Section 15(1) in Jammu and Kashmir Right to Information Act, 2009
(1)Subject to the provisions of the Act, it shall be the duty of the State Information Commission to receive and inquire into a complaint from any person, -(a)who has been unable to submit a request to the Public Information Officer either by reason that no such officer has been designated under the Act, or because the Assistant Public Information Officer has refused to accept his or her application for information or appeal under the Act for forwarding the same to the Public Information Officer or senior officer specified in sub-section (1) of section 16 or the State Information Commission, as the case may be;(b)who has been refused access to any information requested under the Act;(c)who has not been given a response to a request for information or access to information within the time limit specified under the Act;(d)who has been required to pay an amount of fee which he or she considers unreasonable;(e)who believes that he or she has been given incomplete, misleading or false information under the Act; and(f)in respect of any other matter relating to requesting or obtaining access to records under the Act.
