Section 6 in Rajasthan Right to Information Act, 2000
6. First appeal.
(1)Any person aggrieved by the order of the Incharge of the Office or any person who has not received required information within the time stipulated under section 4, may appeal to the controlling officer:Provided that no order adversely affecting the person making appeal shall be passed unless an opportunity of being heard is afforded to him.(2)Every appeal shall be heard and decided expeditiously and by all means by disposed of within thirty days from the date of presentation of appeal.(3)The appeal shall be accompanied with the proof of fee deposited or tendered in the manner provided in accordance with section 8.
