within the meaning of Section 619B of the Companies Act, the auditors of the respondent company were appointed by the Comptroller and Auditor General of India(CAG) under sub-section (5) of Section 139 of the Companies Act, 2013; that only the company owned or controlled directly or indirectly by the Central Govemment or by the State Govemment were subject to CAG Audit; that the respondent company was 'substantially financed' by the Govemment; that the respondent company was an umbrella orgqfg4tion..fol'retail p4yrnent system in India with the guidance and support of Reserv€,Bank oflndia as severalp,qblic functions were carried out by the NPCI such as; a) National Automated Clearing House System; (b) cheque by the Ministry of Finance revealed that the respondent0ompany was entrusted with operations of the detailed payment s)'stemi,indr that'their case was supported by the law laid down by the Supreme Court in the following cases:-
Central Inland Water 'lransport Corporation Limited and Ors Vs Brojo Nath Ganguly and Ors AIR 1986 SC 157 1; General Manager, Kisan Sahkari Chini Mills Ltd., Sultanpur, UP Vs Satrughan Nishad and Ors (2003) 8 SCC 639;Ajay Hasia and Ors Vs Khalid Mujib Sehravardi and Ors AIR l98l SC 487;Thalappalam Ser. Coop. Bank Ltd., Vs State of Kerala and Ors. (2013) 16 SCC 82; New Tirupur Area De'velopment Corporation Ltd. Vs State of Tamil Nadu (2010) 4 MadLJ ll10; Binny Ltd. And Ors V V Sadasivan and Ors. (2005) 6 SCC 657; National Page 4 of 17 Stock Exchange of India Vs Central Information Commission and Ors. (2010) SCC On Line Del 15l3and Tamil Nadu Road Development Co.
Ltd Vs Tamil Nadu Information Commission and Ors. 2009(243) ELT 171(Mad)
4. The respondent while defending that their case and refuting the averments made by the complainant inter a/ia submitted that the respondent company(NPCl) being a limited company incorporated under Section 25 of the Companies Act, 1956 and a non- profit organization under Section 8 of the Companies Act, 2013 was not a 'public authority' that the respondent company was not 'substantially financed' by
-,.,,1,:-l:
Government of India t own anv of the kpgndent company and hence might not be ow4ed State r vemment; that the 56 of1 lic sector banks, 17 ive banks; that the respondent company or under Constitution of India or by any other la Parliament or that RBI as a regulator regulated banks inc banks in India; that it was not correct that CAG audited only the govemment compariies; that the respondent company had no monopoly and RBI had authorized many or$anizations to carry out UPI, IMPS and NFS; that the NPCI was in direct comperition Mastercard and Visa Wallets and that the use of the term 'National' which was used by several private companies was not criteria for holding respondent company as
5. The main grievance of the complainant is that the t company namely the NPCI, being govemment company or instrumentality of State under article 12 of the constitution is 'public authority' under the provisions f section 2(h) the RTI Page 5 of 17 Act, 2005 and thus bound by the provisions of the RTI Act, to appoint central public information officers with a duty to disclose information as per mandate of the RTI Act. Section 2(h) ofthe RTI Act, reads as under:
,,2.
In this Act, unless the context otherwise requires,-
a)
(h) "public authorily" means any authority or body or institution of self-
government established or constituted-
(a) by or under the Constitutior,
.,_. ,.....,. . ,,,
(b) by any other law mq/e,by',Parliement; ' ,,,,tlt ,l
,
.,.,,.,
(c) by any other law rutde by State Legislature:
by the approp,,!,:9tu Government,
t ct itt ia ! ly fi n a n c eil;'.','-
substani ially finahied, directly or
indirectly by'fihds prouided by t pfA,pr i at e G ov e iiiii nt.
5.1 It is an admitted tu"!.1!$ttt
"
NPCI has not been ed or constituted bv or
under the constitution or by any other law made by.Par t or by State Legislature.
of the Companies Act 1956 and
is a nonprofit organization under section 28 of the Companies Act, 2013. The only issue for the consideration of the Commission is whether the NPCI falls within the ambit of the provisions of sub clause (d) of clause (h) of section 2 of the RTI Act or not. It had also been contended vehemently by the complainant on the strength of various judicial pronouncements that NPCI was a "State" under article 12 of the constitution. We may discuss the same for clarity on the subject.
