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State of Rajasthan - Section

Section 9 in Rajasthan Information Commission (Management) Regulations, 2007

9. Documents to accompany appeal.

- 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 PIO along with documentary proof as regards payment of fee under the RTI Act;
(ii)The order, or decision of response, if any, from the PIO 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 is being preferred;
(v)The documents relied upon and referred to in the appeal;
(vi)A certificate stating the mattes under appeal have not been previously filed;
(vii)An index of the documents referred to in the appeal; and
(viii)A list of dates briefly indicating in chronological order the progress of the matter up to the date of filing the appeal to be placed at the top of all the documents filed.