Section 9 in The Central Information Commission (Management) Regulations, 2007
9. 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 CPIO along with documentary proof as regards payment of fee under the RTI Act;(ii)The order, or decision or response, if any, from the CPIO to whom the application under the RTI Act was submitted;(iii)The First appeal submitted before the First Appellate Authority with documentary proof of filing 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 the matters under appeal or complaint have not been previously filed, or are pending, with any Court or tribunal or with any other authority;(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.