5.2. In the case of Central Inland Water Transport Corporation (Corporation)case (supra), the facts include that one Brojonath Ganguly was an employee (Deputy Chief Accounts Officer) in a company namely, the 'Rivers Stream Navigation Company Page 6 of 17 Limited'. The said Company was taken over by the 'Corporati ' in accordance with a scheme of arrangement. Mr Brojonath, among others, as appointed by the Corporation after taking over the company in accordance with erms and conditions of the letter of appointment. The issue which cropped up and for consideration before the Apex Court was whether termination of service o a permanent employee (Brojonath and others) in accordance with Rule 9 of the Servi & Disciplinary Rules of the Corporation (unconscionable term), was legally inable. The plea to challenge the order of termination wilhin 48 hours of the show notice, in spite of refutal of the charges, inter alia included that the Corporation being State might have not breached its duty of acting in accordance with the provisi of Part III & Part IV of the constitution. ,,,, :,I ..ttt.,t ,, ,: l' ' The Supreme Court held- '., l ,,1t'.:
" l 13 We would "the State " in
art IY of the
entalities and
Fundamental
with the
Policy prescribed by '. Clause (a) of
Article j 9 provides thtil",,i?te, ;,::f,!,!, t9,. :hall:,iu:,.pdfiie'ula direct its policy
towards "securing that the citizens, men and women, eq 'y have the right
to adequate means of livelihood. " Article 4l requires State, within the
limits of its economic capacity and development, "make effective
provisionfor securing the right towork". An adequate eans of livelihood
cannot be secured to the citizens by taking away wit any reason the
means of livelihood. The mode of making "effective pro ision for securing the right to work" cannot be by giving employment to person and then without any reason throwing him out of employment. The action of an instrumentality or agency of the State, if it frames a s ice rule such as Clause (a) of Rule 9 or a rule analogous thereto would, herefore, not only Page 7 of 17 be violative of Article 14 but would also be contrary to the Directive Principles of State Policy contained in Clause (a) of Article 39 and in Article 41. "
5.3 The Central Inland Water Transport Corporation is not only a Govemment company as defined under section 617 of the Companies Act 1956, but is wholly owned by the three Governments- Central Government and the Govemments of West Bengal and Assam jointly. It is financed entirely by these three Govemments and is completely under the control of the Central Govemment, and is managed by the Chairman and Board of Directors appointed by the Central Govemment and removable by it. In every respect it is thus a veil behind which the Central Government operates through the instrumentality of activities carried on by the Corporation are of vital be no doubt that the corporation is a Government 5.4. ln the Sabhajit Tiwari case(supra,) of Scientific and Industrial State under article 12 of the Constitution relied upOl.i:.!is the Oi1 and Natural Gas Commission, or the..Life Industrial Finance Corporation(IFC). H jit (supra) stands ov the law laid down in Pradeep Kumar Biswal case 5.5. Ramana Dayaram Shetty vs International Airport Authority of India & Ors. [1979 SCR (3)10141 The relevant tests gathered from the decision in the Intemational Airport Authority's case may be summarized as: (i) One thing is clear that if the entire share capital of the corporation is held by Government it would go a long way towards indicating that the Corporation is an instrumentality or agency of Govemment. (ii) Where the financial assistance of the State is so much as to meet almost entire expenditure of the Corporation, it would afford some indication of the corporation being impregnated with governmental character (iii) It may also be a relevant factor whether the corporation enjoys monopoly status which is the State conferred or State protected (iv) Page 8 of 17 Existence of 'deep and pervasive' State control may affor an indication that the Corporation is a state agency or instrumentality. (v) If the fun ions ofthe corporation of public importance and closely related to governmental ions, it would be a relevant factor in classif,ring the corporation as an entality or agency of Govemment (vi) Specifically, if a department of Govemm t is transferred to a corporation, it would be a strong factor supportive of this infe nce of the corporation being an instrumentality or agency of Government.
5.6. .& C)rs.
16 scc 821 The Supreme Court of India held th-{,q co-operative soc registered under the Kerala Co-operative Societies Act was not bound by the coun 's Right to Information (RTI) Act to provide info.rnutiorr.ought by a citizen and that e Society did not fall within the definition of "public authority"..under the RTI ct. The Applicant had requested infomation relating to the bank accounts of certain embers of the Mulloor Rural Co-operative Society Ltd. The Court reasoned that rative societies neither met the threshold of control by government required under the efinition of"the State"
in Article 12 of the Constitution nor were "substantially finan ed" by the government so as to qualiff as a "public authority" under the RTI Act. In cing the Applicant's right to disclosure against the privacy rights of th" S;;i. s members the Court reasoned that the infomation was pglsonal and did not relate t any public activity or interest, so the public authority or officer was not obliged to ly with the request.
5.7 The Supreme Court in the case of :-
DAV College Trust and Management Society and Ors Vs Director of Public Instructions & Ors (Civil Appeal No. 9828 of 201j) wh|le scussing case law and taking note that various DAV Colleges received grant betw 40 to 440A of the total financial outlay in each year and that as lar as work are con ed 95Yo salary of the teaching and non-teaching staffofthe colleges are borne by the tate Government. The Apex Court found that those were substantial payment and ounted to half of the expenditure of the Colleges/Schools and more than 95Yo of expenditure as far as Page 9 of 17 teaching and other staff was concemed. Therefore it was held that those colleges and schools were substantially financed and thus public authority within the meaning of Section 2(h) of the Act.
