Central Information Commission
Mr.B M Vyas vs Insurance Division on 10 July, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi
110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2011/003710
Appellant /Complainant : Shri B.M. Vyas, Anand (Gujarat)
Represented by Sh. R.S.Mathur &
Sh.D.K.Bhanagar)
Public Authority : LIC of India, Vadodara
(Sh. Ramesh Patel, CPIO, Ms Uma Vaishav &
Sh.
Dilip Patel - through videoconferencing)
Date of Hearing : 10 July 2012
Date of Decision : 10 July 2012
Facts:
1. Appellant submitted his RTI application dated 10 June 2011 before the CPIO, LIC of India, Vadodara seeking the certified copy of the Trust Deed and Rules in respect of the Trust created by GCMMF Ltd., Anad to implement Superannuation scheme of LIC in GCMMF Ltd and other related points through 12 points. Attached herewith as Annexure A.
2. Vide CPIO Order dated 5 July 2011, CPIO denied to disclose the information under section 8 (1) (d), 8 (1) (g), 8 (1) (j) of the RTI Act, 2005.
3. Not satisfied with the CPIO's reply, the Appellant preferred first Appeal to the First Appellate Authority dated 27 July 2011.
4. Vide FAA Order dated 10 August 2011, the FAA provided partial information to the Appellant.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing. Appellant was present in person while the respondents were present at Vadodara via videoconferencing.
7. Appellant submitted that complete information has not been supplied to him by the Public Authority.
Decision Notice
8. After hearing both the parties, the Commission directs the following with respect to RTI Application dated 10 June 2011:
Appeal: No. CIC/DS/A/2011/003710 Point no. 1: the Respondents are directed to provide the copy of the trust deed and rules in respect of the Trust created by the GCMMF Ltd, Anand to implement Superannuation scheme of LIC in GCMMF Ltd after severing u/s 10 of the Act any 'commercial confidence/trade secret' disclosure of which would harm the competitive position of the 'third party'. Points no. 2, 3 and 4: Information is already provided to the Appellant.
Point no. 5 (2nd part): clear and legible copies are to be provided to the Appellant.
Point no. 7: Complete Copy of the rules is to be provided. Point no. 8: Information sought is not 'third party' information and thus Copy of the Cover letter, depicting the breakup of the payment made to the GCMMF Ltd (Master Policy Holder) through the consolidated cheque issued by LIC is to be provided to the Appellant along with cheque no. and date. Point no. 9: Information is to be provided in respect of the Appellant's case only.
9. All the above information is to be provided within two weeks of the receipt of the Order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri B.M.Vyas, 5, Tulsi Shyam, Behind Sardar Patel Society V.V. Nagar - Karamsad Road ` Vallabhy Vidyanagar, Distt : Anand380020 (Gujarat)
2. The CPIO Manager (CRM) LIC of India, Vadodara Divisional Office CRM Deptt., 2nd. Floor, Suraj PlazaII Sayajigunj, Vadodara390005 (Gujarat)
3. The Appellate Authority Sr. Divisional Manager LIC of India, Vadodara Divisional Office CRM Deptt., 2nd. Floor, Suraj PlazaII Sayajigunj, Vadodara390005 (Gujarat) Appeal: No. CIC/DS/A/2011/003710 Appeal: No. CIC/DS/A/2011/003710 Appeal: No. CIC/DS/A/2011/003710