Section 7 in The Karnataka Right to Information Rules, 2005
7. Appeal under sub -section (3) of section 19.-
(1)An appeal to the State Information Commission under sub-section (3) of section 19 shall contain the following information namely:-(i)name and address of the appellant(ii)name and address of the State Public Information Officer against the decision of whom the appeal is preferred.(iii)particulars of the order including number, if any, against which the appeal is preferred(iv)brief facts leading to the appeal(v)if the appeal is preferred against deemed refusal, the particulars of the application including number and date and name and address of the State Public Information Officer to whom the application was made(vi)prayer or relief sought ;(vii)grounds for the prayer or relief ;(viii)verification by appellant and,(ix)any other information which the commission may deem necessary for deciding the appeal;]1