5.8 The High Court of Delhi in the case of Hardicon Limited Vs Madan Lal in W.P.(C) 6946/2011 & CM No. 15943/201 I while setting aside order dated 21.4.2011 of the full bench of the Central Information Commission(ClC) observed as:-
"15. The CIC hekt that as 61.5% oJ equity oJ the petitioner was subscribed by government owned entities and the same would meet the criteria of substantial question whether the entity has been facts of each ,otg.,,!4.;lhis case, there from any to the indirectly an find that the way to the by an entity that (tny of the funds received by the petitioner owed their source to either the Central Government or the State Government. The constituent shareholders of the petitioner are .independent entities and whose source offunds are not limited to the Central Government/State Government. Although, substantial part of equity of nationalized banks is held by the Government, the sources of funds available to the bank are not limited to the Government alone. Banks receives substantial deposits as a part of their business. In addition, the banks also generate substantial income from their commercial activities. Such funds are also deployed by banks by lending and investing in other entries. Since the funds received by the petitioner by way of subscription to its equity cannot be traced to any Government. The conclusion that the government has indirectly provided substantial rtnance to the petitioner is not sustainable. "
Page l0 of 17 5.9. The complainant's submissions that the Respondent y was incorporated
in the year 2008 under Section 25 of Companies Act, 1956 an during the initial years of its incorporation the affairs of the company were managed y personnel who were deputed from Reserve bank of India and some of the p oter banks, were not disputed. The RBI's approval in relation to the appointment o the Managing Director and the Chief Executive Officer of the respondent company as the regulator under the Payment and Settlement Act,2007. Thus it may not be to infer on the basis of the above facts that RBI has control over NPCI.
5.10. The complainant further argued that the respondent co y having taken over
the operations of National Financial Switch from Insti of Development and
AS .R-BZ) was the nodal
ferred to article 127 of
entitled the Reserwe
e mav consider this
ntality of 'State' or
bling the inter-bank
settlement through IDRB technology driven pa ements was emerging.
With the advancement of t
lime iqltlgmerr f yments, emergence of
various fintech products provi .ions tti 'to consi , and fast changing
developments, govemment enacted the Payment and Settlem Act and declared RBI
as regulator rather than operator of all products and opened the eld for private players.
RBI continues to operate RTGS directly and permit various rators and products on
merit as the regulator. As a regulator, RBI continues to in public authority u/s
2(h) ofthe RTI Act so as to ensure transparency and accoun ility of all operators in
this space and to guard public interest; and any person ine information about
policies and products permitted for digital payments by vario players may seek the
same through RBI.
Page ll of 17
5.12. With reference to the contention that the respondent operated public functions such as (a) National Automated Cleaning House System; (b) cheque truncation system;
(c) National Financial Switch; (d) Immediate Payment System; (e) Unified Payment Interface; (f1 National Electronic Toll Collection, it may be submitted that these were products for digital transactions used by consumers out of their own choice. There might be other payment products operated by fintech companies, RBI and on other switches permitted to operate by regulator in India. RBI as regulator has not accorded any monopoly status to the NPCI and decides to permit various products/providers to operate in India in payment and settlement space on case to case basis. Even the products of NPCI such as UPI is open for use by other fintech companies including Systems Bill, 2006, the observations of the Standing Committee and the reply given by the Ministry of Finance, it may not be out of place to mention that the outcome of the report etc., was the Payment and Settlement Act, 2007.
5.15. The fact that the respondent company was owned by 56 (Fifty-six) banks consisting of 19 (Nineteen) Public Sector Banks, 17 (Seventeen) Private Sectors Banks, 10 (Ten) Regional Rural Banks, 3 (I'hree) Foreign Banks and 7 (Seven) Multi-State Co-Operative Banks was not disputed. It was submitted that the Govemment and the Public Sector Banks were separate and distinct entities. That was an undisputed fact Page 12 of 17 that the equity of the Corporation had not been funded and provided by the Government.
