Section 5 in The Bihar State Information Commission (Management) Regulation, 2007
5. Filing of Counter Statement by the Public Information Officer or the First Appellate Authority.
- After receipt of a copy of the appeal or complaint, the Public Information officer or the First Appellate Authority or the Public Authority shall file counter statement alongwith documents, if any, pertaining to the case. A copy of the counter statement(s) so filed shall be served to the appellant or complainant by the PIO, the First Appellate Authority or the Public Authority, as the case may be.
