Section 5 in Jammu and Kashmir Right to Information Act, 2009
5. Designation of Public Information Officers.
(1)Every public authority shall, within one hundred days of the commencement of the Act, designate as many officers as the Public Information Officers in all administrative units or offices under it as may be necessary to provide 'confirmation to persons requesting for the information under the Act.(2)Without prejudice to the provisions of sub-section (1), every public authority shall designate an officer, within one hundred days of the commencement of the Act, at each sub-divisional level or other sub-district level as an Assistant Public Information Officer to receive the applications for information or appeals under the Act for forwarding the same forthwith to the Public Information Officer or senior officer specified under sub-section (1) of section 16 or the State Information Com-mission, as the case may be:Provided that where an application for information or appeal is given to a Assistant Public Information Officer a period of five days shall be added in computing the period for response specified under sub-section (1) of section 7.(3)Every Public Information Officer shall deal with requests from persons seeking information and render reasonable assistance to the persons seeking such information.(4)The Public Information Officer may seek the assistance of any other officer as he or she considers it necessary for the proper discharge of his or her duties.(5)Any officer, whose assistance has been sought under sub-section (4), shall render all assistance to the Public Information Officer seeking his or her assistance and for the purposes of any contravention of the provisions of the Act, such other officer shall be treated as a Public Information Officer.
