Section 16(9) in Jammu and Kashmir Right to Information Act, 2009
(9)In its decision, the State Information Commission has the power to -(a)require the public authority to take any such steps as may be necessary to secure compliance with the provisions of the Act, including(i)by providing access to information, if so requested, in a particular form;(ii)by appointing a Public Information Officer;(iii)by publishing certain information or categories of information;(iv)by making necessary changes to its practices in relation to the maintenance, management and destruction of records;(v)by enhancing the provision of training on the right to information for its officials;(vi)by providing it with an annual report in compliance with clause (b) of sub-section (1) of section 4;(b)require the public authority to compensate the complainant for any loss or other detriment suffered;(c)impose any of the penalties provided under the Act;(d)reject the application.
