Section 2(f) in Jammu and Kashmir Right to Information Act, 2009
(f)"public authority" means any authority or body or institution of self-government established or constituted(i)by or under the Constitution of India or the Constitution of Jammu and Kashmir;(A)body owned, controlled or substantially financed;(B)non-Government organization substantially financed, directly or indirectly by funds provided by the Government;(ii)by any other law made by Parliament;(iii)by any other law made by the State Legislature;(iv)by notification issued or order made by the Government, and includes any -
