Section 24 in Rajasthan Information Commission (Management) Regulations, 2007
24. Contents of memo of complaint.
- A complaint shall,con tain the following information, namely -(i)Name, address and other particulars of the complainant.(ii)Name and address of the (PIO) Public Information Officer or (APIO) Assistant Public Information Officer against whom the complaint is made u/S. 18 of the Act.(iii)Particulars of the decision or order (Number and Date) if any whose compliance has not been done by the PIO.(iv)Brief facts leading to the complaint.(v)If the complaint is for not providing information and even the first appeal also has been deemed refused. Details of complaint also.(vi)Whether the information was refused, incomplete, misleading or false and document thereof.(vii)Prayer or relief sought.(viii)Grounds of the prayer of relief.(ix)Verification by the complainant.(x)Any other information which may be deemed as necessary or appropriate.
