Section 11 in Rajasthan Information Commission (Management) Regulations, 2007
11. Filing of Counter Statement by the Public Information Officer or the First Appellate Authority.
- After receipt of a copy of the appeal the Public Information Officer or the First Appellate Authority or the Public Authority shall file counter statement along with documents, if any, pertaining to the case. A copy of the counter statement (s) so filed shall be served to the appellant by the PIO, the First Appellate Authority or the Public Authority, as the case may be.
