Section 1 in Right to Information Act, 2009 Notifications, Circulars, Orders, Etc.
1.
The Jammu and Kashmir Right to Information Act, 2009 has come into effect from the 20th of March, 2009. The Act provides for dissemination of information to the residents of the State in the laid down manner. The Act requires the Public Authorities of the State Government to take various specific actions in a time bound manner. The Public Authorities under the Act means any authority or body or institution of self-Government established or constitutedi. by or under the Constitution of India or, the Constitution of Jammu and Kashmir;ii. by any other law made by Parliament;iii. by any other law made by State Legislature;iv. by notification issued or order made by the Government and includes any(a)Body owned, controlled or substantially financed;(b)Non-Government organization substantially financed, directly or indirectly by funds provided by the Government;