5.16. The Board of Directors of the Respondent had 0 (Twenty) members comprising l2 (Twelve) nominee directors, 6 independent di 3 RBI nominees and MD and CEO. Nominee directors include 5 (Five) from Public Sector Banks. The Central Government does not appoint any directors on the ofthe Respondent corporation. The Central Govemment did not control the day day workings of the Respondent and did not have 'pervasive control' over the dent. Thus, the Central Govemment does not in any way appoint or influence the intment of maj ority of directors of the Respondent. The ine Director of Respondent is only RBI ves the Managing Banks in India and is done by the RBI in its regulatory that the Central ive Hundred Crores Aayog (National r, lower middle class and small businesses into ital payment fold and to i ize digital transactions had announced the "Digi voi-e,lg Grahak Yojana"
.:,.* (collectively referred to as "the . INABARD ex the MOU with the Respondent where under the Respondent was required to utili the funds provided by NABARD and distribute the same to the winners under the It is also made clear that any other entity could be appointed to carry out the functions carried by the Respondent under the Schemes by executing a new mem of understanding with NABARD. NPCI had never sought the money as gran or offered to run the scheme; rather the Govemment decided to take its services for transfer of funds under the scheme to the selected individual beneficiary. Without to the above, allocation of funds was for the Schemes to be transferred to the account of winner beneficiary and not to meet operational requirements of the dent and in view of Page 13 of 17 the decision of the Court in Thalapallam case, the same would not satis! the requirement of 'substantially financed'.
5.18 With respect to the contention of the appellant for use of the word 'National', attention may be drawn to Section 3 read with para 7 of the Schedule to the Emblems and Names (Prevention of Improper Use) Act, 1950 which inter alia prohibit the use of any name which may suggest or be calculated to suggest the patronage of the Govemment of India or the Government of a State; or in connection with any local authority or any corporation or body constituted by the Government under any law for the time being in force. The Companies Act, 2013 deals with the rules pertaining to the Registration of the Companies. Sub-secfiory(?) ana (3) of Section 4 of the Companies Act, 2013 provides for the conditions which are to beadlered while choosing the name ofa company. The relevant portion of Section 4 reads as under:
I state; .,,,.,.ri.
i) will constitute an offence under any law for the time being in force; or
ii) is undesirable in the opinion of the Central Government.
3) Without prejudice to the provisions of sub-section (2), a company shall not be registered with a name which contains-
b) Page 14 of 17 However, the Ministry of Corporate Affairs vide Ci No.2/2014 dated 11.02.2014 has curbed the use of word'National' in the of Companies or LLP unless it is a Govemment Company and the Central/State has a stake in it. Perusal of the circular dated ll'h February,2Ol4 refers above reveals that the Govemment is aware of certain improper use of the word 'N onal' which requires to be looked into by the appropriate authority. We are not aware as to whether the NPCI or the Registrar of Companies before registering the ion with the word 'National' have obtained permission of the concerned However, not following the procedure or impropriety in the e per se may not make the corporation a Government company and thus state or state ity or public by the CAG may not controlled directly or indirectly by the Centralt G6vernment. I been made that the accounts of the respondent are not placed belore the ed with Registrar of Companies, Ministry Ministry Qi,iorporaf'AfE any other company incorporated and registep{:,underiGhe CompdffbsrltAct. It has been made clear that the Respondent's shareholders are not audited by CAG. The AG has the power to audit private companies undd,i'ertain circumstances and l! w d be unreasonable to argue that such companies would 6iicrimepri-l,J&:r@6riiies' u: der the RTI Act merelv '" r,:p:' i l by reason of such audit.
6. The Commission after adverting to the facts and of the case, hearing both the parties and perusal of records, observes that complainant had not filed second appeal aggrieved by non receipt of informati ly in response to his RTI application and first appeal before approaching this by way of complaint. It may not be unreasonable for NPCI to consider lf not covered within the meaning of public authority under RTI. However keepi in view of the above facts, it may not be proper for this Commission, on a comp to include within the ambit of public authority what was not intended explicitly the legislature. Not Page 15 of 17 declared as public authority NPCI might not be under an obligation to disclose the information requested for by the complainant nor maintain a list of CPIOs as mandated by the RTI Act. Commission is also of the view that it may be open to the complainant to seek information through public authority for NPCI i.e. RBI or Ministry of Finance as the case may be. That being so, the complaint of the complainant is unfounded and the same is rejected.
sd/- sd/-
(Suresh Chandra) t$sr =irrl (Neeraj Kumar Gupta) (ft-.q SqT{ fttt)
lnformation Commissioner Information Commissioner
ft{i6/Date: 06.12-2019 ftni-{ / Date: 06.12.2019
(Brig Vipi ) l'"''
':l
Registrar f.ifr++)
011-2610502 .,,,,,;,:,;,,,,,,,
,,rt,.... ,4,:;..-'
Addresses of the pqrties::.. ,:,,.....,,
- :,,:,j:..,..,
The Central Pubiic Information Officer (CPIO), National Payments Corporation of India 2nd Floor, Gulab Bhawan 6, Bahadur Shah Zafar Marg, ITO.
New Delhi- 110002 The First Appellate Authority (under RTI Act), National Payments Corporation of India 2nd Floor, Gulab Bhawan 6, Bahadur ShahZafar Marg, I'tO, New Delhi- i 10002 Shri Neeraj Sharma, FF-41A, 2nd Floor, Laxmi Nagar, Delhi- I 10092.
Page 16 of 17