Section 8 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
8. Documents to accompany appeal or complaint.
- Every appeal or complaint made to the Commission shall be accompanied by self attested copies/photo copies of the following documents, namely. -(i)The RTI application submitted before the PIO along with documentary proof as regards payment of fee under the J&K RTI Act, 2009, where the applicant is a person belonging to BPL category, he shall attach proof of the same ;(ii)The order, or decision or response, if any, from the PIO to whom the application under the RTI Act was submitted ;(iii)The First Appeal submitted before the First Appellate Authority (FAA) with documentary proof of fling the First Appeal ;(iv)The orders or decision or response, if any, from the First Appellate Authority against which the appeal or complaint is being preferred ;(v)The documents relied upon and referred to in the appeal or complaint ;(vi)A certificate stating that in respect of information sought which is the subject matter of appeal. -(a)No other request for information or an application or contents regarding the same subject has been previously filed or is pending with any public authority and if so, particulars there off ;(b)No appeal, complaint or petition is pending with any court or tribunal or with any other authority including the first Appellate Authority or a Public Authority ; and(c)Is not covered by any other appeal, complaint or petition filed before the Commission and if so, the result there off.(vii)An index of the documents referred to in the appeal or complaint ; and(viii)A list of dates briefly indicating in chronological order the progress of the matter up to the date of filing the appeal or complaint to be placed at the top of all the documents filed.
