Section 3 in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009
3. Responsibility for disclosure of information to the general public.
(1)The Commissioner is responsible for disclosure of information to the general public. Keeping in view the administrative convenience, he may delegate this function to Additional Commissioner / Deputy Commissioner of the Corporation.(2)An officer of the Corporation designated as Public Information Officer and another officer designated as Assistant Public Information Officer under section 5 of the Right to Information Act, 2005 (Act No. 22 of 2005) shall also assist the Commissioner in disclosure of information to the public under the Act in addition to the responsibilities bestowed on them under the Right to Information Act, 2005.
