Section 7 in The Orissa Right to Information Rules, 2005
7. Memorandum of appeal.
(1)An appeal under Sub-section (1) of Section 19 shall be filed in Form D to the officer as designated by the Public Authority to hear such appeal.(2)The Memorandum of appeal shall be accompanied with such fee as specified in the Schedule which shall be paid in the shape of court fee stamp.(3)Any person aggrieved by the decision under Sub-section (1) of Section 19, may prefer a second appeal before the State Information Commission under Sub-section (3) thereof in form E which shall be accompanied with such fee in the shape of Court-fee stamp as specified in the Schedule.(4)The appeal preferred under Sub-rules (1) and (3), if not accompanied with the required fee, shall be rejected by the concerned Appellate Authority, but no fee is payable by the applicant holding a BPL Card.'(5)Every order of the Appellate Authority shall be communicated to the appellant concerned and to the Public Information Officer where such appeal is from the order of the Public Information Officer and to the first Appellate Authority in case it is a second appeal.
