Section 2(d) in Rajasthan Information Commission (Management) Regulations, 2007
(d)"PIO" means an officer designated by a public authority under Section 5(1) of the Act and includes an Assistant PIO/PIO so designated or notified under Section 5(2) of the Act and it also includes -(i)an officer to whom an application submitted under the Right to Information Act seeking certain information is transferred under Section 5(4) of the Act; and(ii)any officer to whom the request for information from an applicant is submitted by the APIO/PIO either for approval or for orders or for disposal; and(iii)the Head of the public authority in case no PIO is appointed or notified;
