Section 4 in The Orissa High Court Right to Information Rules, 2005
4.
(a)A person desirous of an information authorized under the Act may apply for information to State Public Information Officer or State Assistant Public Information Officer by filing an application with declaration on oath as indicated in the prescribed proforma in Appendix-11 or Appendix-II (A) as the case may be on payment of Rs.50/- towards application fees in shape of non-judicial stamp.(b)When a copy is required in respect of an application is completed, it will be made over by the Copyist/Typist concerned together with the original documents to the comparer who shall be responsible for the correctness of the copy prepared. The prepared copy shall at the end bear the initial of the Copyist/Typist concerned and every page of the compared copy shall also be initialed by the comparer in token of comparison. All cuttings and corrections made during comparison will be initialed by the comparer who shall on completion of comparison put his/her signature with date at the foot of the last page of the copy. The certified copy of such document shall be issued under the signature of State Public Information Officer or the State Assistant Public Information Officer as the case may be.(c)The person applying for such information may obtain the copy thereof on further payment of Rs.20/- in shape of non-judicial stamp for each sheet of paper comprising of 180 words or part thereof.(d)The form of application for Information shall be obtained from the office of the State Public Information Officer or State Assistant Public Information Officer, as the case may be at the rate of Rs.10/- per form. Each application form shall contain a serial number and signature of the issuing clerk with the date of issue and the seal of the State Public Information Officer or Assistant State Public Information Officer as the case may be.(e)The applications for an information shall be consecutively number and registered as they are received along with its date in the Register to be maintained in the form prescribed in Appendix -III.(f)The application form for information shall be issued and received during the office hours of the working days of State Public Information Officer or Assistant State Public Information Officer as the case may be.(g)Cost will be determined within three working days of the receipt of the application form.(h)If the required information or decision on the disposal of the application is not received within 3 months, the same will be destroyed and the applicant will have to apply afresh in accordance with the procedure.Chapter-IV Miscellaneous
