Section 10(4) in The Delhi Right To Information Rules, 2001
(4)The object of the State Council shall be to promote the right to information in the National Capital Territory of Delhi and it shall deal with all matters related to right to information, such as(a)review of the operation of this Act and the rules made thereunder;(b)review of the administrative arrangements and procedures to secure for citizens the fullest possible access to information;(c)research and documentation as regards management of information with a view to improve the extent and accuracy of information being made available under this Act; and(d)to advise the Government on all matters related to the right to information, including training, development and orientation of employees to bring in a culture of openness and transparency.
