Central Information Commission
Mrvasant Kumar Sic Lucknow vs Ministry Of Petroleum & Natural Gas on 27 May, 2016
Central Information Commission Wing 'B' 2nd Floor August Kranti Bhawan Bhikaji Cama Place New Delhi 110066 File No. CIC/SH/C/2015/000137 Date: 27.05.2016 To, Shri Vasant Kumar Soni, S/o. Shri Niranjan Lal, Vill+P.O. Andla, Distt Aligarh Sub: Appeal/Complaint under RTI Act, 2005.
Sir, This is with reference to your aforesaid Complaint dated 22.12.2014. I am to inform you that M/s Om Indane Gas Agency is not covered under the definition of "Public Authority" as mentioned under Section 2(h) of the Right to Information Act, 2005, quoted herein under:
2. Definitions. - In this Act, unless the context otherwise requires, xxx xxx xxx
(h) "Public authority" means any authority or body or institution or selfgovernment established or constituted, ____
(a) by or under the Constitution;
(b) by any other law made by parliament;
(c) by any other law made by state legislature;
(d) by notification issued or order made by the appropriate government, and includes any,
(i) body owned, controlled or substantially financed;
(ii) non Government Organization substantially financed, directly or indirectly by funds provided by the appropriate Government.
3. In view of the above quoted provisions of Section 2(h) of RTI Act, 2005, your application/ Complaint is being filed and the case is being treated as closed.
4. This has the approval of the Commission.
Sd/ (Vijay Bhalla) Deputy Registrar