Section 2(j) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
(j)"PIO" means an officer designated by a public authority under section 5(1) of the Act and includes an Assistant PIO so designated or notified under section 5(2) of the Act and it also include. -(i)an officer to whom an application submitted under the J&K Right to Information Act, 2009, seeking certain information is transferred under section 5(4) of the Act ; and(ii)the Head of the public authority in case no PIO is appointed or notified.
