Section 8 in Rajasthan Information Commission (Management) Regulations, 2007
8. Contents of memo of appeal.
(1)An appeal to the Commission shall contain the following information, namely: -(i)name, address and other particulars of the appellant;(ii)brief facts leading to the appeal;(iii)if the appeal is preferred against refusal or deemed refusal of the information, the particulars of the application, including number and date and name and address of the Public Information Officer to whom the application was made and name and address of the Appellate Authority before whom the first appeal was filed:(iv)prayer or relief sought;(v)grounds for the prayer or relief;(vi)verification by the appellant; and(vii)any other information which may be deemed as necessary and helpful for the Commission to decide the appeal.
